NANJAMMA Vs. N. RADHAMANI

JUDGEMENT

(1.) Heard the learned counsel for the appellant. The respondent Nos.1, 2 and 5 are served and notice to respondent Nos.3 and 4 is held sufficient vide order dtd. 28/11/2011.

(2.) The parties are referred to as per their original rankings before the Trial Court to avoid confusion and for the convenience of the Court.

(3.) The factual matrix of the case of the plaintiffs before the Trial Court in O.S.No.160/1999 is that they are the children of one C. Narayanappa and Smt. Shanthi and relief is sought against the defendants to declare that the legal character of the plaintiff Nos.1 to 4 as the children of C. Narayanappa born through Smt. Shanthi and for further declaration to the effect that plaintiffs are entitled to succeed to the estate and assets of deceased C. Narayanappa, including his service benefits held by the first defendant and for further relief of perpetual injunction restraining the first defendant and its officials from disbursing the termination benefits of deceased C. Narayanappa to any other persons, except the plaintiffs.