- (1.) This is an application for the issue of a succession certificate. The question is whether I have the jurisdiction to grant the certificate.
(2.) My jurisdiction to issue the certificate is circumscribed by the Indian Succession Act. Section 371 of the Indian Succession Act reads
(3.) The District Judge within whose jurisdiction the deceased ordinarily resided at the time of his death, or, if at that time he had no fixed place of residence, the District Judge, within whose jurisdiction any part of the property of the deceased may be found, may grant a certificate under this part.;