MANISH KAPOOR & ANOTHER Vs. STATE

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. Ashish Kapoor s/o Late Sh. N. N. Kapoor.

(2.) It is stated that Late Sh. Ashish Kapoor was the brother of the Petitioner no. 1 and son of Petitioner no. It is stated that Late Sh. Ashish Kapoor expired on 01st March, 2015, in Chandigarh. It is further stated that he was unmarried and he has left behind the petitioners as his only surviving legal heirs.

(3.) It is stated in the petition that the petitioners have all interests and rights in the estate of the deceased. It is averred in the petition that during his lifetime, the deceased was originally residing in D-10, Flat No. 33, Sector 7, Rohini, New Delhi. In the petition, the deceased is stated to be the joint/sole owner of the following immovable properties: