SHADI JAN Vs. WARIS ALI

JUDGEMENT

(1.) This is an appeal against an order of the District Judge of Bareilly rejecting the application of the appellant Musammat Shadi Jan for a certificate under Section 4 of the Succession Certificate Act (VII of 1889).

(2.) The facts of the case are as follows: Ahmadi Begam, the daughter of Musammat Shadl Jan, was the wife of one Raza Ali, and died on the 10 of May, 1914.

(3.) She left as heirs her mother, six sons, two daughters and her husband.