SUSHILKUMAR Vs. UMESHKUMAR

JUDGEMENT

(1.) Heard finally by consent of learned advocate appearing for the parties.

(2.) Admit.

(3.) The Court of 4th Joint Civil Judge, Senior Division, Nagpur, as per the judgment dated 25/07/2019 was pleased to dismiss the application of present appellants. It was for grant of Succession Certificate/Letter of Administration/Heirship Certificate. On reading the order, what this Court find is that the trial Court was too much technical in deciding the matter. In respect of certain points, the trial Court has taken rigid view whereas in respect of certain points the trial Court interpreted the law incorrectly.