PRABHASH KUMAR SINGH Vs. AMIT KUMAR SINGH

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the respondents.

(2.) This Miscellaneous Appeal has been preferred against the judgment and order dtd. 9/11/2016, passed in Letter of Administration, Case No. 38 of 2005, passed by learned Ad hoc, Additional District Judge- I, Banka (hereinafter referred to as 'the learned Court below'), whereby the learned Court below has disposed of the application of the appellants filed for issuance of Letter of Administration with respect to the Bank locker of deceased Lakhan Lal Singh with an observation that applicants- appellants are liberty to file petition under the Indian Succession Act, 1925 (for brevity ' the Act').

(3.) A petition under Sec. 278 of the Act for grant of Letter of Administration in respect of locker bearing No. 12B in State Bank of India, Bhagalpur, City Branch, (for brevity 'the Bank') in the name of late Lakhan Lal Singh has been filed.