LATA RAJESH SHETTY Vs. SATISH SURAPPA POOJARI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this petition, the petitioner is seeking revocation of letters of administration granted on 17/5/2023. It is her case that she is entitled to invoke Explanations (a) and (b) to Sec. 263 of the Indian Succession Act, 1925 (hereinafter referred to as 'the Succession Act'), in order to seek revocation of the grant.

(3.) The respondent i.e. the original petitioner in Testamentary Petition No. 534 of 2022, had filed the petition for grant of letters of administration with Will annexed. The respondent sought the grant in the context of Will dtd. 4/12/2018. The petitioner claims to be a beneficiary under the said Will. He claims to be related to the deceased from the side of the mother.