BHAGAT RAM Vs. BASANTI DEVI

JUDGEMENT

(1.) THIS first appeal was dismissed for non prosecution vide order dated 16.11.2007.

(2.) NOW, a restoration/recall application has been filed by the appellant for recalling the order dated 16.11.2007 along with an application for condoning the delay in filing the restoration/recall application. Reasons assigned for delay in filing the restoration/recall application seem to be bona fide. Delay condonation application (CLMA 10951/ 2010) is allowed. Delay is condoned.

(3.) THIS appeal has been filed under Section 384 of Indian Succession Act, 1925 challenging the order of the Additional District Judge/Fast Track Court, Tehri Garhwal dated 24.2.2004 passed under Section 372 of the Indian Succession Act, 1925, by which application of the defendant/appellant for grant of succession certificate has been rejected.