D TIRUMALAMMA Vs. M SUBBAMMA

JUDGEMENT

(1.) Petitioner in O.P.2/90, District Munsif's Court, Sidhout is the revision petitioner. Her son Krishna Seenaiah died in an accident at Kuwait on 26-2-84. The case for claiming death compensation for legal heirs of the deceased - Seenaiah was handed over to Embassy's lawyer at Kuwait. Dinars 10,000/- (KD) was awarded as compensation. Out of it an amount of KD 1040 was deducted towards fees and expenses and the balance amount of KD 8960 was sent to Embassy for disbursement to the legal heirs of the deceased. The amount of Rs.5,29,843-45 ps. equivalent to KD 8960, was deposited with the District Collector, Cuddapah for being paid to the legal heirs of deceased - Seenaiah. Then the revision petitioner filed O.P. praying for issual of succession certificate in the court of District Munsif's court, Sidhout. The learned Magistrate held that the said court had no pecuniary jurisdiction to entertain this application. But he also observed while returning the petition that no court in Cuddapah can entertain this application. When the said petition was presented before the District Court, Cuddapah, the learned District judge observed that if the petitioner feels that the observation of the District Munsif Court, Sidhout that the Court in Cuddapah cannot entertain this application is erroneous, the same can be corrected in revision, Hence this revision petition was filed,

(2.) Sec 371, Indian succesion Act, 1921 (for: Short the Act) provides that the District Judge within whese juridiction the deceased ordinarily resided at the time of his death or if at that time he has no fixed plaee of residence the District Judge within whese jurisdection any part of the propert the property of the deceased may be found may grant a certificate under part-x of the Act Sec. 388 of the Act empowers the state Goverment by notification in the official gazette to invest any court inferior in grade to the District juge with power to exercise the functions of A Districtjudge under Part-X of the Act. In exercise of the said power, the State Government issued Notification as per G.O.Ms.No.1414, Home (General-A) dt.31st October, 1978 conferring the powers on all courts of District Munsifs in the State with powers to exercise the functions of a District Judge under Part-X of the said Act within the local limits of their respective jurisdiction.

(3.) The jurisdiction of District Munsif extends to all original suits and proceedings of civil nature, not otherwise exempted from his cognizance under any other law for the time being in force, if the amount or value of the subject matter of the same does not exceed Rs.25,000/- as laid down under Sec.l6(2) A.P. Civil Courts Act as amended by A.P. Act 30/89. Relying upon the said provision, the learned District Munsif held that the said court bad no pecuniary jurisdiction as the amount for which the succession certificate is applied for is more than Rs.25,000/-.