SHAM SUNDER BHALLA Vs. STATE

JUDGEMENT

(1.) The appellant has challenged the judgment of the Trial Court whereby his petition for letters of administration with Will annexed has been dismissed.

(2.) The appellant is the son of late Indra Wati who expired on 18th June, 1995 leaving behind a Will dated 18th Dec., 1994 in favour of the appellant. The husband of late Indra Wati had predeceased her on 01st Jan., 1994. Late Indra Wati had only one child namely the appellant herein. The appellant filed the petition for grant of letters of administration with the Will annexed.

(3.) The appellant examined himself as a witness before the Trial Court. However, the appellant did not examine any witness to the Will and, therefore, the Trial Court dismissed the petition.