VAIJANTABAI DEVIDAS KANDARE Vs. JANARDHAN FAKIRCHAND KHANDARE

JUDGEMENT

(1.) Rule. made returnable forthwith and heard with the consent of the parties.

(2.) This Revision Application filed by the petitioner above named takes exception to the order dated 22.2.1999 passed by the II Additional District Judge, Parbhani. By the said order the Appeal filed by the Respondent no.1 was allowed and the Succession certificate was directed to be issued in the name of the Appellant i.e. Janardhan. The above Civil Revision Application was filed on 5.6.2000, ad-interim relief came to be granted on 12.4.2007 as the delay in filing the Civil Revision Application was condoned only in the year 2007. The learned counsel for the Respondent no. 1 is not in a position to make a statement as to whether the Respondent no.1 has taken any steps pursuant to the issue of the succession certificate in his favour in respect of the debts and securities of the deceased Devidas.

(3.) The facts involved in the Revision are briefly stated thus:-