BALDAU KUMAR SAHU Vs. COMMON PUBLIC & OTHERS

JUDGEMENT

(1.) Shri Kartik Ram, died in harness on 04.10.1995 while working as Mining Sardar in S.E.C.L., Barod Colliery of S.E.C.L. Non-applicants No.2 & 3 herein filed an application under Sec. 372 of the Indian Succession Act, 1972 for grant of succession certificate before the 1st Civil Judge, Class-I, Korba. The Succession Court, by its impugned order dated 23.01.2013 has partly granted succession certificate in favour of non-applicants No. 2 & 3 and affirmed the same by the First Appellate Court.

(2.) Against which, the instant civil revision has been filed by the applicant-Baldau Kumar Sahu herein claiming to be the son of deceased Shri Kartik Ram and questioning the impugned order passed by the two Courts below.

(3.) I have heard learned counsel appearing for the parties and perused the records of both the Courts below with utmost circumspection.