RAKESH KUMAR GAUR Vs. VIPIN GAUR
LAWS(DLH)-2009-3-42
HIGH COURT OF DELHI
Decided on March 12,2009

RAKESH KUMAR GAUR Appellant
VERSUS
VIPIN GAUR Respondents


Referred Judgements :-

PALANIVELAYUTHAM PILLAI AND ORS. V. RAMACHANDRAN AND ORS [REFERRED TO]
NARESH CHARAN DAS GUPTA VS. PARESH CHARAN DAN CUPTA [REFERRED TO]
RANI PURNIMA DEBI VS. KUMAR KHAGENDRA NARAYAN DEB [REFERRED TO]
MALKANI VS. JAMADAR [REFERRED TO]
P P K GOPALAN NAMBIAR VS. P P K BALAKRISHNAN NAMBIAR [REFERRED TO]
ANIL KAK VS. KUMARI SHARADA RAJE [REFERRED TO]



Cited Judgements :-

ATUL BHALLA VS. ANIL BHALLA [LAWS(DLH)-2012-8-345] [REFERRED TO]
PREM BHATNAGAR THRU'S LRS VS. RAVI MOHAN BHATNAGAR [LAWS(DLH)-2012-8-27] [REFERRED TO]


JUDGEMENT

- (1.)THIS appeal has been filed against the judgment dated 06. 01. 2005 of the learned Single Judge entitling the petitioner, Mr. Vipin Gaur to grant of Letters of Administration in PR No. 59/1983.
(2.)SMT. Bhagwati Devi Gaur died on 17. 1. 1981. She was survived by two sons, namely, Satpal and Davinder Pal and two daughters, namely, radha Rani and Satyawati. Her husband, Jagan Nath Gaur and the third son, Rajwant Pal, who was unmarried, had predeceased her. The disputes relating to the estate left by the deceased, Smt. Bhagwati Devi Gaur, were between the son, Davinder Pal, her grandson Harmesh Pal, s/o Satpal and daughter Radha Rani. During the pendency of the proceedings, Satpal expired on 2. 3. 1982, Davinder Pal expired on 6. 11. 1999 and Radha Rani expired on 1. 1. 1992.
(3.)ON the death of Smt. Bhagwati Devi, a probate petition was filed in the court of the District Judge Delhi, which was registered as Probate Case no. 115/81. The said petition was filed by Shri Sri Ram Sharma, who was the real brother of the deceased and was named as the executor of the Will dated 19. 5. 1978. The Will was registered with the Sub-Registrar, Kahsmere gate, Delhi as Document No. 1535 in Addl. Book No. III, Vol. 95 at pages 142 to 143. The said Will was witnessed by two witnesses viz. Shri Krishan gopal, nephew of the deceased and Shri C. B. Anand (Advocate ).


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