ALAMELU Vs. PUSHKALA

JUDGEMENT

(1.) An application for succession certificate was filed by the legal heirs of deceased Venkiteswaran, who was working as an employee at the Sree Chithira Thirunal Institute of Medical Sciences and Technology, Thiruvananthapuram. He died while in service. He has nominated his sister, who is the petitioner herein, as the person entitled to receive his gratuity.

(2.) An application for succession certificate was filed by the wife and children of the deceased for availing the death cum retirement benefits of the deceased. The petitioner filed IA 1492 of 2013 in the succession OP for getting herself impleaded as the additional 2nd respondent. Through Ext. P10 order, the Court below has dismissed the IA. The said order is under challenge.

(3.) Heard the learned counsel for the petitioner and the learned counsel for the respondents.