RAJWANT KAUR Vs. GENERAL PUBLIC

JUDGEMENT

(1.) THIS is a Civil Revision and has been directed against the judgment dated 13.10.1999 passed by the Court of Additional District Judge, Rupnagar, who, dismissed the appeal of Rajwant Kaur, Dhanna Singh and Gurnam Kaur and affirmed the order dated 28.2.1996 passed by the Civil Judge (Senior Division), Ropar, who, disposed of the application for succession certificate filed by Rajwant Kaur, Dhanna Singh and Gurnam Kaur holding as follows :-

(2.) SOME facts can be noticed in the following manner. Smt. Rajwant Kaur, Dhanna Singh and Gurnam Kaur filed a petition and claimed the succession certificate for the debts and securities of Harpreet Singh who died on 21.2.1993. Petitioner No. 1 Smt. Rajwant Kaur is the minor daughter, Gurnam Kaur is the mother and Smt. Narinder Kaur, respondent No. 2 is the widow of the deceased. It appears that after the death of her husband, Narinder Kaur, left her daughter in the house of Dhanna Singh and Gurnam Kaur and she left the matrimonial home under a settlement dated 18.4.1993. The debts and securities for which the certificate was required is mentioned in the petition itself and the value of those debts and securities is about 2 lacs including gratuity and other benefits.

(3.) FROM the pleadings of the parties, the trial Court framed the following issues :-