Rajasthan High Court - Jaipur
Kameshwar Prasad Sharma vs Raman Lal on 7 December, 2017
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No.18648/2017
Kameshwar Prasad Sharma Son of Late Hari Kishan, by Caste
Brahman, Resident of Gopalgarh, Bharatpur Tehasil and District
Bharatpur ----Petitioner
Versus
1. Raman Lal Son of (deceased) Through His Legal
Representatives -
1/1. Yogendra Prasad Son of Late Raman Lal, by Caste Brahman,
Resident of Tehasil and District Bharatpur ----Respondents
_____________________________________________________ For Petitioner(s) : Mr.J.K. Moolchandani. _____________________________________________________ HON'BLE MR. JUSTICE ALOK SHARMA Order 07/12/2017 Heard the counsel for the petitioner and perused the impugned order dated 17.08.2017 where the respondent-Yogendra Prasad has been substituted for the deceased-Raman Lal who had filed an application for grant of succession certificate under Section 372 of the Indian Succession Act, 1925.
Admittedly, respondent-Yogendra Prasad has been substituted for the deceased-Raman Lal on the strength of the registered will dated 18.06.2012.
Counsel for the petitioner has not been able to make any ground to interfere with the impugned order dated 17.08.2017.
There is no force in the petition. Dismissed.
(ALOK SHARMA) J.
Karan/5