VAISHNO DEVI AND ORS. Vs. DHARAM PAUL

JUDGEMENT

(1.) CIMA No. 42/1996:

(2.) One late Swami Dhirendra Brahmchari who held 87.5 per cent share in the M/s. Shiva Gun Factory and the Gun Manufacturing License died in an Air crash on 08.06.1994, he had executed a Will Deed on 08.06.1994 in favour of Shri Dharam Pal, amongst others it is mentioned therein:

(3.) After the death of the testator, the testatee (Shri Dharam Pal) filed a petition for grant of Letter of Administration on the basis of the said Will before the Court of District Judge Jammu. On the proof of execution of the Will Deed vide order dated 02.11.1994, the application has been allowed. The petitioner has been held entitled to the Letter of Administration as he had prayed for subject to payment of requisite Court fee.