P.B.Mukarji, J. - (1.) This matter has been set down before me for judicial determination under a special direction from the learned Chief Justice on 14-5-1952.
(2.) It has been a long standing point which has caused the offices of this Court constant headache for over half a century. On every occasion the point avoided Judicial determination by special departmental directions obtained from Judges confined to individual cases without setting the law and practice on the point.
(3.) The point is that if an Order is made by the Court for grant of Letters of Administration to a person on his executing a personal bond without surety, can he obtain such Letters of Administration if he has that bond executed not personally but by an agent to whom he grants a power of attorney to do the same.;