SAIDUS SABA SALMA Vs. SALMA KHATOON

JUDGEMENT

(1.) The instant Misc. Appeal has been filed under Sec. 384 of the Indian Succession Act against the order dtd. 28/1/2020 passed by learned Principal District Judge, Ramgarh, in Succession Case No.43 of 2011 by which 75% of post- death benefits of Late Zaki Anwar Khan have been allowed in favour of Salma Khatoon and 25% has been allowed in favour of Saidus Saba Salma (appellant), who is wife of the deceased [Late Zaki Anwar Khan].

(2.) As per the case of the petitioner/ applicant before the learned Court below that she was married to Zaki Anwar Khan (deceased) on 21/9/2000 who died in harness while serving in Railways on 25/9/2010.

(3.) The petitioner moved the Court below for grant of Succession Certificate under Sec. 372 of the Indian Succession Act, in which the mother [Salma Khatoon] of the deceased and his two sisters, namely, Sakra Praween and Ambari Khatoon were impleaded as defendant Nos.1 to 3.