KANTA Vs. STATE

JUDGEMENT

(1.) The present petition filed under sections 276 and 278 of the Indian Succesion Act. 1925 (hereinafter referred to as the Act) is for grant of letters of administration with the Will annexed. The petitioner, Smt. Kanta claims to be widow of Sukhdev Singh Sandhu alias S. Sukhdev who died at Delhi on or about first day of March 1979. According to the petitioner, Sukhdev Singh Sandhu left her as his widow, a daughter Ms. Shabnam and mother Smt. Harnam Kaur.

(2.) Further, as alleged by the petitioner, the deceased left a Will dated 22nd February 1979 in favour of the former and by virtue of that Will, she is entitled to the entire property of the deceased.

(3.) The petition was filed in February 1983 which was about four years after the death of Sukhdev Singli Sandhu. The explanation for delayed filing of the petition, as given in the petition, is that Smt. Shaminder G. Bathra, a sister of the deceased, had been litigating with the petitioner at Ludhiana and Bombay in connection with the property of the deceased.