- (1.) THE present Testamentary Petition has been filed by Km. Mona Singh (petitioner), inter alia, praying for grant of Letters of Administration in respect of the estate of the deceased late Brij Raj Singh which he possessed of at the time of his death.
(2.) IT is, inter alia, stated in the petition that Brij Raj Singh, son of Raj Bahadur Singh, resident of Village- Hasanpur, Post Office-Lakshagriha, Tehsil-Handia, District-Allahabad, died on the 11th day of September, 2003 at 239, Aliganj, K. M. Pur, New Delhi. It is, inter alia, further stated in the Petition that the deceased (Brij Raj Singh) at the time of his death had his fixed place of abode at Village-Hasanpur, Post Office Lakshagriha, Tehsil-Handia, District- Allahabad. It is, inter alia, stated in paragraph 3 of the Petition that the deceased (Brij Raj Singh) left behind him surviving the following next-of-kins/heirs to succeed his estate: (i) Rajendra Kumar Singh - son (ii) Kumari Mona Singh (Petitioner) - daughter
(3.) IT is, inter alia, further stated in paragraph 3 of the Petition that the said next-of-kins/heirs are both residents of Village-Hasanpur, Post Office-Lakshagriha, Tehsil-Handia, District- Allahabad. It is, inter alia, stated in paragraph 4 of the Petition that apart from the persons mentioned in paragraph 3 of the petition, no other person has any interest in the estate of the deceased (Brij Raj Singh); and that the wife of the deceased (Brij Raj Singh) predeceased him on 3-4-1999.;