S.N. Sahay, J. - (1.) - This appeal is directed against the order of Civil Judge, Hardoi dated August 4, 1987 granting succession certificate to the respondent No. 1 in respect of certain properties left by her late husband Mohan Singh.
(2.) The application for succession certificate was moved by respondent No. 1 on the basis of the allegations that she is the widow and an heir of the deceased. It is stated that he (Mohan Singh) executed a Will in respect of some of his properties, but not all. Respondent No. 1 claimed that she is entitled to succession certificate in respect of those properties which are not covered by the Will executed by the deceased. The particulars of such properties are given in the schedule to the application for succession certificate and it indicates that the properties consist of National Savings Certificates and Zamindari Abolition Compensation Bonds.
(3.) Notices of the application were served upon the appellants who were named as parties in the said application and the usual proclamation was also issued. The appellants appeared in the Court and applied for time to file objections, which was granted, but no objection was filed by them. As no objection was filed by any one, the learned Civil Judge proceeded to allow the application and granted succession certificate, as prayed, by means of the order dated August 4, 1987 against which this appeal has been preferred.;