JAYASHREE GANGADHAR HIREMATH Vs. NIRMALA GANGADHAR HIREMATH

JUDGEMENT

(1.) This Revision Application is filed by the Applicant who is the second wife of the deceased Mr. Gangadhar Hiremath (for short "Gangadhar"). Respondent is the first wife.

(2.) Respondent filed Civil Miscellaneous Application No. 426 of 2014 before the Trial Court of Civil Judge Senior Division, Solapur for grant of Succession Certificate under provisions of Sec. 372 of Indian Succession Act, 1925 (for short "the said Act") in respect of movable properties of the deceased Gangadhar. The Trial Court allowed the Application and held that Respondent is the sole legal heir and therefore entitled to Succession Certificate.

(3.) Being aggrieved, Applicant filed Regular Civil Appeal No. 40 of 2022, before the District Court at Solapur to challenge the order of the Trial Court. By the Impugned order dtd. 7/1/2023 the Appeal is dismissed by the District Court and Judgment dtd. 15/3/2022 passed by the Trial Court is confirmed.