M.Y.Eqbal, J. - (1.) This revision application is directed against the order dated 2/7/2002 passed by the Additional Judicial Commissioner. Ranchi in Misc. Case No. 227/95 whereby he has rejected the application filed by the petitioners under Section 192 (1) of the Indian Succession Act, 1925.
(2.) Petitioners filed aforementioned application under Section 192 (1) of the Indian Succession Act, 1925 (in short the said Act) against the opposite parties praying inter alia for holding inquiry and also for directing delivery of possession of the property left by the deceased Smt. Usha Gupta, which was alleged to have been forcibly taken by the opposite parties.
(3.) Petitioners' case Inter alia is that Smt. Usha Gupta, wife of petitioner No. 1 died on 10.6.1994 due to falling into the well. She left behind petitioner No. 1 her husband and petitioner No. 2 minor son and opposite party No. 4 major daughter. It is alleged by the petitioner that property left behind by the deceased were jointly acquired by petitioner No. 1 and the deceased. Opposite Party Nos. 1, 2 and 3 alleged to have been forcibly taken possession of the property from the petitioners.;