ARUNA JAIN Vs. STATE

JUDGEMENT

(1.) THIS is a petition by the petitioner seeking grant of letters of administration for the will annexed of late Shri Nem Das Jain son of late Shri S.R. Jain under Section 276 of Indian Succession Act.

(2.) THE petitioner contended that Shri Nem Das Jain son of late Shri S.R. Jain died at New Delhi on 2nd April, 1997. Along with the petition a copy of the death certificate and the list of assets and debts of Test Case No.38/1997 Page 1 of 13 deceased was also filed. It was alleged that the petitioner may be entitled to Rs.36,79,000/ - from the estate of the deceased father deducting the amount of debts.

(3.) ACCORDING to the petitioners, the daughters of the deceased are married and are settled abroad since their marriage except Smt.Saroj Aggarwal who was settled in India and who had also died about two years back from the date of the filing of the petition.