PARAMESHWARAN SUBRAMANI Vs. NIL

JUDGEMENT

(1.) These petitions under Sec. 228, Part IX of the Indian Succession Act, 1925 have been filed by one Mr. Parameshwaran Subramani seeking an ancillary Letter of Administration under the provisions of Sec. 228 of the Indian Succession Act, 1925 ('Act' for short) in the absence of the Executor Mr. Adrian Maxwell Kenneth Shedden (Jr) of Unit 3/72, Patrick Street, Clayton North and presently at No. 6, Anne Court, Cranbourne, Victoria 3977, Australia, in respect of the Will executed by one Mrs. Dorothy Mavis Shedden, his grandmother and the deceased who died in Clayton, Australia on 29-7-2004.

(2.) The deceased at the time of her death, had a fixed place of abode at 9 29, Leonard Close, Clayton South Victoria 3168 in Australia and left properties in Australia and also at Bengaluru within the State of Karnataka, India.

(3.) Prior to her death, the deceased made and published her last Will and Testament dated 11-12-1998 naming her grandson, Mr. Adrian Maxwell Kenneth Shedden (Jr) of Unit 3/72, Patrick Street, Clayton North 'and presently at #6, Anne Court, Cranbourne, Victoria 3977, Australia, as the Executor of the Will and the Trustee of her estates. The original of the said Will has been filed in the Supreme Court of Victoria, Probate Jurisdiction for obtaining probate of the said Will.