RAJENDRA DWARKADAS RAISONI Vs. SUNITA ASHOK KUMAR RAISONI

JUDGEMENT

(1.) THE present second appeal is filed by the appellants, challenging the final judgment and order dated 10th January, 2003 passed by the Extra Joint District Judge, aurangabad in Regular Civil Appeal No. 411/ 2000.

(2.) THE background facts of the case are as under. The present appellant filed an application for grant of letter of administration before Civil judge, Senior Division, Aurangabad bearing marji No. 472/1997. It is the case of the appellants that they are the legal representatives of deceased Ashokkumar and being legal representatives of deceased Ashokkumar, they have filed this application for grant of letters of administration.

(3.) THE in-charge Joint Civil judge, senior Division, Aurangabad by its order dated 4th July, 1998 directed to issue letter of administration in favour of petitioners. The respondent No. 1 Sunita filed application for succession certificate under Indian Succession act, claiming that she is legally wedded wife of deceased Ashokkumar. The said application was filed on 27/11/1997 before the learned Civil judge, Senior Division, Aurangabad bearing marji No. 480/1997. On 25/11/1999 the learned Civil Judge, Senior Division, aurangabad pleased to pass the order in MARJI no. 480/97. The said order is as under.