MALOTI DASGOPE Vs. MALINA DAS DEB

JUDGEMENT

(1.) Hear Mr. M. Biswas, learned Counsel appearing for the petitioner as well as Mr. D. N. Bhattacharya, learned Counsel representing the respondents.

(2.) This is an application under Sec. 384 of the Indian Succession Act, 1925 whereby the judgment and order dtd. 11/10/2012 passed by the District Judge, Karimganj in Misc. Succession Case No.176/2007 is under challenge.

(3.) Late Sushanta Das, while working as a UDA in the District Fishery Development Office, Karimganj, expired on 25/7/2007. He left behind his wife Malina Das and a daughter named Swagata Lakshmi Das. They filed an application seeking a Succession Certificate in respect of the debts and securities left behind by late Sushanta Das.