RAMESHCHAND SRIVASTAVA Vs. SHAKUNTALA DEVI

JUDGEMENT

(1.) This appeal by Rameshchandra Shrivastava has been filed challenging the judgment and order rejecting his application filed under Section 372 of the Indian Succession Act seeking the grant of a succession certificate in respect of the various amounts of money which had been left behind by Smt. Sushil Devi Shrivastava after her death.

(2.) An objection was filed by Smt. Shakuntala Devi, the present respondent No.,1 claiming herself to be the daughter and only heir of the deceased, Smt. Sushila Devi seeking the succession certificate in her favour indicating further that she was ready to deposit the required fee for the purpose. This objection was filed on 9-1-1986.

(3.) During the pendency of the aforesaid application filed by the present appellant, Prakash Chand, the respondent No. 2, in the present appeal had filed an other objection on 29-6-1987 disputing the claim of the present appellant and further praying that while rejecting the application for the grant of the succession certificate filed by Rames-chand, the said succession certificate may be issued in favour of the objector, Prakash Chand.