BHARTI GAYAKWAD Vs. MANJU GAYAKWAD, DIVORCEE

JUDGEMENT

(1.) This civil revision under Sec. 384(3) of the Indian Succession Act, 1925, is directed against the impugned order dtd. 26/9/2019 passed by Additional District Judge, Dhamtari, District Dhamtari, Chhattisgarh by which succession certificate has been granted in favour of respondent No.1 herein Manju Gayakwad (divorcee), w/o late Narendra Gayakwad and Jiji Gayakwad (now deceased) M/o of late Narendra Gayakwad, however, Civil Judge, Class-I, Kurud, District Dhamtari, Chhattisgarh has dismissed the application for grant of succession certificate filed by the applicant herein vide order dtd. 29/9/2018.

(2.) Learned counsel for the applicant herein submits that the two Courts below have committed jurisdictional error by granting succession certificate in favour of respondent No.1 herein Manju Gayakwad, w/o late Narendra Gayakwad and Jiji Gayakwad (now deceased) M/o of late Narendra Gayakwad by recording a finding which is perverse to the record and, therefore, the orders impugned are liable to be set aside and the revision deserves to be allowed.

(3.) Learned counsel for respondents supports the impugned orders and opposes the revision and submits that the revision deserves to be dismissed.