KUMAR BROTHERS Vs. SHRIMATI SUSHMA BERLIA

JUDGEMENT

(1.) All these matters were heard analogously as all these matters arose from an order dated March 21, 2011 passed by the learned Additional District Judge, Eleventh Court at Alipore, district: South 24 Parganas, in Original Suit No. 10 of 2010.

(2.) These proceedings concern the estate of Jit Paul, who died intestate on June 30, 2009, leaving behind him his two brothers and three sisters as his only heirs and legal representatives according to Hindu Succession Act, 1956.

(3.) On or about September 16, 2009, Kumar Brothers applied for grant of letters of administration under Section 218 of the Indian Succession Act, 1925, alleging that it has been a creditor of the deceased to the extent of Rs. 3,00,00,000/- (Rupees three crore) only. The said proceeding was registered as Act 39 Case No. 268 of 2009 (Letters of Administration) in the Court of the learned District Delegate at Alipore, district: South 24 Parganas.