MANGILIPALLI PARVATHAMMA Vs. ANJAMMA

JUDGEMENT

(1.) This C.M.S.A. arises out of a common judgment dated 13.5.2010 passed by the Principal District Judge, Nalgonda, in C.M.A. No. 1 of 2008 and C.M.A. No. 9 of 2010. I have heard the learned counsel appearing for the appellant. There is no representation for the respondents.

(2.) For the sake of convenience I would like to refer the parties as petitioner and respondents i.e., as they were originally arrayed in the succession O.P. filed before the learned trial court.

(3.) Mangilipalli Lingaiah hereinafter called the deceased was working as Head Master in Boinapally Primary School, Kanagal Mandal, Nalgonda District. He died on 28.7.2002. There was a dispute relating to his death benefits between the contesting parties to the case. The petition O.P. No. 9 of 2002 was filed before the trial court under Section 372 of the Indian Succession Act seeking a succession certificate. Respondents 1 and 7 opposed the said petition. Respondent No. 1 claimed to be the wife of the deceased and respondent No. 7 claimed to be her daughter born through the deceased.