GANGADEVI PODDAR Vs. GOPI KRISHNA SANGMERIA

JUDGEMENT

(1.) The present Civil Revision is at the instance of one of the applicants in a proceeding for grant of letters of Administration pending before the trial Court. Originally, Misc. Case No. 28/92 (Letters) had been filed before the District Judge, Cuttack, but after appearance of opposite party No. 1, the case was transferred to the Court of the Civil Judge (Senior Division), Ist Court, Cuttack, and converted to O.S. No. 2 of 1994.

(2.) The facts giving rise to the present Civil Revision are as follows :

(3.) In the present Civil Revision, the learned counsel for the petitioner has raised the following contentions :-