CHANDRAKALA DOBLE Vs. SHYAM RAO DOBLE

JUDGEMENT

(1.) BEING aggrieved by the order passed in Succession Case No. 42/98 by the learned VIth Civil Judge, Class -I, Jabalpur on 23.4.98 holding that the Court at Jabalpur has no jurisdiction to hear and decide the succession matter, the applicants have filed this revision petition.

(2.) SUBMISSION of learned counsel for applicants is that in view of the language of Section 371 of Indian Succession Act, 1925 (hereinafter referred to as 'the Act') read with Section 20 of the Code of Civil Procedure (hereinafter referred to as 'the Code'), the Court at Jabalpur would have complete jurisdiction and could not reject the application for grant of certificate.

(3.) I have heard the parties at length.