- (1.) Heard learned counsel for both the parties' and perused the record.
(2.) This civil revision has been filed with the prayer to set aside the order passed by the appellate court, whereby the order passed by the Trial Court issuing succession certificate with respect to two SDTRs was set aside.
(3.) The brief facts of the case are that the revisionists had filed the application for succession regarding the estate of their father (late) Sri Baij Nath alleging that they are the daughters of (late) Baij Nath. The respondents had contested the said application on the ground that (late) Baij Nath was their real brother, who had executed a Will in their favour. Therefore, the revisionists were not entitled to the succession certificate.;