JAMAN BAI AND OTHERS Vs. HULSIBAI AND ANOTHER

JUDGEMENT

(1.) With the consent of the parties, finally heard.

(2.) This revision filed under section 115 of Code of Civil Procedure is directed against the order of trial Court dated 16.06.2015 (Annexure-A-4) and order of lower Appellate Court dated 15.06.2016 (Annexure-A-5).

(3.) The admitted facts between the parties are that the respondent No. 1 filed an application which was registered as Case No. 18/2003 before the trial Court claiming herself to be wife of Shri Bhajan Lal, a deceased employee of Manganese Ore India Limited (MOIL). Upon receiving notices, the applicant No. 5 and father of deceased employee Shri Jhadulal entered appearance and filed their objection. The objectors did not appear before Court below on 06.12.2014 and, therefore, trail Court proceeded ex-parte in the said succession case against them.