SUNITA JAIN Vs. STATE

JUDGEMENT

(1.) The petitioner filed this present petition under section 278 of the Indian Succession Act for grant of letter of administration with respect to the estate left behind by the deceased Late Shri Anil Kumar Jain (hereinafter referred to as "the deceased").

(2.) Brief facts leading to this petition are that the deceased died intestate on 17.03.2017 and is survived by his wife i.e. the petitioner and two sons, namely, Anurag Jain and Devanshu Jain.

(3.) It is stated that the deceased was the owner of the property being no. 5, Arihant Nagar, Village Madipur, Near Punjabi Bagh, Rotak Road, New Delhi-110026 (measuring 225.55 sq. yards)(hereinafter referred to as "the said property").