INDRA BHATIA Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by the petitioner for grant of Letter of Administration under Section 278 of the Indian Succession Act, 1926 with respect to the estate of her deceased husband, Shri Ranjit Lal Bhatia.

(2.) Learned counsel for the petitioner states that Shri Ranjit Lal Bhatia, resident of D-71, Defence Colony, New Delhi, had expired at Delhi on 9.2.2014, leaving behind his widow(the petitioner) and two daughters(respondents No.2 and 3). The death certificate of late Shri Ranjit Lal Bhatia has been marked at Ex.PW-1/B. A photocopy of the passport issued in favour of late Shri Ranjit Lal Bhatia has been marked as Ex.PW-1/A. A copy of the Permanent Account Number issued by the Income Tax Department in favour of the deceased has been marked as Ex.PW-1/C.

(3.) A copy of the driving licence issued in favour of the petitioner has been marked as Ex.PW-1/D. A copy of the Permanent Account Number issued by the Income Tax Department in favour of the petitioner has been marked as Ex.PW-1/E. A copy of the election I- Card issued in favour of the petitioner has been marked as Ex.PW-1/F. The near relatives, namely, the daughters of the deceased, i.e., respondents No.2 and 3, have filed their no objection affidavits to the grant of the Letters of Administration and the same are marked as Ex.PW-1/H & I, respectively. The petitioner, wife of the deceased has filed an affidavit by way of evidence, which has been marked as Ex.PW-1/G.