RANJIT SINGH Vs. SUKHJINDER KAUR AND ANR

JUDGEMENT

(1.) Ranjit Singh has filed the instant revision petition assailing judgments of both the courts below.

(2.) Sukhjinder Kaur-respondent No. 1 filed application under Section 372 of the Indian Succession Act for grant of Succession Certificate in respect of the amount of term deposit receipt standing in the name of Arpanpreet Kaur, who has since expired. Respondent No. 1 herein being mother and heir of the deceased minor Arpanpreet Kaur claimed Succession Certificate of the amount of term deposit receipt. Ranjit Singh-petitioner herein was impleaded as respondent No. 2 with General Public as respondent No. 1.

(3.) The petitioner herein, who is paternal uncle of the deceased, claimed that he had deposited the amount in the name of his niece and his own name jointly and therefore, only he is entitled to entire amount and Sukhjinder Kaur is not entitled to any amount of the term deposit.