INDER DEVI WIDOW OF KANT AND ANAND PRAKASH DWIVEDI CHHOTEY LAL DWIVEDI PEON HIGH COURT ALLAHABAD Vs. STATE

JUDGEMENT

(1.) The present Testamentary Case has been filed by Anand Prakash Dwivedi (petitioner), interalia, praying for grant of Letters of Administration in respect of the estate of the late Smt. Inder Devi, as mentioned in Schedule accompanying the Affidavit of Valuation.

(2.) It is, interalia, stated in the Testamentary Petition that the said Smt. Inder Devi expired on 18.10.2002. Photostat copy of the Family Register has been filed as Annexure-1 to the Testamentary Petition.

(3.) It is pertinent to mention that an application being Civil Misc. Application No. 2141 of 2005 (Paper No. A-10) was filed on behalf of the petitioner (Anand Prakash Dwivedi), interalia, praying for taking on record the Supplementary Affidavit filed alongwith the said application. By an order passed on the aforesaid application on 25.2.2005, the Supplementary Affidavit filed alongwith the said application including the certified copy of the Pariwar Register filed as Annexure-SA-1 to the said Supplementary Affidavit were taken on record.