Vinod Kumar @ Binod Kumar Sahi Vs None
.... ) No appeal shall lie from any order passed in appeal under this section.” (Emphasis Supplied) 17. Order 43 Rule 1, CPC reads as under:- “ 1. Appeal from orders - An appeal shall lie from the following orders under the provisions of section 104, namely:- (a) an order under ...
Patna High Court
Sneha Srivastava Vs Amita Sinha
.... f declaration that she is the sole nominee in the Life Insurance Policy and IDFC First Bank Account of Late Shri Ritesh Kumar Sinha. Under Sections 371 and 372 of the Indian Succession Act, it is only the District Judge who has the jurisdiction to grant a Succession Certificate. It is thus claim ...
Delhi High Court
VLS Commodities P. Ltd. Vs Sadhna Mehrotra & Ors
.... e this Court. The said petition was disposed of by this Court vide consent order dated 24th November, 2020, whereby the permission was given to the petitioner Company to file objections to the grant of the succession certificate. However, it may be noted that no direction was given for the imple ...
Delhi High Court
Pradip And Ors Vs Nil
.... ment Pleader who was requested to assist the Court does not dispute the aforesaid submission. According to her there is a distinction between the procedure prescribed for obtaining a succession certificate and a heirship certificate. The procedure prescribed by Section 373 of the said Act for ob ...
Bombay High Court (Nagpur Bench)
SMT. BAINABAI WD/O RAGHOJI WANKHADE Vs DIVISIONAL MANAGER, LIFE INSURANCE CORPORATION OF INDIA, AMRAVATI AND OTHERS
.... contesting respondent nos.7 to 10, she is discharged from her burden to prove the execution of the said Will. It is difficult to accept the said contention raised on behalf of the applicant because when she is claiming benefit under the aforesaid Will, it is f ...
Bombay High Court (Nagpur Bench)
Smt. Gulshan Begum Vs Muskan Ali
.... tificate.- (1) Application for such a certificate shall be made to the District Judge by a petition signed and verified by or on behalf of the applicant in the manner prescribed by the Code of Civil Procedure, 1908 (5 of 1908) for the signing and verification of a plaint by or on behalf of plaintiff ...
CHHATTISGARH HIGH COURT
Beersing Charan Karosiya and Others Vs Tanhabai Pratap Karosiya and Others
.... aw or fact are involved which cannot be decided in summary manner, the Court may grant the certificate if the applicant has prima facie case. Thus in this provision even when there is summary procedure given and there is contest, the succession certificate can be issued. Inquiry after framing of iss ...
bombay high court (aurangabad bench)
Jai Mahal Hotels Pvt. Ltd. Vs Rajkumar Devraj and Others
.... ebruary, 2009 was in violation of stay order dated 20th August, 2008 was rejected. It was observed that stay order was passed at the instance of GD herself whose statement itself was the basis of the order dated 19th February, 2009. Writ Petition No. 7524 of 2008 wherein order dated 20th August, 200 ...
Supreme Court of India
Marium Tigga and Others Vs Michel and Others
.... ident that the contention of the appellant was that the application for succession certificate had been decided on merits, after evidence had been led and that no rights could now be claimed under the will dated 02.04.1985 as the principle of res judicata has become applicable to the matter, in part ...
Jharkhand High Court
Gayatri Verma and Others Vs Anil Kumar Verma and Others
.... in her favour for the benefit of all the beneficiaries upon furnishing a bond of indemnity for rendering an account of debts and securities to be received by her in pursuance of the succession certificate and for indemnify of persons who may be entitled to any part of those debts and securities. In ...
Uttarakhand High Court
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