Calcutta High Court
Kajari Mitra vs Unknown on 1 February, 2018
Author: Soumen Sen
Bench: Soumen Sen
GA No.210 of 2018
PLA No.227 of 2016
IN THE HIGH COURT AT CALCUTTA
Testamentary and Intestate Jurisdiction
ORIGINAL SIDE
IN THE GOODS OF:
KAJARI MITRA, DECEASED
Appearance:
Mr. Indranil Nandi, Adv.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 1st February, 2018.
The Court : The petitioner is the universal legatee. The petitioner submits that at the time of filing of the application for grant of letters of administration, the applicant was not aware that a sum of Rs.1,96,95,568.98 is lying to the credit of the deceased. The applicant on the basis of the available records has disclosed an amount in the savings bank account being S/B Account 5551 as Rs.93,639.41. Subsequently, the applicant became aware that a much larger sum is lying to the credit of the said account. The Indian Overseas Bank, when approached, has rightly refused to issue letter of administration for the balance amount since the order granting letters of administration was restricted to Rs.93,639.41.
Under such circumstances, there shall be an order in terms of prayers (a) and (b) of the notice of motion. G.A.No.210 of 2018 accordingly stands disposed of.
(SOUMEN SEN, J.) A/s.