MRS.ESTRIDA LUCY JANET VAZ Vs. NIL

JUDGEMENT

(1.) Sri.Pruthveen Kattimani., counsel on behalf of Si.Giridhar.H., for the appellants has appeared in person.

(2.) The captioned appeal is filed to set aside the order dtd. 8/11/2019, passed by the Court of the XX Additional City Civil and Sessions Judge (CCH-32), Bangalore City, in P & S.C.No.532/2018.

(3.) The deceased husband of the first appellant and the father of appellants 2 and 3 was a Christian by religion, and the appellants herein are also Christians by religion. The late Mr.Herold Vaz died intestate without leaving any will or testament.