- (1.) These two Appeals arise out of a common judgment rendered by the learned single Judge in First Appeal No.186 of 2013 and First Appeal No.187 of 2013 that arose out of orders passed for grant of letters of administration under the provisions of Indian Succession Act, 1925.
(2.) The learned District Judge, Lucknow, granted letters of administration in favour of the appellant in relation to the estate of Late Smt. Maiki and others. Two sets of persons namely Chhote Lal on the one hand and Master and Jangali on the other filed applications for setting aside and revoking the letters of administration dated 6.1.1997.
(3.) The learned District Judge allowed the said applications and revoked the letters of administration vide order dated 16.11.2013.;