KRISHNAVALLABH GOSWAMI Vs. ADMINISTRATOR GENERAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this petition filed under the provisions of the Administrators-General Act, 1963 (hereinafter referred to as the "said Act"), the petitioner is praying for a direction to the Administrator General to take charge and possession of the estate of the deceased, as set out in the schedule annexed at Exhibit "Z" to the petition. The petitioner is specifically invoking Sec. 10 of the aforesaid Act. The respondent No. 1 in the petition is the Administrator General, State of Maharashtra and respondent No. 2 is actually the contesting respondent in the facts and circumstances of the present case.

(3.) Brief facts leading to filing of the present petition are that the deceased in the present case was the daughter of the petitioner. She was married to one Mr. Udayan Kikani. He passed away on 19/3/2009. The deceased had certain movable and immovable properties in her name, the details of which are given at Exhibit "Z" to the petition. It is the case of the petitioner that the respondent No. 2 was caretaker of the deceased and it is stated in the petition that the deceased had informed the petitioner that she had motherly affection for respondent No. 2, whom she used to treat like her son.