NINGAMMA Vs. SAKAMMA

JUDGEMENT

(1.) THIS appeal is directed against the order dt. 30-11-1996 in case No. P and SC 70/87 on the file of the XVth Additional City Civil Judge, Bangalore city. In passing the said order, the learned City Civil Judge while allowing the application filed by the respondents No. 1 to 3 held that the respondents No. 1 to 3 (they are the petitioners before the City Civil Judge) were entitled to for a Succession Certificate to an extent of 3/4th of the total amounts available in the hands of the Bangalore City Corporation on account of the death of late V. Puttaswamy, the husband of the respondent No. 1 and the father of the respondents No. 2 and 3, who was working as 'malaria Gangman' to 'q' sub-division.

(2.) THE City Civil Judge in the impugned order had also directed further the respondents No. 1 to 3 herein to obtain the details of the total amount of money available towards death relief fund and DCRG, Family Pension and other monies available in the account of the said V. Puttaswamy for the purpose of issue of Succession Certificate.

(3.) BEFORE proceeding further, I feel it appropriate to set out the facts of the case in brief.