PRAVIN RAJENDRA TATTE Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) By this first appeal the appellant challenges the order passed by the Civil Judge, Senior Division, Amravati in R.M.J.C.No.12/1989 on 31/10/1995 by which the succession certificate was issued in favour of respondent No.2 Prabhawati on payment of required court fee.

(2.) Few facts giving rise to the first appeal are stated thus:-

(3.) The Central Bank of India filed the reply and pleaded that only an amount of Rs.64,632.50 ps. was lying in the Central Bank of India in the account of Panjabrao as on 01/01/1991.