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Judgment
23 paragraphs · 328 words “Sr.
No.",Description of Assets/Property,Status
1.,"Agricultural Land/Plot at Pirthala, Tehsil Palwal",Yet to be administered
2.,"C-115, Greater Kailash-I, New Delhi-110048",Yet to be administered
3.,Plot in Green Field Colony situated in District-Faridabad,"Disposed of by Testator during his
lifetime
4.,9 FDRs for Rs 5000/- each for each Grandchild.,
5.,Cash Deposits& Investments,"Disposed of between the Legal Heirs
in accordance with the
unsigned/unexecutedâ€
The subsequent order dated 10th November, 2020, of the learned Joint Registrar (Judicial), records that all the documents of the petitioner were",,
admitted, by Respondent Nos. 2 and 3, and were, accordingly, exhibited as Ex. P-1 to Ex. P-5. The petitioner also admitted three of the documents of",,
the Respondent Nos. 2 and 3 which were exhibited as Ex. R-1 to R-3.,,
PW-1 to PW-3 were examined, before the learned Joint Registrar (Judicial), on 19th November, 2020. The no objections of Respondent Nos. 2",,
and 3 were also recorded, in court, by the Joint Registrar (Judicial), on 19th November, 2020 and 1st December, 2020 respectively.",,
As such, this is an uncontested case, for grant of Letters of Administration. The original Will has been filed in this Court. The manner in which the",,
late testator has come into possession of the property is also manifested by the sale deed which has also been filed in this Court.,,
Respondent No. 4 has been set ex-parte and Respondent Nos. 2 and 3 do not oppose the grant of Letters of Administration to the petitioner.,,
As such, Letters of Administration, to enable the petitioner to administer the estate of the deceased testator in terms of the Will dated 12th May,",,
1991, are granted.",,
The valuation reports of the property in question, placed on record by the concerned SDMs, are accepted. The petitioner would be liable to pay",,
stamp duty on the basis of the valuation of the property as reflected therein.,,
The petition stands allowed in the aforesaid terms. Pending applications, if any, also stand disposed of.",,