LATEEF AHMAD MIR Vs. IMTIYAZ AHMAD MIR

JUDGEMENT

(1.) Adjudication of the present appeal under Sec. 19 of the J&K Succession Certificate Act, Svt. 1977, is literally a matter of maze for this Court to find its way out therefrom.

(2.) One Haji Abdul Rahim Mir, son of Ghulam Mohd. Mir, resident of Gulzarpora Rawapora Srinagar, came to demise on 8/3/2016, leaving behind some money lying in his different bank accounts in the J&K Bank's Rawalpora Branch, Srinagar. The aggregate amount of money so lying/left in Haji Abdul Rahim Mir's bank accounts of J&K Bank was Rs.17,04,691.00.

(3.) For the purpose of laying a claim to receive the said money from the deceased Abdul Rahim Mir's bank accounts. Imtiyaz Ahmad Mir the respondents No.1 herein came forward with a petition under Sec. 6 of the J&K Succession Certificate Act, Svt. 1977 filed on 19/10/2018 before the court of Principal District Judge. Srinagar.