SWARNALATHA Vs. KALAVATHY

JUDGEMENT

(1.) The probate granted by the District Court in respect of two last Wills and Testaments, one by the father and another by the mother, having been set aside by the High Court in an appeal under Sec. 384 of the Indian Succession Act, 1925 (hereinafter referred to as "the Act"), one set of legatees claiming under the Will have come up with the above appeal.

(2.) We have heard Mr. V. Prabhakar, learned counsel for the appellants and Mr. Jayanth Muthraj, learned senior counsel appearing for the respondents.

(3.) The couple, Mannar Reddiar and Adhilakshmiammal had two sons by name V.M. Chandrasekaran and V.M. Sivakumar and a daughter by name Kalavathy.