DILIP CHHAGANLAL DAVE Vs. PRAMILA @ PISTA CHHAGANLAL DAVE

JUDGEMENT

(1.) THE plaintiff is the wife of the deceased one Dilip Chhaganlal Dave who died intestate on 28th August, 2001 leaving behind the plaintiff as his widow as also his mother and daughter. The petition is for issue of Letters of Administration of his estate. Letters of Administration would have to be granted to one of the parties to the suit. The defendants have not applied for issue of Letters of Administration.

(2.) ALL the three heirs including the plaintiff are entitled to receive 1/3rd share of the above estate, comprising movable as well as immovable properties.

(3.) THE admitted estate comprises one flat purchased by the deceased upon taking a loan of Rs.5.5 lakhs from the HDFC Bank, the death dues payable to the deceased in the company where he served consisting of gratuity, provident fund and employees deposit link insurance scheme, certain bank accounts and shares in certain companies.