MANAGING DIRECTOR, SAIL, BHILAI STEEL PLANT Vs. D. TARINAMMA

JUDGEMENT

(1.) THIS revision is mainly directed against the order dated 26.06.1997 and also against the order dated 21.07.1997 passed by the Second Addl. Judge to the Court of District Judge, Durg, in Execution matter pertaining to Succession Case No. 58/1995 decided by the said Court on 09.02.1996.

(2.) THIS brief facts are that the husband of the Respondent namely D.V.N. Rao died leaving certain amount in his C.P.F. and Gratuity. It is stated that a sum of Rs. 2,28,103.00 was the amount of C.P.F. to be paid and a sum of Rs. 79,077.00 was the amount of gratuity. She applied for succession certificate before the Court below and a Succession Certificate to this effect was granted by the said Court in Succession Case N.58/1995 vide order dated 09.12.1996.

(3.) WHILE granting the aforesaid certificate by the said order, the said court also passed an order that the amount of requisite stamp duty and the amount of cost of proceeding in sum of Rs. 2000.00 shall be paid by the Petitioner, the employer Bhilai Steel Plant.