V. BHAGYAMMA Vs. TAHASILDAR

JUDGEMENT

(1.) This appeal by the unsuccessful plaintiffs in O.S.No.2388/2017 is directed against the impugned judgment and decree dtd. 20/9/2018 passed by the XXXV Addl.City Civil and Sessions Judge, Bangalore, whereby the said suit for declaration that the plaintiffs are the legal heirs of the deceased P.Ramaiah and for a consequential direction to the respondent - defendant to issue legal heir certificate in favour of the appellants was dismissed by the trial court.

(2.) Heard learned counsel for the appellants and learned AGA for the respondent and perused the material on record.

(3.) The material on record discloses that the appellants instituted the aforesaid suit specifically contending that they are the wife and children of late P. Ramaiah, who died on 9/1/2015, while working as an employee of All India Radio and when plaintiff No.2 approached the authorities to provide compassionate appointment, since he was Ramaiah's son, he was directed to produce the legal heir certificate and the request by the plaintiffs to the defendant to issue legal heir certificate having been rejected by the respondent, the plaintiffs filed the aforesaid suit.