ROKED CHAND Vs. SMT. RAJESHWARI DEVI

JUDGEMENT

(1.) This appeal under Section 384 of the Indian Succession Act, 1925 has been filed against the judgment dated 03.06.1994 passed by the learned District Judge, Alwar in Civil Misc. Application No. 186/1982 allowing the application filed by the respondent under Section 372 of the Indian Succession Act, 1925 for the grant of succession certificate in respect of the property left behind by the deceased Bhagwan Sahai.

(2.) The facts, in brief, are that the appellant and the respondent belong to the same family. With a view to understand their relationship, the following pedigree maybe perused:-

(3.) The property was that of the deceased Bhagwan Sahai who died on 15.11.1982. Bhagwan Sahai never married and he left behind a registered Will dated 11.11.1982 by which he bequeathed his entire property both movable and immovable, as mentioned in the said Will executed on 11.11.1982, in favour of the respondent Rajeshwari Devi wife of Shri Chand Behari @ Ram Behari.