DIVISIONAL RAILWAY MANAGER Vs. KATTEM PRASHANTH KUMARI

JUDGEMENT

(1.) This appeal was filed with C.M.A.(S.R).No.43696 of 2010 along with I.A.No.1 of 2010 for condonation of delay in filing the appeal.

(2.) Heard Sri Mallampalli Srinivas, learned Central Government Counsel for the appellants and Sri S.RajaBhogendra Nath, learned counsel for respondent Nos.1 to 3. No representation for respondent Nos.4 and 5.

(3.) The appellants have filed this appeal under Sec. 384 of the Indian Succession Act,1925. The challenge is to the grant of succession certificate, vide order, dtd. 2/12/2009 in S.A.O.P.No.8 of 2008 on the file of the learned Principal District Judge, Ongole, in favour of the present respondents, to an extent as in the said order, partly allowing the said petition.