RAYMOND FRANCIS Vs. RAYMOND

JUDGEMENT

(1.) The 1st respondent filed I.A.No.963 of 2002 in O.P.(LA) No.12 of 1995 before the District Court, Thrissur invoking the provisions of Sec. 263 of the Indian Succession Act, 1925 and Order XLVII, Rule 1 of the Code of Civil Procedure, 1908 seeking revocation of letters of administration granted in favour of the 2nd respondent annexed with a copy of the Will dtd. 28/12/1989. That petition was allowed as per the order dtd. 16/6/2008. The appellants, who are respondents No.8 and 9 in I.A.No.963 of 2003 have filed this appeal under Sec. 299 of the Indian Succession Act.

(2.) This appeal was admitted on 5/9/2008. The 2nd respondent in the appeal expired and his legal representatives were brought on record as additional respondent Nos.8 to 10. Additional respondent No.10 expired and his legal representatives were impleaded as additional respondent Nos.11 to 13.

(3.) Heard the learned Senior Counsel appearing for the appellants and the learned counsel appearing for the respective respondents.