MST. SURYA BEGUM Vs. MST. AMINA AHMED

JUDGEMENT

(1.) This is an appeal, made under section 384 of the Succession Act, 1925, against the judgment and order, dated 26.3.2003, passed, in Succession Case No. 51/2007, by the learned District Judge, Nalbari, partly allowing the petitioner-appellant's prayer for grant of succession certificate.

(2.) The material facts and various stages, which have led to filing of this appeal, may, in brief, be stated as follows :

(3.) I have heard Mr. S. Dutta, learned Counsel for the petitioner-appellant, and Mr. A.M. Mazumdar, learned Senior Counsel, appearing on behalf of the opposite party-respondents.