LEELA BAI Vs. RAMA BAI

JUDGEMENT

(1.) With the consent of counsel appearing for both the parties, the matter is heard finally at this stage.

(2.) The present appeal under Sec. 384 of the Indian Succession Act, 1925 (hereinafter referred as 'the Act of 1925') is directed against the order dtd. 4/12/2020 passed by the Court of learned District Judge, Kota (for short 'the learned Court below') in civil misc. application No. 125/2020, by which the application filed under Sec. 372 of the Act of 1925 has been dismissed on the ground of territorial jurisdiction.

(3.) Brief facts giving rise to this appeal are that the applicants submitted an application under Sec. 372 of the Act of 1925 before the learned Court below for getting succession certificate.