ABDUL GANI RASTI Vs. MUNEERA BANOO

JUDGEMENT

(1.) One Khuda Baksh an employee of SKIMS Srinagar passed away on 3/11/1995 and on petitioner's motion Succession Certificate regarding debts securities payable to his legal representatives was issued by Principal District Judge Srinagar on 22/5/2000 in Succession file No. 267/96 in following terms :

(2.) Aggrieved thereby the parents of deceased appealed against the same in this Court on the ground that widow of the deceased namely Muneera was a divorcee and as such not entitled to any debts securities and accordingly sought modification in the order. The appeal was disposed of by this Court on 26-4-2002 in following terms :

(3.) The above said order was sought to be reviewed by appellant through Civil Review petition No. 18/02, which was disallowed by this Court on 30-4-2004 in following terms :