L.KIRUBAKARAN Vs. JAIKUMAR

JUDGEMENT

(1.) The petition is filed to grant Letters of Administration for the assets of Late David Karunakaran. According to the petitioner, Late David Karunakaran married one Nithyakalyani and they had no issues. Under Christian Law, adoption not acknowledged. Hence, they took the petitioner as foster son and treated him as their own son. In the service records of Nithyakalyani, the petitioner is shown as her adopted son. In her bank accounts and fixed deposit, he is shown as nominee. During the life time David Karunakaran purchased properties morefully described in the schedule to the petition. David Karunakaran died intestate on 5/5/2021. Nityakalyani died intestate on 6/8/2022. As foster son the petitioner claims grant of Letters of Administration in respect of the assets of Late David Karunakaran.

(2.) The respondents are brother and sisters of the Late Karunakaran. The notice sent to them returned with endorsement as " REFUSED". The general paper publication inviting objections from general public not evoked any response.

(3.) The petitioner had graced the witness box. Filed proof affidavit in lieu of chief examination and marked the following documents in support of his claim.