VIRENDER SINGH Vs. STATE & ORS

JUDGEMENT

(1.) Present petition has been filed for grant of Letters of Administration under Section 278 of the Indian Succession Act, 1925 with respect to the estate of deceased Sh. Surender Singh and Late Smt. Soni Rawat.

(2.) It is stated that Late Shri Surender Singh and Late Smt. Soni Rawat, were brother and sister-in-law of the petitioner, who expired on 16th/17th June, 2013 in the Kedarnath Temple disaster, Uttarakhand, leaving behind the following heirs:

(3.) It is stated in the petition that the abovementioned persons are the only surviving heirs of the deceased and have all interests and rights in the estate of the deceased. It is averred in the petition that during their lifetimes, the deceased were originally residing in Quarter No. 23, Sector-9, R.K. Puram, New Delhi 110022 with their children namely Ms. Pooja Rawat, Miss Divya Rawat and Master Jayaditya Rawat, who also expired in the Kedarnath Temple disaster, Uttarakhand. In the petition, the deceased are stated to be owners of the following immovable properties: