MADHURI DATTPRASAD PITRE Vs. GOVIND JANARDAN PITRE

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the fourth or ffth such matter that has come before me in the last two weeks on an objection taken by the Registry. In each case, there is an estate in which a minor has an interest and the applicant, either for Letters of Administration or a Succession Certifcate, is the mother and natural guardian of the minor. In every such case, the Registry has taken an objection demanding that the mother must justify the surety for the entirety of the minor's share in the estate. The objection is apparently based on Rule 422 of the Bombay High Court (Original Side) Rules.

(3.) In every single matter, I have dispensed with the requirement of surety. I will proceed to do precisely that in this matter too.