MANGAMMA Vs. SRIDEVI B.

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and learned counsel for the respondents.

(2.) In this revision petition, the revision petitioners have assailed the order passed by the Trial Court dtd. 14/3/2023 passed on I.A.No.4 filed under Order 7, Rule 11(a) and (d) read with Sec. 151 of C.P.C. in P and S.C. No.26/2022 dismissing the application.

(3.) The factual matrix of the case of the petitioners before the Trial Court in P and S.C.No.26/2022 is that the petitioners had filed a petition under Sec. 372 Indian Succession Act, 1925 ('the Act' for short) praying the Court to grant an order of succession certificate in their favour that they are entitled for 2/3rd share in the death benefits i.e., GPF, PF etc., of Late Tulasi Kumar M. which amounts to Rs.11,33,332.00 which is jointly and severally payable by the respondents Nos.1 and 5.