REKHA MISHRA Vs. SUREKHA MISHRA

JUDGEMENT

(1.) Since a common issue is involved in both the revisions, they are decided by this common order.

(2.) The revisions have been preferred against the judgment dated 29.8.2017 passed by the District Judge, Mahasamund in Civil Appeal No.H25 of 2016, whereby the Learned District Judge has dismissed the civil appeal so far as it related to the Petitioners herein but allowed the appeal in part so far as it related to Respondent No.3 herein. The civil appeal was preferred against the common order dated 21.11.2016 passed by the 1st Civil Judge Class-I, Mahasamund dismissing Succession Suit No.S14 of 2014 filed by the Petitioners and Respondent No.3 herein and allowing Succession Suit No.S02 of 2015 filed by Respondents No.1 and 2 herein.

(3.) Facts of the case, as projected, are that Anand Mishra was employed under the Government of Chhattisgarh in Education Department. He died on 21.9.2014. He left behind him his mother Kumodini Mishra (Respondent No.3 herein) and two wives Smt. Rekha Mishra (Petitioner No.1 herein) and Smt. Surekha Mishra (Respondent No.1 herein) as also two sons Aaryan Mishra (Petitioner No.2 herein) and Aarom Mishra (Petitioner No.3 herein) from his wedlock with Rekha Mishra and one daughter Ku. Vaishnavi Mishra (Respondent No.2 herein) from his wedlock with Surekha Mishra.