OM PRAKASH Vs. AADESH KUMAR AND ORS.

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The instant writ petition has been preferred by the petitioner under Article 226 read with Article 227 of the Constitution of India against the order dated 23.1.2002 passed by the learned Additional District Judge No. 1 Sri Ganganagar whereby the application filed by the petitioner under Order 14, Rule 5 (2) C.P.C. was rejected.

(3.) Facts in brief are that the petitioner filed an application under Section 373(1 )(b) of the Indian Succession Act in the Trial Court for being granted a succession certificate. The defendants-respondents herein appeared in the proceedings and filed an objection against the grant of succession certificate. A counter claim was also filed by the non-applicant Aadesh Kumar.