GANGA DAYAL PANDIT Vs. SMT. ASHA DEVI

JUDGEMENT

(1.) The instant Misc. Appeal has been preferred under Sec. 384 of the Indian Succession Act against the order dtd. 14/6/2010 passed by learned District Judge, Godda, in Succession Case No.08/09 whereby and whereunder, the petition for grant of succession certificate under Sec. 372 of the Indian Succession Act has been rejected.

(2.) The appellant filed petition with respect to issuance of Succession Certificate of legal debt and security in the name of Chandra Devi who was a Teacher in the Middle School regarding the property, as detailed in Schedule -A of the petition.

(3.) The property, as detailed in Schedule-A included the followings:-