Anubha Rawat Choudhary - (1.) Heard Mr. Sunil Kumar, counsel appearing on behalf of the appellant.
(2.) This appeal has been filed against the order dated 22.12.2004, passed by the learned Additional Judicial Commissioner, Fast Track Court, Ranchi in Succession Case No. 93/1999, whereby the learned court below has been pleased to allow the application of the respondent no. 2 under Section 372 of the Indian Succession Act, 1925 and has issued certificate in her favour.
(3.) Counsel for the appellant submits that one Rajman Singh who was the employee of Foundry Forge Plant (Heavy Engineering Corporation) had expired on 13.01.1997 and original applicant in the Succession Case (respondent no. 2 herein) had filed an application for succession before the learned court below claiming herself to be the daughter and the sole legal heir and successor of late Rajman Singh. The specific case of the applicant was that the mother of the applicant had expired prior to her father in the year 1991 and after the death of her mother, her father had not solemnized any second marriage and she was the only legal heir of the deceased Rajman Singh.;