S SANKARAN Vs. D KAUSALYA

JUDGEMENT

(1.) This appeal has been filed against the impugned judgment of the Madras High Court dated 14.2.2002 in O.S.A. No. 275 of 1999.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The case of the appellant is that the testator Singaravelu Nayagar executed a will on 24.9.1986 registered as Document no.66 of 1986 on the file of the Sub Registrar, Purasavakkam. The testator had two daughters viz. Kausalya, the respondent herein (who is the elder daughter) and one Saraswathi. The appellant is the eldest son of the said Saraswathi. Apart from the appellant the said Saraswathi has two more sons viz. Gopi and Manohar. The testator appointed the appellant as executor under the suit will and as such he alleged that is entitled to get the probate.