ANOOP. A. Vs. ATHIRA S. BABU AND ORS.

JUDGEMENT

(1.) AGGRIEVED by an interim order dated 16th June, 2010 in W.P.(C) No. 6277 of 2010, the 4th Respondent therein preferred the instant writ appeal.

(2.) THE writ Petitioners who are Respondents 1 and 2 herein are the minor children of the father of the Appellant through a lady described as Shylaja Beegam who is not a party to the instant writ appeal. The father of the Appellant died in harness while he was working as U.D. Clerk in the Block Development Office at Oachira in Kollam District. Thereafter the Appellant herein filed a suit, O.S. No. 196 of 2009, before the Subordinate Judge, Kollam essentially seeking a declaration that only the Appellant and Respondents 1 and 2 herein are the legal heirs of the deceased K.S. Babu Vijayanath and for other reliefs. It may be mentioned here that no declaration as such is sought that the marriage of the mother of Respondents 1 and 2 herein with the deceased was an illegal marriage.