PAPIYA SARKAR Vs. SOM SUBHRA SARKAR

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.

(2.) The matter is taken up for final disposal at the admission stage as it is necessary to decide the question of Forum before whom applications under Sec. 372 r/w. Sec. 370 of the Indian Succession Act,1925 would lie for the grant of Certificate of Succession.

(3.) Heard Mr. Iftikar Agha, learned Counsel appearing for the Petitioners.