JAYALAKSHMI Vs. GAYATHRI

JUDGEMENT

(1.) THIS appeal is directed against the order dated 23-11-1996 rejecting the prayer of the appellants for the grant of succession certificate on account of the death of Ramesh.

(2.) THE first appellant is the wife of late Ramesh and the II and III appellants are the children of first appellant and late Ramesh out of their wed lock.

(3.) THE first appellant's marriage took place with late Ramesh on 29-6-1980. Ramesh died on 8-1-1994. He was working as Artisan in KSRTC. He met with an accident on 7-1-1994 as he was hit by BTS bus bearing No. MEF 097 when he was crossing the road. He sustained severe injuries and died on 8-1-1994 at Nimhans Bangalore. Since the dependants were entitled to the benefits which were described in the schedule of the petition, the appellants being the LRs of the deceased applied for the grant of Succession Certificate. This application was numbered in P and SC No. 50/94. This application was contested by respondent No. 1 who also claims to be the wife of late Ramesh. Respondent No. 2 is the mother of the deceased.