RAMESH CHAND SHARMA Vs. STATE AND ORS.

JUDGEMENT

(1.) PRESENT petition under Section 278 of the Indian Succession Act (hereinafter referred to as the 'said Act') seeks letters of administration of the assets of the deceased Rajesh Sharma. The petitioner before this Court is Ramesh Chand Sharma the son of the deceased. Deceased is stated to have left behind the following movable and immovable properties, details of which find herein as under:

(2.) CONTENTION is that the deceased has left behind five class -I heirs including the present petitioner i.e. widow of the deceased, four sons and one daughter (arrayed as respondents). Prayer is that since the petitioner is a class -I heir and the deceased has died intestate letters of administration be granted in his favour.

(3.) REJOINDER has not been filed.