VENKATALINGAIAH MURTHY Vs. NALINI @ MALA

JUDGEMENT

(1.) Though this appeal is listed to consider I.A.No.2/19 for vacating the interim order dated 06/02/2019, with consent of learned counsel on both sides, it is heard finally.

(2.) The appellant herein was plaintiff in O.S.No.4843/2013, while the respondent was defendant in the said suit. At this stage itself, it may be stated that initially P&SC No.63/2011 was filed by the appellant seeking grant of Letters of Administration to him to have effect throughout India to administer the estate of late Sri K.Mohan Murthy as per his Will dated 29/04/1998.

(3.) The appellant herein had filed P&SC.No.63/2011 seeking the following prayers: