R RANI Vs. R SATHANANTHAVATHI

JUDGEMENT

(1.) CHALLENGE is made to an order of the learned Single Judge of this Court made in O.P.No.503 of 1998, whereby the petition filed by the appellants herein/petitioners for the issuance of succession certificate was dismissed.

(2.) THE Court heard the learned counsel for the appellants and also the learned counsel for the respondents.

(3.) THE original petition was taken up for enquiry. THE first petitioner examined herself as P.W.1 and the second respondent was examined as R.W.1. THE Archakar was examined as R.W.2. THE documentary evidence were also adduced. After looking into the materials available, the learned Single Judge thought it fit not to grant the relief, but both the parties should approach the Court of Civil Law to get declaration in respect of their status and thereafter, they have to workout the remedy accordingly and under these circumstances, the petitioners have brought forth this appeal before this Court.