SANTOSH GUPTA AND ANOTHER Vs. VIMLA DEVI

JUDGEMENT

(1.) THIS appeal, preferred under Section 384 of Indian Succession Act, 1925, is directed against the order dated 12-07-2004, passed by 1st Fast Track Court/Additional District Judge, Nainital, in Succession Case No. 31 of 1993, whereby the application for issuance of succession certificate moved by the ap­plicants/appellants, is rejected.

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

(3.) THE respondent Vimla Devi con­tested the proceedings of succession cer­tificate sought by the appellant no. 1. She further brought to the notice of the court that she (Vimla Devi) had already moved an application for succession certificate in her favour from Civil Judge (Senior Division), Bijnor and has been issued succession certificate in her favour on 11-09-1994.