DR. YOGESH KUMAR TRIKHA Vs. STATE

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Appellant impugns judgment-decree dtd. 13/3/2019, whereby the petition filed under Sec. 372 of the Indian Succession Act, 1925 for grant of succession certificate has been dismissed on the ground that the petitioners/appellants have failed to prove that they are the brothers and sisters of the deceased - Rajesh Kumar Trikha.

(3.) Petition has been dismissed by the trial court on the ground that the death certificate of the deceased - Rajesh Kumar Trikha records the name of the father of the deceased to be S.L. Trikha and the passport of the appellant No.1 records the name of the father as Shiv Sant Lal Trikha.