VINEET KOTHARI,J. - (1.) The present petition has been filed by the petitioner Ms. M.A.I. Kovoor alias Anna Kovoor ('Anna' for short) under seeking a Letter of Administration under the said provisions in respect of estate of her deceased sister Elizabeth Ipe Kovoor who died on 7.7.2011 at Sahaya Holistic Integrative Hospital, Bangalore, and according to the petitioner, she died intestate leaving her property in Bangalore and Mumbai.
(2.) The said petition was filed by the petitioner Anna on 13.8.2014 after the earlier petition filed by her under Section 218 (and not Section 219) came to be rejected by this Court as not maintainable in the very case, dismissed on 01.03.2013. The petitioner Anna has arrayed the other siblings viz., brothers, sisters and sister's two sons of the deceased Elizabeth in the following sequence. Respondent 1 Mr. Thomas Ipe Kovoor (Jr), (biological brother), aged 66 yrs at the time of filing the present petition in 2011, living in USA; (Not objecting vide memo dated 22.5.2012) Respondent 2 Mrs. Molly Anthony D'Souza (nee) Kovoor (biological sister), aged 65 yrs, living in Kottayam, Kerala; (contesting respondent) Respondent 3 Mrs. Mary Mathews (biological sister), aged 64 yrs, living in Kottayam, Kerala; (Not objecting vide memo dated 22.5.2012) Respondent 4 Mr. Mathew Ipe Kovoor (biological brother), aged 62 years, living in Kothamangalam, Kerala; (contesting respondent) Respondent 5 Capt. Iype lpe Kovoor (biological brother), aged 55 yrs., living in Mumbai, Maharashtra; (contesting respondent) Respondent 6 Mr. Alex Anthony. 43 yrs. and Respondent 7 Mr. Edward Anthony, 42 yrs; the last two being the sons of the 2nd respondent Mrs. Molly Anthony D'Souza and being contesting respondents. The petitioner Anna was of 60 yrs. when she filed the present petition.
(3.) The petitioner claims that the deceased Elizabeth, during her lifetime, remained unmarried and therefore, she was not having any lineal descendants and since the biological parents of deceased Elizabeth viz., her father Thomas Ipe Kovoor (Sr.) died on 16.8.1988 and his spouse Annamma Ipe Kovoor (nee) Mathew died on 6.11.2003 and all the members of the family being Indian Christians, the case is covered by the provisions of the Indian Succession Act, 1925 ('Act' for short). The petitioner being a sibling and real sister of the deceased Elizabeth and is otherwise not suffering from any disability or disqualification to be appointed as Administrator for the estate of the deceased, the details of which are given in the schedule of the present petition. She valued the said estate at Rs.2,45,26,700/- and after deducting all lawful deductions, the net value is declared at Rs. 1,77,89,371/-including movable and immovable assets.;