PAWAN SAO Vs. PARWATI DEVI

JUDGEMENT

(1.) The present appeal is directed against the order dtd. 15/7/2016 passed by the learned Additional District Judge-III, Aurangabad, in L.A. No. Case No. 69/13/2/15 by which the prayer for grant of Letter of Administration with respect of assets of Testator/opposite party was negated.

(2.) The facts of the case is/are as follows:-

(3.) One Rupiya Devi had executed a registered deed of Will with respect to a land bearing plot no. 604 (area 41/2 of decimal), khata No. 190 in favour of Pawan Sao in the district of Aurangabad. Subsequently, on 18/12/2003 Rupiya Devi died.