MADHWAPATHI VENKATAKRISHNA RAO Vs. PANDITHA NARASUBHAI

JUDGEMENT

(1.) THIS is an appeal against the order of the District Judge of East Godavari at Rajamundry dismissing a petition for the grant of a succession certificate.

(2.) THE appellant claiming to "be a legatee under a registered' will executed by one Achakkamma filed an application for the grant of a succession certificate for the sum of Rs. 6,000/ -, the amount of legacy under the will. He also put forward the case that he was the adopted son of Achakkamma, but we were not concerned with that question in this enquiry.

(3.) THE learned District Judge without going into any of the questions raised, dismissed the petition contenting himself with the observation that it raised very many complicated questions of law and fact. It is against this order that this appeal is filed.