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Judgment
Anand Byrareddy, J.—This is a petition filed under Part IX Sections 246, 247, 273, 278 and 300 of the Indian Succession Act, 1925. Notice of the petition having been published in the newspapers as directed, there are no objections forthcoming. In that view of the matter, it is noticed that Johnny Thomas was a Christian and had died intestate in Bangalore on 13/02/2009. The death is evidenced by death certificate produced along with the petition. The deceased was residing at Bangalore on the date of his death. He has left behind certain properties. The value of the assets situated outside the State of Karnataka are said to exceed Rs. 10,000/-. The deceased is survived by his widow, the 1st petitioner and minor daughter aged about 11. It is stated that there are no other relatives who are entitled to share his estate. The petitioners claim administration of his property and credits as his widow and daughter. The amount of assets which are likely to come to their hands does not exceed Rs. 1,50,00,000/- [Rupees One Crore Fifty Lakhs only] and the petitioners undertake to administer the property and credits of the deceased and make a full and true inventory thereof within six months from the date of grant of letters of administration and to render a true account of the said property and credits within one year from the said date.
In the light of the above, the first petitioner, the guardian of the second petitioner, be granted letters of administration to the property and credits of deceased Johnny Thomas and to have effect throughout the Union of India and subject to the petitioners submitting a full and true inventory within six months from the date of grant of letters of administration and to render true and proper accounts of the property and credits within one year from the date. The letters of administration shall be issued to the petitioners subject to, the 1st petitioner executing an administration bond along with surety. Petition is accordingly disposed of.
LA. 1/13 filed for appointing the 1st petitioner as the administrator on behalf of the minor 2nd petitioner, is accordingly allowed.