RINKI SARDAR Vs. SANDHYA SARDAR

JUDGEMENT

(1.) This instant appeal has been preferred by the appellant/opposite party against the respondent/petitioner, being aggrieved by and dissatisfied with the order dtd. 28/6/2023 passed by the Ld. District Delegate at Baruipur, South-24-Parganas in Misc Case No. 31 of 2018.

(2.) Through the impugned order the Ld. Trial Court has allowed ex parte the prayer for granting succession certificate to the mother of the policy holder since deceased.

(3.) The appellants herein being the wife and minor son of the policy holder since deceased, were the opposite parties before the Ld. District Delegate and the respondent herein was the petitioner who is the mother of the policy holder since deceased.