ABDUL GANI RASTI Vs. MUNEERA BANOO

JUDGEMENT

(1.) ONE Khuda Baksh an employee of SKIMS Srinagar passed away on 3-11-1995 and on petitioner's motion Succession Certificate regarding debts securities payable to his legal representatives was issued by Principal District Judge Srinagar on 22-5-2000 in Succession file No. 267/96 in following terms :

(2.) AGGRIEVED thereby the parents of deceased appealed against the same in this Court on the ground that widow of the deceased namely Muneera was a divorcee and as such not entitled to any debts securities and accordingly sought modification in the order. The appeal was disposed of by this Court on 26-4-2002 in following terms :

(3.) AFTER dismissal of Review petition the appellants filed an application before PDJ Srinagar for modification of original Succession Certificate of 22-5-2000 seeking re-fixation of shares payable to beneficiaries thereunder and its extension to certain other debts. The said petition was disposed of by concerned PDJ on 7-4-2003 in following terms :