Son Granted Letters of Administration; Intestate Estate Divided One-Third to Widow, Two-Thirds Among Three Children.

The petitioners, the widow and three children of Late Hobell Arthur David Sawian, petitioned under Sections 278, 273 and 300 of the Indian Succession Act, 1925, for Letters of Administration after he died intestate at Shillong on 8 June 2026.

The other three petitioners authorised Petitioner No. 1 to apply and gave their no-objection to his administering the estate.

The Court examined the petition and supporting documents, and each petitioner testified to the application’s genuineness and the relevant no-objection.

1. Whether Letters of Administration for the deceased’s estate should be granted to Petitioner No. 1, with the consent of the other petitioners.

2. Whether the estate should be distributed between the widow and the deceased’s children in the proportions specified by the Court.

The Court proceeded under Sections 278, 273 and 300 of the Indian Succession Act, 1925, which it cited as the statutory basis for the petition for Letters of Administration.

It directed administration of the estate in accordance with Section 33 of the Act and ordered one-third to the widow and the remaining two-thirds to be divided equally among the other three petitioners.

No precedent was cited.

The Court was satisfied by its examination of the petition, the details of the legal heirs and estate, the authorisation and notarised no-objection certificates, and the death certificate and share certificate.

The petitioners’ testimony confirmed the application’s genuineness and the other heirs’ consent.

On that record, the Court granted administration to Petitioner No. 1 and specified the distribution of the estate.

It allocated one-third of the estate to the widow and the remaining two-thirds equally among the other three petitioners, and directed the petitioners to pay the applicable court fees and costs.