KAKI ANJULAMMA Vs. PONUGUMATI KOTESWARA RAO

JUDGEMENT

(1.) These two C.M.As. arise out of a common order dated 28.6.2002, passed by the Court of II Additional District Judge, Vijayawada, in Succession O.P.Nos.426 of 1998 and 709 of 1998.

(2.) For the sake of convenience, the parties are referred to as arrayed in C.M.A.No.2227 of 2002.

(3.) Anjulamma, the first appellant, Terajamma, the second respondent, Santhamma and Karla Rayappa are the children of the same parents. The second appellant is the son of Karla Rayappa and the first respondent is the son of Terajamma, the second respondent. Santhamma was employed in the South Central Railway as Record Sorter. She died on 10.7.1998. Though she was married, her husband is said to have deserted her. She is said to have nominated the first respondent to receive her service benefits.