AFROZ PARVEEN Vs. ARSH BARI

JUDGEMENT

(1.) Supplementary affidavit filed by the appellant, is taken on record.

(2.) Learned counsel for the respondent has agitated the filing of this appeal straightway to this Court in utter disregard of Section 388 of Indian Succession Act, 1925, which reads as under:-

(3.) The issuance of succession certificate was within the jurisdiction of the Court of District Judge. By issuing a notification, the State Government may vest such powers to the Court of Civil Judge in a particular State. The notification issued by the Governor of Uttar Pradesh has been adverted in Appendix 17(L) of General Rules (Civil), Volume II.