WAHIDA BEGUM Vs. MD. MAJID

JUDGEMENT

(1.) This is a civil revision filed by the applicant/petitioner under Section 115 of the Constitution of India against the order 9.3.2011 passed by District Judge, Tinsukia in Misc.(S.C.) Case No.28/201.

(2.) By impugned order, the learned District Judge dismissed the petitioner's petition filed under Section 371/372 of the Indian Succession Act ( for short hereinafter called " The Act " ) on the first date of hearing summarily without issuing any notice to the non-applicants/respondents.

(3.) So the short question which arises for consideration in this civil revision is whether learned District Judge was justified in dismissing the petitioner's petition filed under Section 371/372 of the Act ?