VIJAY NAGAR Vs. STATE AND ORS.

JUDGEMENT

(1.) The petitioner has filed this petition under Section 278 of the Indian Succession Act, 1925 (hereinafter referred to as the Act) for grant of Letter of Administration in respect of Will and Testament dated 07.08.1997 of late Sh. Banarasi Dass Sharma.

(2.) Shri Banarasi Dass Sharma expired on 26.12.2009.

(3.) At the time of his demise, late Sh. Banarasi Dass Sharma was permanent resident of A-6/170A Janta Flats, Paschim Vihar, New Delhi.