MRS. MOLLY JOSEPH Vs. THRESSIA

JUDGEMENT

(1.) These two appeals are directed against the decree and judgment in O.S. No. 4/1994. The appellants are respectively defendant Nos. 1, 2 and 4 in the above suit.

(2.) The bone of contention in the suit primarily revolved around the genuineness and validity of Ext.A6 Will. The court below held that Ext.A6 Will is the last Will of the testator and accordingly granted Letters of Administration in favour of respondent No. 1. Respondent No. 19 in these appeals is the sole legal representative of deceased respondent No. 1.

(3.) When the appeals came up for hearing on an earlier occasion, we heard learned Counsel for the parties and we were prima facie satisfied that the finding entered by the court below as regards the validity of Ext.A6 Will does not call for any interference. However we requested learned Counsel on either side to try for a compromise and suggested that the parties do appear before us.