S NAGALAKSHMI Vs. C S VENKATESHABABU

JUDGEMENT

(1.) THIS is defendant's Regular First Appeal challenging the Judgment and Decree passed by the trial Court holding that plaintiffs are entitled for probate in respect of 'Will' dated 5.9.2002 executed by their father Sri C.S.Shankaranarayana Setty and accordingly decreed the suit of the plaintiffs.

(2.) FOR the purpose of convenience, the parties are referred to as they are referred to in the original suit.

(3.) THE schedule properties belonged to late Sri C.S.Shankaranarayana Setty. The plaintiffs are his two sons. The defendant is his widow. Late Sri C.S.Shankaranarayana Setty had four daughters by name Shashikala, Jayashree, Vasudha and Veena alias Dakshayani.