MEENA CHAUDHARY SHARMA Vs. STATE & ORS

JUDGEMENT

(1.) The petitioner is seeking letters of administration in respect of the estate of Late Radhey Lal Chaudhary who died intestate on 11th June, 1998.

(2.) The deceased, Late Radhey Lal Chaudhary was unmarried and was survived by his mother, Rahiman Bai Guddi who expired on 11th June, 2005 leaving behind one son, Rajiv Lal Chaudhary (Respondent no.2) and two daughters, Meena Chaudhary Sharma (Petitioner) and Asha Chaudhary @ Asha Bhattarchee (Respondent no.3).

(3.) The petitioner is the sister; respondent No.2 is the brother and respondent No.3 is the second sister of Late Radhey Lal Chaudhary.