REDDIPOGU PULLAMMA Vs. Y.NAGAMMA

JUDGEMENT

(1.) Challenge in this Civil Miscellaneous Appeal filed by the appellant herein/Petitioner, is to the Order, dtd. 10/8/2011, passed in Succession OP No.66 of 2009 by the learned I Additional District Judge, Kurnool ('the learned trial Judge' for short), whereunder the learned trial Judge, dismissed the petition filed under Sec. 372 of the Indian Succession Act, 1925 (for brevity 'the Act, 1925') for grant of Succession Certificate to the appellant herein/petitioner to claim death benefits of one Thirupalu, who died while working as Attender in Silver Jubilee College, Kurnool.

(2.) The parties to this C.M.A. will hereinafter be referred to, as described before the learned trial Judge, for the sake of convenience.

(3.) Case of the petitioner is that she is the second wife of one Thirupalu (hereinafter referred to, as 'the deceased'), who died in the Government General Hospital, Kurnool, while working as Attender in Silver Jubilee College, Kurnool, leaving the petitioner, a daughter and a son viz. Venkata Lakshmamma and Venkata Ramana, respectively. Respondent No.1 is the first wife of the deceased, and their marriage was performed in the year 1987. It is allegation that 1st respondent did not join matrimonial life with the deceased and married one Sunkanna and they were blessed with three children.