GAGAN GILL Vs. STATE

JUDGEMENT

(1.) This is a petition under Section 232 of the Indian Succession Act for grant of letter of administration with the will dated 2nd August, 2000 of late Shri Nirmal Verma annexed to the petitioner. The petitioner contended that she is the wife of late Shri Nirmal Kumar Verma resident of YAI, Sah Vikas Housing Society, 68, I.P. Extension, Patpar Ganj, Delhi, who died on 25th October, 2005.

(2.) It was contended by the petitioner that late Shri Nimral Verma was the permanent resident of Delhi and at the time of his death he left behind the properties which are detailed in Schedule A of the petition which properties are immoveable property at YAI, Sah Vikas Housing Society, 68, I.P. Extension, Patpar Ganj, Delhi and copyrights of all the works published and unpublished, authored by late Shri Nirmal Verma including the translations.

(3.) Petitioner contended that late Shri Nirmal Verma was a world renowned celebrity writer and he wrote more than 300 books. Many of his works were translated in French, German and English and BBC made film on his life and works in 1988 which was the first such film on a Hindi writer. Late Shri Nirmal Verma was also awarded Bhartiya Jnanpith award in 2000, Padma Bhushan in 2002, French Knight of the Order of Arts and Literature in 2004, Fellow of Sahitya Akademi in 2005. Late Shri Nirmal Verma was Chancellor of Mahatma Gandhi International Hindi University, Vardha as a special appointee of President of India and he was also the official nominee of India for Nobel Price for literature, 2005.