INDU BANSAL Vs. STATE

JUDGEMENT

(1.) The petitioner filed this present petition under section 278 and 300 of the Indian Succession Act for grant of letter of administration with respect to the assets left behind by her deceased brother Late Shri Inderjeet Gupta (hereinafter referred to as "the deceased").

(2.) Brief facts leading to this petition are that the deceased was an employee of LIC deputed as an Administrative officer. On 29.10.2005 the deceased along with his wife, namely, Smt. Prachi Gupta and daughter, namely, Sonakshi Gupta expired in the bomb blast incident in Sarojini Nagar Market, New Delhi.

(3.) The deceased's parents also pre-deceased him making the petitioner, the real sister of the deceased, as the sole legal heir.