MOSTT. SANDHYA SINGH Vs. MEERA SINGH

JUDGEMENT

(1.) The present appeal is directed against the order dtd. 18/11/2016 passed in Succession Case No. 15 of 2006 by the learned Sub-Judge-1st, Muzaffarpur by which the learned Court was pleased to issue Succession Certificate in favour of respondent Nos. 1 to 3 while the claim of the appellant was rejected.

(2.) The matrix of the facts giving rise to the present appeal is/are as follows :-

(3.) The respondent Nos. 1 to 3 namely, Meera Singh, Kiran Singh and Supriya Singh claiming themselves to be the daughters of late Ram Kripal Singh filed Succession Case No. 15 of 2006 under Sec. 372 of the Indian Succession Act (henceforth for short 'the Act') for grant of Succession Certificate to the deceased Ram Kripal Singh claiming themselves to be his daughters with the further averment that their mother, Parwati Devi already died prior to the death of their father on 3/10/2005. It is to be noted that Ram Kripal Singh died on 4/5/2006.