(1.) TEST.CAS. 2/2026 has been filed by the Petitioner under Sec. 278 of the Indian Succession Act, 1925 (hereinafter referred to as "the Indian Succession Act") for grant of Letters of Administration to the Petitioner to administer the estate left behind by Mr. Arvind Singh Mewar (hereinafter referred to as "the deceased or the testator"), who passed away on 16/3/2025 at Udaipur. The present Petition was originally filed in the High Court of Judicature at Bombay and was numbered as (Testamentary and Intestate Jurisdiction) Petition No. 5773 of 2025.
(2.) It is stated that the deceased was survived by four Class I legal heirs, namely (i) Padmaja Kumari Parmar (Petitioner herein), who is the daughter of the deceased; (ii) Bhargavi Kumari Mewar (Respondent No.2 herein), who is the other daughter of the deceased; (iii) Lakshyaraj Singh Mewar (Respondent No.1 herein), who is the son of the deceased; and (iv) Vijayraj Kumari Mewar (Respondent No.3 herein), who is the wife of the deceased. Each of the heirs is stated to be entitled to an equal one-fourth (1/4th) share in the estate of the deceased upon intestate succession.
(3.) The Petitioner further states that the estate of the deceased consists of numerous assets and properties, details of which have been set out in the Petition and are not being stated here as they are not relevant at this juncture.
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