H C RAMASWAMY IYENGAR Vs. H C LAKSHMINARASIMHAN

JUDGEMENT

(1.) This petition under Section 276 of the Indian Succession Act relates to the estate of one H. Channkeshava Iyengar who was a permanent resident of the City of Mysore and died in that city on 12-6-1959. He left a widow Venkatalakshmma, 3 daughters Lakshmma, Jayalakshamma and Vedavalli, and 4 sons Ramaswamy Iyengar, Lakshminarasimhan, Narayana and Krishnamurthy. The widow is the second petitioner; the first, third and the fourth sons are respectively petitioners 1, 3 and 4. The second son is respondent 1 and three daughters respondents 2, 3 and 4.

(2.) Excluding paras 1 and 2 giving addresses for service of parties, all material allegations are contained in para 3 of the petition.

(3.) The relationship stated above is set out in paragraph 3(1) of the petition.