SAKKU Vs. DAMAYANTI

JUDGEMENT

(1.) HEARD .

(2.) THIS Civil Revision under section 115 CPC by defendant is directed against the judgment dated 21/02/2014 in civil appeal No. 10A/2014 by III Additional District Judge, Guna whereby the order dated 30/06/2011 in Succession case No. 08/2002 (Suraj Bai and others Vs. Damayanti Bai & ors) by I Civil Judge, Class -I, Guna District Guna has been appropriately modified by resorting to thoughtful discussion and comprehensive reasoning which lead to impeccable conclusion which in the opinion of this Court does not warrant any interference in revisional jurisdiction.

(3.) APPELLANT , Sakku @ Sakuntala Bai also claimed to be legally wedded wife and respondents No. 8 and 9 are daughter and son born of said wedlock. Respondent No. 1, Damayanti Bai is also said to be wife of late Komal Prasad who has separated herself after divorce. As such, two wives with their children and mother on the other hand are staking claim over an amount of Rs. 1,23,730/ - lying with the department.