IN APPL FOR SUCCESSION Vs. STATE

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and persued the impugned order.

(2.) THE petitioner was granted Succession Certificate with respect to certain debts and securities on November 27, 1979, though the order was passed on April 30, 1979. In the Sucession Certificate State Insurance money was shown as Rs. 4,000/ - and amount of gratuity to the tune of Rs. 3,500/ - was shown to be due from Inspector of Schools, Nagour. Subsequently it transpired that in fact the insurance money payable is Rs. 8,891.15 P. and further it was found that the amount of gratuity has been transferred to the Deputy Inspector of Girls School, Nagour.

(3.) THUS in the above view of the matter, the revision petition is allowed and the learned District Judge is directed to effect necessary extension of and amendment in the succession certificate.