PASUMARTHI SRINIVAS Vs. STATE

JUDGEMENT

(1.) Perused the office objections and heard learned counsel for appellant.

(2.) This C.M.A is filed by the appellant aggrieved by the order dated 25.07.2016 in S.O.P (SR) No.2632 of 2016 passed by the Senior Civil Judge, Ramachandrapuram whereby the learned Judge dismissed the petition filed by the petitioner/appellant for granting succession certificate. Hence, the CMA.

(3.) The office took the objection that since the impugned order was passed by the Senior Civil Judge, how the CMA is maintainable before the High Court. It appears, the office view is that the appeal should have been filed before the concerned District Court.