ALTAF AHMAD Vs. ASHRAF AHMAD AND OTHERS

JUDGEMENT

(1.) Heard Sri Rahul Kansal, Advocate holding the brief of Sri Vipul Sharma, Counsel for the revisionist.

(2.) By the present civil revision filed under section 115 of the Code of Civil Procedure, revisionist has prayed for setting aside the judgment and order dated 17.9.1998 passed by the IInd Addl. District Judge, Dehradun in Misc. Suit No. 6 of 1993 Altaf Ahmad Vs. Ashraf Ahmad and others whereby application filed under section 192 of the Indian Succession Act has been rejected.

(3.) Briefly stated, a suit was filed by the revisionist being Misc. Suit No. 6 of 1993 Altaf Ahmad Vs. Ashraf Ahmad and others under section 192 of the Indian Succession Act stating therein that the petitioner is the son of late Sri S.M. Ashfaq, who died on 15th Dec., 1992 at Dehradun in the age of 82 years leaving behind the petitioner, respondent No. 5 Smt. Hafizah Begum and respondent No. 6-Smt. Afzal Begum as his wives respondents No. 7, 8 and 9 as his daughters, respondents No. 1, 2, 3 and 4 as his sons.