RAHUL KRISHNAMOHAN SHARMA Vs. SANGITA KRISHNAGOPAL SHARMA

JUDGEMENT

(1.) By this petition filed under section 263 of the Indian Succession Act, 1925, the petitioner seeks revocation of the letters of administration dated 20th September, 2013 passed by this court in favour of the respondent. For the purpose of appreciating the controversy involved, it would be appropriate to refer to the family tree which is annexed at Ex.1 to the affidavit in reply filed by the respondent.

(2.) Mr.Karamchand Sharma had two sons viz. Krishnamohan Sharma and Krishnagopal Sharma. It is not in dispute that Mr.Karamchand Sharma had left a Will dated 16th January, 2005 in respect of which the probate has been granted by this court on 18th September, 2006 in favour of the executor of the said Will Mr.Krishnagopal Sharma. On 13th November, 2012 Mr.Krishnagopal Sharma expired leaving behind him Mrs.Sangeeta and two daughters viz. Shikha and Shivani Sharma.

(3.) Mr.Krishnamohan Sharma, another son of the deceased Mr.Karamchand Sharma expired leaving behind him widow Mrs.Hemlata Sharma, two daughters viz. Poonam and Pooja Sharma and one son Rahul Sharma.