DEEPAK KUMAR GUPTA Vs. OM PRAKASH GUPTA

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) By the impugned order dtd. 5/1/2011, the District Judge, Jamui, has refused to grant succession certificate to the appellant in Succession Case No.1 of 2007.

(3.) The appellant brought a case under Sec. 372 of the Indian Succession Act, 1925, to get a succession certificate in respect of the cash amount, referred in the petition, left by his father late Prem Prakash Gupta. Late Prem Prakash Gupta at the time of his death was posted in the irrigation department of the Government of Bihar in the District of Jamui. Late Prem Prakash Gupta died on 20/2/2007 and he was to retire in the month of the December, 2007. Late Prem Prakash Gupta died at Jamui, hence, application was filed before the District Judge, Jamui.