Sudhir Agarwal, J. - (1.)Heard Sri Dharam Pal Singh, learned Senior Advocate, assisted by Sri Anshu Chaudhary, Advocate, for appellants. None appeared on behalf of respondents though the case has been called in revise. Hence, we proceeded to hear and decide this appeal finally, ex parte.
(2.)This intra-Court appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 has arisen from judgment of learned Single Judge in Testamentary Intestate jurisdiction. Vide judgment dated 06.02006, learned Single Judge has directed to grant Letter of Administration of Estate of deceased to plaintiff-respondent, Smt. Ganga Devi, in Testamentary Case No. 6 of 1999 in the matter of property of Late Panna Lal.
(3.)Plaintiff, Smt. Ganga Devi, filed Testamentary Suit registered as Testamentary Case No. 19 of 1999 on 18.08.1998 stating that Panna Lal died on 006.1993 and she being widow of Panna Lal is entitled for Letter of Administration in respect of Estate of deceased which he possessed at the time of death. The valuation of Estate described in the affidavit was Khata No. 246, Khasra No. 878 measuring 1.263 hectares, Khata No. 247, Khasra No. 1152 measuring 0.389 hectares; 1/2 share of the deceased in area No. 0.826 at Rs. 5 lacs and one house situated in Village Karb, Pergana and Tehsil Mant, District Mathura for Rs. 10,000/-.