SHANTI DEVI Vs. STATE

JUDGEMENT

(1.) Petitioner Smt. Shanti Devi, the daughter of the deceased Bhai Lal, has applied for grant of Letters of Administration to the limited estate of the deceased as mentioned in Annexure-1 to the petition.

(2.) The petitioner had previously also applied for grant of Letters of Administration with regard to the estate of the aforesaid deceased being Testamentary Case No. 36 of 09. Itwas allowed vide judgment and order dated 15.2.2010and Letters of Administration in respect of properties of the deceased as mentioned in the schedule of properties as per Annexure-1 to the earlier petition was issued. The properties mentioned in the schedule of property and enclosed with the present petition were not part of the earlier testamentary case. The aforesaid properties were left out from being mentioned while seeking Letters of Administration earlier. It is for this reason that the petitioner has applied for grant of another Letters of Administration.

(3.) The present petition for grant of Letters of Administration in effect is a second petition for the same cause of action.