Bal Kishan Jhawar vs Unknown
2026 Latest Caselaw 1053 Cal/2

Calcutta High Court

Bal Kishan Jhawar vs Unknown on 17 February, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-27                                            ORDER SHEET

                 IN THE HIGH COURT AT CALCUTTA
            TESTAMENTARY AND INTESTATE JURISDICTION
                         IA NO. GA/2/2025
                                 IN
                           PLA/358/2024

                         IN THE GOODS OF:
                  BAL KISHAN JHAWAR, DECEASED

BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 17th February, 2026 Appearance:

Mr.Kumarjit Banerjee, Adv.

Ms. Sanchari Chakraborty, Adv.

Ms. Akanksha Chowdhury, Adv.

. . .For petitioner.

Mr. Anujit Mookherji, Adv.

Mr. Prithish Chandra, Adv.

Mr. Vinaayak Chaturvedi, Adv.

. . .For the caveatrix.

The Court : The application for letters of administration in

respect of the estate left behind by Bal Kishan Jhawar, the deceased

abovenamed has not yet been marked as a contentious cause though

caveat has been filed by Smt. Pramila Jhawar, the widow and Smt.

Preeti Jhawar, one of the daughters. The applicant in the application

for grant of letters of administration is Shruti Jhawar the other

daughter of the deceased. There are no other heirs/heiresses in

intestacy apart from the widow and the two daughters said to have

been left behind by the deceased which fact is corroborated from the

statement in paragraph 3 of the said application.

This application being GA 2 of 2025 is by Shruti Jhawar for

discharge of the testamentary caveat lodged by Smt. Pramila Jhawar

and Smt. Preeti Jhawar.

In course of hearing it transpired that the widow Pramila

Jhawar and the daughter Preeti Jhawar are agreeable to the

appointment of any third person as an Administrator but do not want

the applicant Shruti Jhawar to act as the Administrator. Shruti

Jawar also agrees to such appointment.

By consent of the parties and in the facts of the instant case,

this Court in exercise of its jurisdiction under Section 254 of the

Succession Act, 1925 appoint Mr. Prabhakar Chowdhury, learned

Advocate and a member of the Bar Library Club, High Court at

Calcutta as the Administrator without any bond or surety for

administering the estate of Bal Kishan Jhawar, the deceased and

distribute amongst Smt. Pramila Jhawar, Smt. Preeti Jhawar and

Smt. Shruti Jhawar the three heiresses of the deceased as per their

respective share and file his inventory and accounts as required in

law. The consolidated remuneration of Mr. Chowdhury shall be

Rs.1,00,000/- which shall be shared by the parties in equal portion,

failing which the same to be adjusted by the Administrator so

appointed from the money at his disposal from the estate.

GA 2 of 2025 is disposed of.

(ARINDAM MUKHERJEE, J.)

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