SUKH RAM Vs. STATE

JUDGEMENT

(1.) The present Testamentary Petition has been filed by Rama Shanker (petitioner), under the Indian Succession Act, 1925 (Act No. XXXIX of 1925), presumably under Section 278 thereof, and Chapter XXX, Rule 6 of the Rules of the Court, 1952, interalia, praying for grant of Letters of Administration in respect of the estate of the deceased (Sukh Ram).

(2.) The said Rama Shanker (petitioner) is stated to be the son of the said Sukh Ram (deceased).

(3.) It is, interalia, stated in paragraph 1 of the Testamentary Petition that the said Sukh Ram (deceased) died on 1.2.2004 in Sachan Nursing Home, Allahabad.