BULU DAS Vs. MONI DAS

JUDGEMENT

(1.) This is an appeal under Section 384 of the Indian Succession Act against the Order, dated 31.8.2002, passed by the learned District Judge, Kamrup, Guwahati, in Succession Case No. 327/2001, granting succession certificate.

(2.) In a nut-shell, the facts leading to the present appeal maybe stated as follows:

(3.) I have perused the materials on record including the impugned order. I have heard Mr. B. Singha learned counsel appearing for the appellants, and Mr. B. Ramchiary, learned counsel appearing on behalf of the respondents.