G. Perayya v. Ahmad Abdul Rahiman Sait

I hold following Neelu Ammah v. Krishna Panikar that the plaintiff cannot maintain the suit without a succession certificate. Decree for the amount claimed with interest at contract rate up to date and subsequent interest at 6 per cent., on plaintiff producing a succession certificate within two months. Otherwise the suit to stand dismissed. Plaintiff should pay defendant's costs as the litigation is due to his failure to produce succession certificate.

Suit decreed conditionally,