VASUMATHI Vs. CHANDRIYANI MADHAVI

JUDGEMENT

(1.) The short question that arises for consideration in this revision petition is -Whether the order passed by the learned City Civil Judge transferring the petition pending before him to the Family Court is valid and proper.

(2.) The facts are these: Smt. Vasumathi, the petitioner herein, on the death of her husband Raman, approached the City Civil Court by filing an application dated 30-8-1986 under S.372 of the Indian Succession Act, 1925 (for short the Act of 1925) seeking for issuance of a Succession Certificate in her favour in respect of the estate left behind by her husband. She impleaded in her application one Chandriyani Madhavi, step-sister of her husband. >

(3.) After issuing notices and after publishing the matter in a news paper, the matter was set down for evidence and as submitted by the leanred counsel, the evidence was almost at the completion stage.