REGENT COMPUTRONICS PVT. LTD.

CHHANGI DEVI (THROUGH LRS ) Appellant

V/S

General Public And Ors Respondents

Referred Judgements :-

SUGHRA BEGAM AND ORS. V. MOHAMMAD MIR KHAN [REFERRED]
MR. K.D. SOOD RELYING UPON MT. PHEKNI V. MT. MANKI [REFERRED]
DEO KUMAR SINGH V. KAILASH SINGH [REFERRED]
BHUDAT SINGH V. MANGAT RAI AND ORS. [REFERRED]
FATEH MUHAMMAD KHAN AND ORS. V. MALKANI BHAG BHARI [REFERRED]
P. RAMA NAIDU AND ORS. V. RANGAYYA NAIDU AND ORS. [REFERRED]
FIRST NATIONAL BANK LTD. V. DEVI DAYAL [REFERRED]
GOVIND M. ASRANI V. JAIRAM ASRANI AND ANR. [REFERRED]
JADEJA PRAVINSINHJI ANANDSINHJI V. JADEJA MANGALSINHJI SHIVSINHJI AND ORS. [REFERRED]
GAYARAM SHAW AND ANR. V. TARAK NATH SHAW AND ORS. [REFERRED]
BARUMAL SINGH V. 3RD ADDITIONAL DISTRICT JUDGE,SAHARANPUR AND ORS. [REFERRED]

JUDGEMENT

(1.) Chhangi Devi, original Appellant, filed an application No. l-S/2 of 1993, before the District Judge, Solan, for grant of Succession Certificate under Section 372 of the Indian Succession Act, hereinafter referred to as 'The Act', for the debts due to deceased Sant Ram, son of the applicant, lying with the State Bank of India, Solan in terms of the following accounts:

(2.) In order to appreciate the controversy, facts for the purpose of disposal of this appeal may be noticed thus:

(3.) Learned trial Judge settled the following issues:

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CHHANGI DEVI (THROUGH LRS.) Vs. GENERAL PUBLIC

Referred Judgements :-

JUDGEMENT

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