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.