G. Perayya by his mother and next friend, Mahalakshmamma vs Ahmad Abdul Rahiman Sait

Wallis, J.—I hold, following Neelu Ammah v. Krishna Panikar 6 Ind. Cas. 745 : 8 M.L.T. 85 : (1910) M.W.N. 211., that the plaintiff cannot maintain the suit without a succession certificate. Decree for the amount claimed with interest at contract rate up to date and subsequent interest at 6 percent., on plaintiff producing a succession certificate within two months. Otherwise the suit to stand dismissed. Plaintiff should pay defendant''s costs as the litigation is due to his failure to produce succession certificate.