SUNITA VAID Vs. STATE & ORS

JUDGEMENT

(1.) The petitioner has filed this petition for grant of letters of administration with well annexed in respect of the will dated 16th March, 2009 of her father, late Mohinder Kumar Datta.

(2.) Late Mohinder Kumar Datta expired on 27th February, 2010. The deceased was survived by three daughters and two sons, namely:

(3.) The deceased has left behind the following estate mentioned in Annexure B (Ex.PW1/3):-