RAHUL SOFAT Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Present petition has been filed under Section 278 of the Indian Succession Act, 1925, for grant of Letters of Administration of Will dated 05th April, 2005 with respect to the immovable properties of deceased Smt. Raj Mehta, daughter of Late Sh. R.S. Mehta, which are situated outside Delhi in Himachal Pradesh and Haryana.

(2.) It is stated in the petition that the petitioner is the nephew of the testatrix Late Smt. Raj Mehta who expired on 25th April, 2005, in Haryana. The deceased is stated to have executed a registered Will dated 05th April, 2005, which was duly attested by Mr. S.R. Mittal and Mr. R.P. Singh.

(3.) It is stated that the deceased has left behind three Class-II legal heirs, Ms. Neelu Sofat i.e. her niece, and her two nephews, Dr. Rajesh Sofat and Mr. Rahul Sofat i.e. the petitioner.