AJIT MAHANANDIA Vs. ST. ALADINI PREM

JUDGEMENT

(1.) Present appeal is preferred under Sec. 384 of the Indian Succession Act against the order passed by the learned Senior Civil Judge, Jeypore in I.C. No.02 of 2018.

(2.) Intestate Case No.02 of 2018 was filed by the Appellant (widower) praying for issuance of Succession Certificate under Sec. 372 of the Indian Succession Act upon death of his wife, namely Josila Josaswini Prem, the deceased. Sole Respondent was the Opposite Party, who is the brother of the deceased (kindred).

(3.) A preliminary objection is raised regarding maintainability of the appeal before this Court and according to the Respondent, the appeal should be laid before the District Judge, Koraput at Jeypore.