REGENT COMPUTRONICS PVT. LTD.

LILAWATI SINGH Appellant

V/S

STATE OF DELHI Respondents

Referred Judgements :-

BEHARY LULL SANDY AT V. JUGGO MOHUN GOSSAIN [REFERRED TO]
BIRJ NATH DE V. CHANDER MOHAN BANERJI [REFERRED TO]
SMT. OM WATI V. DELHI TRANSPORT CORPORATION,NEW DELHI AND OTHERS [REFERRED TO]
OCHAVARAM NANABHAI V. DOLATRAM JAMIETRAM [REFERRED TO]
AIMAI V. AWABAI DHANJISHAW JAMSETI AND OTHERS [REFERRED TO]
SEETHALAKSHMI AMMAL V. CONTROLLER OF ESTATE DUTY,MADRAS [REFERRED TO]
M. MAN SINGH V. MOTHI BAI [REFERRED TO]
RAMA CHAKRAVARTY V. PUNJAB NATIONAL BANK AND OTHERS [REFERRED TO]
RAJA RAM V. MATA PRASAD [REFERRED TO]
HAYATUDDIN V. MT. RAHIMAN AND ANOTHER [REFERRED TO]
HARDIAL DEVI DITTA V. JANKI DAS AND ANOTHER [REFERRED TO]
ISHWARDEO NARAIN SING VS. KAMTH DEVI [REFERRED TO]
SARBATI DEVI VS. USHA DEVI [REFERRED TO]
CHIRANJILAL SHRILAL GOENKA VS. JASJIT SINGH [REFERRED TO]
SARASWATI DEVI VS. LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]
ATMARAM MOHANLAL PANCHAL VS. GUNVANTIBEN alias GEETABEN WD O SURENDRAKUMAR ATMARAM PANCHAL [REFERRED TO]
SHAIK DAWOOD VS. MAHMOODA BEGUM [REFERRED TO]
KAMALAMMA VS. SOMASEKHARAPPA [REFERRED TO]
GOMEZ VS. GOMEZ [REFERRED TO]
DHANE ALIA MIA VS. SOBHAN ALI [REFERRED TO]
MAMTA SEN VS. LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]
NARAYANAN S/O LATE GANESH PAI VS. AESHA [REFERRED TO]
THOMAS P JACOB VS. M G VARGHESE [REFERRED TO]
D.MOHANAVELU MUDALIAR VS. INDIAN INSURANCE AND BANKING CORPORATION LTD [REFERRED TO]

JUDGEMENT

(1.) Shri Harikishan Singh, who had left benind substantial items of money and an immovable' property, had left behind his widow, Mrs. Leelawati Singh, and three sons, namely, Shri Ashok Singh. 5hri vijay Kumar Singh and Shri Vivek Kumar Singh. He died on the 25th of January, 1996. His widow, Mrs. Leelawati Singh is the first petitioner. Shri Ashok Single, the el dest son is the second petitioner. Shri Vijay Kumar Singh the second son is the second respondent. Shri Vivek Kumar Singh, the third son is the third respondent.

(2.) The petitioner had prayed for the grant of Letters of Administration in respect of the estate of late Shri Harikishan Singh. The second petitioner supports the petition. The third petitioner, Vijay Kumar Singh. opposes the application for grant of Letters of Administration.

(3.) In Annexure 'B' to the petition the details about the immovable and movable assets left behind by the deceased Harikishan Singh, which are given as under : <FRM>JUDGEMENT_694_DLT75_1998Html1.htm</FRM>

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LEELAWATI SINGH Vs. STATE

Referred Judgements :-

JUDGEMENT

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