- (1.)This is a civil revision and has been directed against the order dated 20.11.1982 passed by the Additional District Judge, Faridabad, who made the following observations in the impugned order:-
"Net Ram mentioned at S. No. 19 has since died as per statement of the learned counsel. Under the circumstances, let a succession certificate be produced with respect to the amount of his share."

(2.)The brief facts of the case are that land of Net Ram deceased alongwith others was acquired by the Government in the year 1963 and 1964. The claimants filed Regular First Appeal against the award in the High Court which was decided on 24.7.1977. The High Court after deciding the said R.F.A. sent the case to the Court of District Judge for execution During the pendency of the execution proceedings in the Court of Additional District Judge, Net Ram died on 8.1.1981. The State deposited compensation payable to the different landowners including Net Ram. As per report of the District Nazir, a sum of Rs. 1,03,909.60 was deposited for Shri Net Ram. Legal heirs of Net Ram filed an application on 17.4.1982 before the Additional District Judge to implead them as a party in place of Net Ram. It was pleaded by them that Net Ram had also executed a will in their favour and they are entitled to receive the compensation.
(3.)The learned Additional District Judge ordered that the legal representative should produce succession certificates if they are interested to claim the amount.