LAWS(JHAR)-2023-12-42

BASANT GOPE Vs. MOHAN MAHTO

Decided On December 22, 2023
Basant Gope Appellant
V/S
Mohan Mahto Respondents

JUDGEMENT

(1.) Heard Mr. Rohit Roy, learned counsel appearing for the petitioners and Mr. R. K. Dev, learned Advocate appearing on behalf of the respondents.

(2.) The petitioners have filed this writ petition for quashing of order dtd. 8/12/2017, passed by learned Judicial Commissioner, Ranchi in Transfer Petition Case No. 13/2017, whereby and wherein the learned Judicial Commissioner, Ranchi transferred letters of Administration Case No. 91/2015 from the court of learned Additional Judicial Commissioner-XI, Ranchi to the court of learned Sub-Judge-I, Ranchi for instituting the said letters of Administration cases as civil suit.

(3.) The respondent no.1, Mohan Mahto had filed a L.A. Case No. 91 of 2015 under Sec. 278 of the Indian Succession Act, 1925 for declaration that the will executed by the testatrix Dashmi Devi was her last will which was duly executed and attested in accordance with law.