High CourtsSingle Bench(1909) 07 MAD CK 0007

Rajah Damaka Kumara Thimma Wayanim Bahadur Varu, Rajah of Kalahasti vs P. Rama Rayanimgar

Madras High Court · Decided on 23 July 1909 · Citation: 3 Ind. Cas. 84

HON’BLE JUDGES
Munro, J

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Judgment

3 paragraphs · 55 words

Munro, J.—u/s 10 of the Succession Certificate Act a District Court can only extend a certificate on the application of the holder of the

certificate. The District Judge had, therefore, no jurisdiction to grant extension to a parson not the holder of a certificate. This order is, therefore,

set aside with costs in both Courts.