SHAKUNTALA TAXALI Vs. STATE

JUDGEMENT

(1.) This is an application moved by the petitioner under Section 94 read with Section 151 Civil Procedure Code seeking exemption from furnishing the administration cum surety bond as well as for discharge and/or exonerating the surety from future liability.

(2.) The facts leading to the filing of the present application may be briefly noted:-

(3.) Vide order/judgment dated 6-4-1995, Devender Gupta, J allowed the petition as prayed and ordered the grant of letters of administration with respect of the estate of the deceased as listed in annexure 2 to the petition, with Will attached thereto in accordance with Law. Pursuant thereto the petitioner filed one administration cum surety bond. However, the Registrar in accordance with Original Side .practice and direction No.4, required the petitioner to furnish two sureties as the value of the estate was above RS.1000.00 . The petitioner thereafter kept on seeking time to furnish the second surety and the matter was adjourned from time to time to enable the petitioner to do the needful.