L HARIPRASAD Vs. LAGADAPATI SURYAKUMARI

JUDGEMENT

(1.) This appeal is filed under Section 384 of the Indian Succession Act (for short 'the Act'), against the order dated 02-01-1990, passed by the Court of District Judge, Nellore, in O.P.No.378 of 1981.

(2.) The 1st respondent is the mother of the 2nd respondent. They filed the O.P., under Section 372 of the Act, for grant of succession certificate in their faour, in respect of the estate of late Lagadapati Satyanarayana Naidu (hereinafter referred to, as 'the deceased').

(3.) The brief averments in the O.P. are that Lagadapati Subbaramanaidu and Savitramma had five sons, and the 1st respondent is the wife of one of the sons, Ramanaiah Naidu. The father of the appellant, by name, Kondaiah Naidu is another son. The three other sons, by name Satyanarayana Naidu, Satyarama Prasad, Dasaratharamaiah, remained unmarried, and by the time the O.P was filed, Subbaramanaidu died.