GOGINAPUDI VARALAXMI Vs. GOGINAPUDI VARAJALAMMA

JUDGEMENT

(1.) Heard Smt S.A.V.Ratnam, learned counsel for the appellants and Sri M. Bala Subramanyam, learned counsel for the respondents.

(2.) The present Appeal is filed under Sec. 384 of Indian Succession Act r/w Sec. 19 of the Family Courts Act assailing the Order dtd. 31/10/2005 in S.O.P.No. 1440 of 2000 on the file of the learned Judge, Family Court, Visakhapatnam.

(3.) The facts of the case are like this:- The respondent nos.1 and 2 herein filed a petition under Sec. 372 r/w 33 of the Indian Succession Act for issuance of the succession certificate to declare them as legal heirs of the deceased late Goginapudi Venkata Ramana (hereinafter referred to as "the deceased") as class-I legal heirs of the deceased to realize the terminal benefits of late Goginapudi Venkata Ramana, who worked as peon-cummessenger vide code no. 15559 in Andhra Bank, Chodavaram Branch.