- (1.) S. P. Mehrotra, J. The present Testamentary Case has been filed by Anand Prakash Dwivedi (petitioner), inter alia, praying for grant of Letters of Administration in respect of the estate of the late Smt. Inder Devi, as mentioned in Schedule accompanying the Affidavit of Valuation.
(2.) IT is, inter alia, stated in the Testamentary Petition that the said Smt. Inder Devi expired on 18-10- 2002. Photostat copy of the Family Register has been filed as Annexure-1 to the Testamentary Petition. It is pertinent to mention that an application being Civil Misc. Application No. 2141 of 2005 (Paper No. A-10) was filed on behalf of the petitioner (Anand Prakash Dwivedi), inter alia, praying for taking on record the supplementary affidavit filed alongwith the said application. By an order passed on the aforesaid application on 25-2-2005, the supplementary affidavit filed alongwith the said application including the certified copy of the Pariwar Register filed as Annexure-SA 1 to the said supplementary affidavit were taken on record. A perusal of the said certified copy of the Pariwar Register shows that the date of death of the said Smt. Inder Devi (deceased) has been shown as 18-10-2002.
(3.) IT is, inter alia, further stated in the Testamentary Petition that the deceased (Smt. Inder Devi) had deposited Rs. 50,820/- in Special Term Deposit in State Bank of India, High Court Branch, Allahabad on 17-3-1999 for 66 months vide Account No. 01292026727 which matured on 13-11-2002; and that the maturity value of the amount is Rs. 89,735/-, Photostat copy of the Special Term Deposit Receipt has been filed as Annexure-2 to the Testamentary Petition. It is, inter alia, further stated in the Testamentary Petition that the deceased (Smt. Inder Devi) has left Rs. 11,214. 11 in Savings Bank Account No. 01190009285 in State Bank of India, High Court Branch, Allahabad. Photostat copy of the relevant extract of the Passbook of the said Savings Bank Account has been filed as Annexure-3 to the Testamentary Petition.;