RAM BHAROSI BAI Vs. NARENDRA

JUDGEMENT

(1.) The instant appeal has been filed against the impugned judgment and award dt. 20.11.2013 passed by the Distt. Judge, Bundi whereby the application filed for grant of succession certificate in favour of appellant has been dismissed and the succession certificate has been ordered to be granted in favour of non-applicant. Against the impugned order dt. 20.11.2013, the appellant preferred the instant appeal for the relief as prayed for in it.

(2.) Learned counsel for the appellant has contended that the learned Tribunal has failed to appreciate each and every aspect of the matter as also the evidence available on record. The order passed by the learned Tribunal is illegal, without jurisdiction and contrary to the facts of the case.

(3.) On the other hand, learned counsel for the respondents has opposed the submissions advanced on behalf of appellant and supports the order passed by the Court below.