RAMESH KUMAR & ANR Vs. GENERAL PUBLIC

JUDGEMENT

(1.) Aggrieved by the order passed by the learned trial Court on 05.11.2014, whereby the application filed by the appellants/petitioners for grant of succession certificate was ordered to be dismissed, the appellants have filed the instant appeal.

(2.) Notice of the appeal was issued to the general public, however, none has appeared on behalf of the general public.

(3.) In the application under Sec. 372 of the Indian Succession Act, filed before the learned Court below, it was averred that the appellants are the son and daughter of deceased late Shri Prem Singh son of Shri Dhan Singh, resident of village and P.O. Bhuntar, Tehsil Bhuntar, Distt. Kullu, H.P. The deceased was serving in Himachal Pradesh State Electricity Board, Sub-Division Bhuntar, District Kullu, H.P. as T-Mate and was posted in the Sub Division Bhuntar, Distt. Kullu, H.P. The deceased was having accounts in State Bank of India, Bhuntar and The Kangra Central Co-operative Bank Limited Branch Bhuntar and also a fixed deposit account in the latter bank.