SHYAMPATI DEVI Vs. NANDLAL PRASAD AND OTHERS

JUDGEMENT

(1.) The order under challenge is dated 16.7.2005 passed by the District Judge, Aurangabad, in Succession Case No. 33/2002 whereby and whereunder the application filed by the appellant Shyampati Devi under section 372 of Indian Succession Act, on the point of maintainability has been rejected.

(2.) Heard learned Counsel for the appellant and respondent No. 1.

(3.) Brief facts of the case is that a Savings Bank Account No. 2445 stood in the name of one Ram Chandra Prasad, who happens to be father of the appellant Shyampati Devi in Punjab National Bank, Risup Branch.