GYANTIBAI Vs. RAMPYARIBAI

JUDGEMENT

(1.) THIS appeal is directed against the order dated November 21, 1997, of the Additional District Judge, Dindori, in Succession Case No. 2/95.

(2.) SUKHRAM (dead) was Assistant Teacher with the Government of Madhya Pradesh. He died on 16-1-1995 leaving behind Rampyaribai (wife/respondent No. 1) and four daughters, namely, Ku. Sandhya (11), Ku. Swati (9), Ku. Sunyana alias Wali (7) and Ku. Sonal (3 ).

(3.) GYANTIBAI (appellant) also claims to be wife of Sukhram. She alleges that she married Sukhram, remained with him, performed his last rites, therefore, his wife, accordingly claimed succession. However, this claim is disputed by Rampyaribai (respondent No. 1 ). She states that Gyantibai was not married to Sukhram, therefore, case of succession in her favour does not arise.