KUSUMATAI DANDEKAR Vs. BHOOPATHI RAJESHWARI

JUDGEMENT

(1.) The petitioner in this revision filed under Article 227 of the Constitution of India seeks to assail the judgment in O.P. No.2 of 2000 dated 11.11.2000 on the file of the Junior Civil Judge, Adilabad, returning the application filed by the petitioner under Section 372 of the Indian Succession Act for presentation before the appropriate Court for disposal.

(2.) The facts in brief are that the petitioner is the mother of the deceased Satyakam Dendekar, who died on 5.11.1996 in the hands of the extremists at Mancherial Town, whereupon the District Collector had announced an ex-gratia Rs.1,00,000/-. Since deceased was unmarried and he had no wife and children and the father of the deceased Sathyakam Dandekar also died, the petitioner being only the dependent of the deceased filed the application.

(3.) The respondents 1 to 3 are also claiming as wife and children of late Satyakam Dandekar, though the said fact was denied by the petitioner.