SAJJAN KUMAR Vs. SMT. RITU AND ORS.

JUDGEMENT

(1.) HEARD learned counsel for the appellant and counsel for the respondents.

(2.) AFTER death of Smt. Bharti Devi Choudhary on 15th May 2000 a petition for getting Succession Certificate has been filed by the appellant and respondents jointly before the District Judge, Bhilwara. The applicantappellant is husband of deceased Smt. Bharti Devi Choudhary whereas respondents who also were applicants before the Court below are the daughters of deceased Smt. Bharti Devi Choudhary. The trial Court after evidence held that appellant and respondents, all the applicant are legal heirs of deceased Smt. Bharti Devi Choudhary and, therefore, entitled to have Succession Certificate for the property mentioned in para No. 2 of the application for grant of succession certificate. The trial Court, therefore, directed to issue Succession Certificate in the name of all the applicants and respondents as each has 1/3rd share in the shares of bonds, interest, and dividends over the amount of the bonds and from the shares.

(3.) LEARNED counsel for the respondents daughters of Smt. Bharti Devi Choudhary submits that respondents have no objection if the succession certificate is issued in the name of the appellant alone.