JYOTI KALITA Vs. GUNESWARI BORAH

JUDGEMENT

(1.) Heard Mr. A. Biswas, learned counsel for the appellant and also heard Mr. R. Sensua, learned counsel for the respondents.

(2.) In this Intest. Cas. No.4/2024, filed under Sec. 384 of the Indian Succession Act, 1925, the appellant has challenged the judgment and order dtd. 30/4/2024, passed by the learned Additional District Judge No.3, Nagaon, in Misc. (Succession) Case No.22/2019. It is to be noted here that vide impugned judgment and order dtd. 30/4/2024, the learned Additional District Judge has directed to issue a joint succession certificate in favour of the respondents/petitioners and the appellant/opposite party in respect of the debts and securities left behind by the deceased Subal Borah as described in the Schedule to the petition on payment of due court fees and on execution of an indemnity bond by the respondents/petitioners.

(3.) The background facts, leading to filing of the present appeal are briefly stated as under:-