RAM RAJ Vs. BRIJ NATH

JUDGEMENT

(1.) WE do not think that there is any merit in this appeal. The facts are these: An application was made by Brij Nath for a succession certificate to realize debts due to Ram Ratan, deceased. Ram Raj, Brij Nath and Ranchhor stated themselves to be the next reversioners to the estate of Ram Ratan, and they agreed that the certificate should be granted to all three of them. This has been done, But as Musammat Tirbeni claimed to be the owner of some of the debts, the learned Judge has ordered the three persons to whom the certificate was granted to furnish security. It is contended that the order granting a certificate to three persons is illegal. No doubt, it is inconvenient that a certificate should be granted to more than one person, but in the case before us the persons to whom the certificate was granted agreed to its being granted to all of them. One of these persons is the appellant himself. WE do not think that the appellant can now contend that the court ought not to have granted the certificate. The precedents cited relate to cases in which there were rival claimants for the certificate, and the lower court granted a joint certificate to those claimants. This, of course, was held to be wrong. As for the order relating to the furnishing of security, WE think under the circumstances it was a proper order. WE dismiss the appeal but without costs, as the respondent is not represented.