SHERLY GEORGE Vs. ANIE MARYS

JUDGEMENT

(1.) SINCE the learned counsel for the petitioner/plaintiff submitted that respondents 1 and 2 are sailing with the petitioner, notice is not issued to them. Respondents 3 to 6/defendants 3 to 6 who contest the case appear through counsel.

(2.) EXT .P10, order dated 02.01.2013 in O.S.No.209 of 2010 of the Second Additional Sub Court, Thrissur is under challenge in this original petition at the instance of petitioner/plaintiff.

(3.) RESPONDENTS 3 to 6 denied execution of the Will dated 06.11.1992 and relied upon Will dated 14.06.2005.