RADHA SINGH Vs. ANURADHA SINGH

JUDGEMENT

(1.) Challenged in this appeal is judgment and order dated 02.07.2011 passed by the Additional District Judge -VII, Patna in Title Suit No.04 of 2009 arising out of Letter of Administration Case No.94 of 2005. whereby and whereunder the learned lower Court had allowed the petition and further, directed to issue a probate relating to a Will dated 29.10.1999.

(2.) Respondent/ applicant filed a petition purported to be under Section 276 of the Indian Succession Act with a prayer to grant letter of administration certificate in her favour relating to a Will dated 29.10.1999 executed by testator, Shailendra Prasad Singh (since deceased) and for that, recited that aforesaid Shailendra Prasad Singh, son of Ram Prasad Singh of Village -Mahimachak, P.S. Haweli Kharagpur, District -Munger was the father in -law of propounder as well as father of opposite party nos.2 to 4. His wife Dropadi Devi had predeceased him.

(3.) It has further been pleaded that aforesaid Shailendra Prasad Singh was an employee under Rajbhasha Parishad, Government of Bihar at Patna as Research Assistant and retired on 31.12.1987. It has also been pleaded that daughters have already been married and are living with their husband at their sasural, respectively.