LAWS(MPH)-2000-5-30

RAMKALI Vs. MAHILA SHYAMWATI

Decided On May 04, 2000
RAMKALI Appellant
V/S
MAHILA SHYAMWATI Respondents

JUDGEMENT

(1.) Heard the learned counsel for the appellants as well as the learned counsel representing the contesting respondents.

(2.) Perused the record.

(3.) The appellants feel aggrieved by the order passed by the Additional District Judge, Bhind in the proceedings under Section 372 of the Indian Succession Act, whereunder rejecting their objections, the application filed by Shyamwati Asharam and Ram Prasad, the present respondents No. 1 to 3 respectively had been granted the succession certificate prayed for holding them to be the only heirs of Chhotesingh who were found entitled to get the amount of Rs. 40,000/- from the Electricity Department, District Morena which stood deposited to the credit of Chhote Singh, the deceased who had died intestate.