BHARATI SHARMA Vs. STATE

JUDGEMENT

(1.) This is a petition filed by the petitioner under Section 276 of India Succession Act, with the following prayers:-

(2.) In substance, the petitioner is seeking Letters of Administration, with the WILL dated December 30, 2013 in respect of the estate of the deceased, namely Smt. Susheela Ambike.

(3.) It is the case of the petitioner that deceased Susheela Ambike was a Hindu. Her husband Late Lt. Col. Bhalchandra Narayan Ambike had died during her life time on April 08, 1993. That the only child of Susheela Ambike, a son, namely Ambike Mukund Bhalchandra had died a bachelor on November 16, 1978 in an air crash. It is the case of the petitioner that the said deceased Susheela Ambike left behind (i) Mrs. Vijaya Mulay- respondent No.2, who is her sister; (ii) Mrs. Suhasini Mulay- respondent No.3 (niece); (iii) Dr. Shree Mulay-respondent No.4 (niece) and (iv) Bharati Sharma (niece)- petitioner in the present petition. The petitioner certifies that to the best of her knowledge, the deceased did not leave behind any other legal heir except as stated above (Exh.PW3/C).