Anjani Kumar Mishra, J. - (1.) Heard Shri R.K. Ojha, Senior Advocate for the revisionist and Shri Siddhartha Srivastava, counsel for the opposite party Nos. 1, 2 and 3.
(2.) The instant revision is directed against the order dated 17.10.2017 passed by the District Judge, Auraiya in a Misc. Appeal No. 5 of 2016 arising out of Suit No. 22 of 2012 under Section 372 of the Indian Succession Act, 1925 for grant of a succession certificate.
(3.) At the very outset counsel for the revisionist was asked to satisfy this Court as to the maintainability of this revision under Section 115 Code of Civil Procedure, 1908, in view of law laid down by the Full Bench in Jupiter Chit Funds vs. Dwarka Diesh & Ors., 1979 AIR(All) 218.;