NITYANAND BHATT Vs. LAL MANI BHATT

JUDGEMENT

(1.) HEARD learned counsel for the parties and perused the record.

(2.) THIS appeal has been preferred against the order dated 19-12-2006 passed by the District Judge, Pithoragarh in Succession Case No. 12 of 2003, Nitya Nand Bhatt Vs. Lalmani Bhatt and others, whereby a succession certificate was granted in favour of the nominee-respondent no.2.

(3.) IT is further contended by the learned counsel for the appellant that aforesaid finding of the District Judge is perverse in view of the provision of Section 387 of the Indian Succession Act.