- (1.) THE appellant has preferred this appeal under Section 384 of the Indian Succession Act, 1925 ( for short, referred to as the 'Act of 1925') against the impugned order dated 08.7.2009 passed by learned District Judge, Sri Ganganagar.
(2.) THE facts giving rise to this appeal are that the respondents filed an application under Section 372 of the Act of 1925, before the learned Court below for issuance of Succession Certificate in their favour, with respect to the deposits and securities of the deceased Jarnail Singh, lying in HDFC Bank, Keshrisinghpur, Tehsil Sri Karanpur, amounting to Rs. 6 lacs with interest, having account No. 111601000030773. The learned District Judge, after issuance of public notification allowed the application submitted by the respondents and issued Succession Certificate in their names.
(3.) BEING aggrieved from the said order, the appellant filed an application under Section 383 of the Act of 1925 for rescinding the earlier order, made by the Court below dated 08.7.2009, but the efforts made by the appellant proved to be abortive and her said application was rejected by the learned Court below.;