PRATIMA DUTTA Vs. RUPALI BARGLARY

JUDGEMENT

(1.) Heard Mr. D. Choudhury, learned counsel for the appellant and Mr. B.P. Borah, learned counsel for the respondent.

(2.) This appeal under Sec. 384 of the Indian Succession Act, 1925, is directed against the order dtd. 2/3/2012 passed in Succession Certificate No.47/2011 and the order dtd. 23/4/2012 for granting extended certificate in Succession Certificate No.47/2011 issued by the Deputy Commissioner, Karbi Anglong, Diphu. It is to be noted here that vide impugned order dtd. 2/3/2012 passed in Succession Certificate No.47/2011, the Deputy Commissioner, Karbi Anglong, Diphu, has granted Succession Certificate in favour of the respondent of this appeal and vide order dtd. 23/4/2012, the Deputy Commissioner, Karbi Anglong, Diphu, has issued extended succession certificate in respect of the following dues of her deceased husband:

(3.) The background facts, leading to filing of the present appeal, is adumbrated herein below:-