RASHMI PITHAVADIAN Vs. EDITH PITHAVADIAN

JUDGEMENT

(1.) The Original Petition has been filed by the petitioner for grant of Letters of Administration with Will annexed of the properties and credits of deceased to the petitioner as daughter/beneficiary under the Will of deceased Mr. Anand Rajkumar Pithavadian to have effect throughout the Union of India.

(2.) The Suit has been filed for the following relief:

(3.) The brief facts and circumstances which gave rise to the filing of the Original Petition (O.P.), Suit and the Applications are stated hereunder.