MADIPALLI ANNAPURNA Vs. ADDEPALLI MANI KUMARI

JUDGEMENT

(1.) Petitioner in unnumbered SOP in S.R.No.1370 dtd. 18/4/2022 on the file of Senior Civil Judge, Bhimavaram, filed the above revision under Article 227 of the Constitution of India.

(2.) Revision petitioner filed Succession OP under Sec. 372 of the Indian Succession Act, 1925 (for short "Act 1925") praying the Court to award succession certificate in favour of petitioner and respondent No.1 holding that they are only legal heirs of late Madipalli Sri Krishna Murthy and issue succession certificate for 50% of the shares mentioned in the schedule of late Sri Krishna Murthy held in respondents 2 to 15 companies or its successor companies including 50% of any bonus shares allotted to the original holdings and unclaimed dividends over the said shares.

(3.) In SOP, it was mentioned that petitioner and 1st respondent are daughters of late Madipalli Sri Krishna Murthy. The said Krishna Murthy died on 28/11/2016 at Bhimavaram. During the lifetime of said Sri Krishna Murthy, he acquired shares mentioned in the petition. A fixed Court fee of Rs.10.00 as per Schedule-II, Article-2 (2) of Andhra Pradesh Court Fee and Suits Valuation Act, 1956 (for short "CF Act")