INKOLLU SASIKALA ALIAS SHYANALA Vs. INKOLLU VENKATA MURTHY

JUDGEMENT

(1.) This civil miscellaneous appeal is filed under Section 384 of the Indian Succession Act, 1925 ('the Act' for brevity) against the judgment and decree dated 6.3.2003 passed by the learned I Additional District Judge, Ongole in O.P. No.l34 of 1996.

(2.) Respondents 2 and 3 in the O.P. are the appellants. For the sake of convenience, the parties are referred to as they are arrayed in the O.P.

(3.) Petitioner is the wife of the first respondent. The second respondent is said to be the divorced wife of late Umamaheswara Rao, who is the son of the petitioner and first respondent. The third respondent is the minor daughter of late Umamaheswara Rao. The deceased was in Government service. The fourth respondent is the appointing authority and the fifth respondent is the Sub-Post Master, Singarayakonda, where certain deposits are said to have been made by late Umamaheswara Rao.