RAJESH GOVINDKUMAR CHANDAN Vs. KRUTI CHANDRESH THAKKAR

JUDGEMENT

(1.) By this petition, the petitioners are seeking revocation of letters of administration issued on 19/7/2019 in favour of the respondent (original petitioner in Testamentary Petition No.490 of 2019).

(2.) The petitioners herein alleged that the respondent fraudulently obtained the letters of administration pertaining to the estate of the deceased. By an interim application filed in the present petition, the petitioners have also sought interim reliefs.

(3.) Petitioner No.1 is the brother of the deceased Archana Chandresh Thakkar, petitioner No.2 is the wife of petitioner No.1 and petitioner No.3 is the son of petitioner Nos.1 and 2.