SHEIKH MONSHI Vs. IMAM KHAN

JUDGEMENT

(1.) This appeal arises out of proceedings for obtaining letters of Administration started on a petition filed by the four respondents claiming to be entitled to the assets left by deceased Ahmadkhan who died on 17-8-1957 at Dewas.

(2.) The application of the respondents was opposed by the appellant Sheikh Munshi who claimed relationship with the deceased.

(3.) The matter was heard by the Additional District Judge, Dewas who after recording evidence overruled the objection of the appellant and directed the grant of the letters of Administration to the respondents.