A. YASHODA Vs. A. RUKMANI

JUDGEMENT

(1.) This appeal has been preferred against the judgment dated 06.02.2013 passed by the Family Court, Secunderabad in F.C.O.P.No.331 of 2009, preferred by the respondents No.1 to 3.

(2.) Before the learned Family Court, the appellants herein were arrayed as respondents No.2 and 3; respondents No.1 to 3 were the petitioners and the respondent No.4/Railways Department was arrayed as the respondent No.1. The parties are hereinafter being referred to as they were arrayed in the OP filed before the learned Family Court.

(3.) The captioned OP was filed by the petitioners, for declaration, declaring them as the legal heirs of late A.Ram Das, who was working in the respondent No.1/Railway Department till he expired on 12.10.2006. The petitioners had also prayed for issuance of directions to the respondent No.1/Railway Department to release his pensionary and other service benefits in their favour.