AMAN YADAV (MINOR) Vs. PRABHAT NARAIN YADAV

JUDGEMENT

(1.) BRIEFLY stated, the facts are that one Vijay Yadav, an employee in the Collectorate, was married to one Ms. Anupkanti. Out of the said wedlock, Prabhat Narain Yadav (the sole respondent) was born. Subsequently, Vijay Yadav is alleged to have married one Ms. Beena Yadav. Out of this wedlock, petitioner (Aman Yadav) was born. Vijay Yadav pre -deceased Ms. Beena Yadav and subsequently, the latter too died. As Ms. Beena Yadav was an employee in the Collectorate, she had certain deposits to her credit.

(2.) RESPONDENT -Prabhat Narain Yadav applied for grant of succession certificate in respect of the estate of Ms. Beena Yadav. The said claim was resisted by appellant (Aman Yadav) on the ground that respondent (Prabhat Narain Yadav) is not the son of Ms. Beena Yadav and that it is the appellant, who is the only son.

(3.) THE learned court below vide its order dated 16.12.2013 held both the appellant and respondent as the legal heirs of Ms. Beena Yadav, and, accordingly, and directed for grant of succession certificates for half of the estate of Ms. Beena Yadav in favour of both.