ABDUL KARIM Vs. RAHEESA ANSARI

JUDGEMENT

(1.) These revision petitions are filed by respondents 1 and 2 in O.P. (Succession) 34/83 who are also petitioners in O.P.(Succession) 58/82 on the file of the Subordinate Judge. Attingal, Common respondent in the two revision petitions was petitioner in O.P.34/83 and respondent in O.P.58/82. Third respondent in O.P. 34/83 is not before Court. In these revision petitions what is challenged is the common judgment of the Dist. Court, Trivandrum in A. S. 377/1983 and A. S. 378/1983 filed by the respondent herein against orders passed in the O. Ps.

(2.) Claim relates to the estate of Abdul Karim Ansari who was employed in Dubai, U. A. E. and died there in an accident on 27-2-1982. Revision petitioners are father and maternal grandmother respectively of the deceased. Common respondent is the widow of the deceased. Third respondent in O. P. 34/83 is the only brother of the deceased.

(3.) Petition in O. P. 34/83 and the counter in O. P. 58/82 give details of the various amounts which are subject-matter of the proceedings. Amounts are: Death claim under group insurance Policy No. C112 taken out by the deceased Dirhams 54,000.00 Rs. 1,40,625.02 Gratuity Dirhams 5,602.96 Rs. 14,591.04 Proportionate leave encashment of 9 days Dirhams 330.00 Rs. 859.38 Deposit in Bank of Oman Dirhams 2,271.90 5,916.40 Total Dirhams 62,204.86 Rs. 1,61,991.83 Less Consular fee Dirhams 1,585.12 s. 4,049.78 Balance Dirhams 60,619.74 Rs. 1,57,942.05