Nishita Mhatre, J. - (1.) The appellants are aggrieved by the decision of the District Delegate, 3rd Court, Paschim Medinipur denying the appellant no.1, Smt. Shefali Maity the succession certificate in respect of the estate of Uttam Kumar Maity.
(2.) The brief facts in this case are as follows: Uttam Kumar Maity who was employed with the B.L & L.R.O and subsequently with the S.D.L & L.R.O was married to Shefali Maity in February, 1972. They have a daughter, the appellant no.2, Manasi. According to the appellants, they were driven out of the matrimonial home in 1977 and, therefore, were required to stay with the parents of appellant no.1, Shefali. It appears that Uttam Kumar Maity later lived with Minati as husband and wife. They had a son, respondent no.2, Kallol.
(3.) After the death of Uttam Kumar Maity on 24th November, 2009 the appellants applied for a Succession Certificate under Section 372 of the Indian Succession Act.;