(1.) THIS is an appeal under section 384 of the Indian Succession Act against the order dated 12.10.93 passed by Shri R.S. Trivedi, First Additional District Judge, Murwara -Katni to the Court of District Judge, Jabalpur in Succession Case No. 16/89. The appellant has filed another appeal M (F) A No. 115/94 which is linked with this case. It arises against the order dated 12.10.1993 passed by the same Court in Succession Case No. 14/93. The disposal of this appeal shall also govern M (F) A. No. 115/94 becauuse the subject matter of the case is the same and it is between the same parties.
(2.) THE respondent No.1 filed an application for grant of succession certificate in respect of Rs. 27,447/ - kept in deposit at Post Office Badgaon, Tehsil Murwara, District Jabalpur in name of Gafooran Bi. Gafooran Bi was the widow of Bhure Khan. She expired on 21.10.1989.
(3.) THE application filed by the respondent No.1 was resisted by the appellant who claimed that he was son of the real brother of Gafooran Bi. He also claimed that Gafooran Bi had executed a will in his favour.