ARUN KUMAR SINGH SON OF LALITA SINGH Vs. INDIRA DEVI WIFE OF BIPIN PRASAD SINGH DAUGHTER OF LATE LAL BABU SINGH

JUDGEMENT

(1.) AFTER hearing for some time, the learned counsel appearing for the respondents brings to the notice of this Court the provisions of section 388 of the Indian Succession Act, 1925 (hereinafter referred to as 'the Act') and submits that in terms of the proviso to sub-section (2) of section 388 of the Act against the order of inferior court to the District Judge, the appeal shall lie to the District Judge and not to the High Court.

(2.) THE above position of law is not being disputed by the learned counsel for the appellant.