(1.) Heard Sri S. Agasthya Sarma, the learned counsel appearing for the appellant and Sri M.V.S. Suresh Kumar, the learned counsel appearing for the respondents.
(2.) This appeal is at the instance of the contesting first respondent in the court below filed against the judgment dated 10-11-1997 in O.P.No. 241 of 1993, on the file of the II Additional Chief Judge, City Civil Court, Hyderabad allowing the application filed by the respondents 1 and 2 herein under Section 372 of the Indian Succession Act seeking for grant of succession certificate in respect of the amounts shown in the application.
(3.) The facts of the case are that one Sri K. Veeraiah, who is the father of the petitioners in the court below, was an employee working as Supervisor in the Postal and Telegraphic Department, deposited various amounts with the third respondent herein which is a Chit Fund Company and which was to be refunded with interest at 15% p.a. As per the said deposits, they would mature from 01-02-1993 onwards. However, the mother of the respondents 1 and 2 died long back and their father Sri K. Veeraiah died on 14-10-1992 at Hyderabad. However, since late K. Veeraiah nominated the appellant herein, who is his brother for payment of the said amounts and stated that the respondents 1 and 2 who being the legal heirs are entitled to the same. However, the appellant herein is trying to appropriate the entire amounts by taking advantage of such nomination to which he is entitled to as per Law. Hence, the said application has been filed seeking succession certificate in respect of the same amounts.