KAVITA SINGH Vs. KAMTA DEVI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This civil revision application has been preferred, under Section 115 of the Code of Civil Procedure, against the order dated 23.04.2015, passed by the learned Additional District Judge-VI, Patna in Revocation Case No.114/2002/R-51/2014, refusing prayer of the petitioners to revoke the order dated 09.04.2002 as well as succession certificate issued in pursuance of that order in favour of opposite party No.1 in Succession Case No.33 of 2001.

(3.) Undisputed fact of this case is that Late Dr. B.N.Singh died on 07.01.2001 at Gaya, where he was working as the Head of the Department in Radiology Department in Medical College, Gaya. Opposite Party No.1, Kamta Devi, who was first wife of Late Dr. B.N.Singh along with her son Dr. Lallan Kumar had brought the aforesaid succession case, wherein succession certificate was allowed.