GANGAMMA Vs. PRATIBHA

JUDGEMENT

(1.) This civil revision petition is filed under Sec. 115 of CPC by the respondents in P and SC No.33/2009 assailing the judgment in Misc. Appeal No.3/201 passed by the IV Additional District Judge, Gulbarga dtd. 16/9/2011 and the order dtd. 31/1/2011 in P and SC No.33/2009 by the III Additional Civil Judge (Jr.Dn.) Gubarga, whereby Succession Certificate was granted to the petitioners therein.

(2.) For the sake of convenience, the parties will be referred to as per their status before the trial Court.

(3.) The brief facts are as below: