REGENT COMPUTRONICS PVT. LTD.

K.M.VARGHESE Appellant

V/S

K.M.OOMMEN Respondents

Referred Judgements :-

BLAKE V. KNIGHT [REFERRED TO]
ANTHONY THOMMEN V. THOMMEN ALEXANDER [REFERRED TO]
A V. B [REFERRED TO]
THERESA V. FRANCIS,J. MISQUTIA [REFERRED TO]
RAMMAL DAS V. KAKAL KOLI KOCHINI [REFERRED TO]
PARAHOTAM RAM V. KESHO DASS [REFERRED TO]
KRISHNA KUMAR V. KAYASTHA PATHSHALA [REFERRED TO]
CHANDRATAN V. JAMUNA [REFERRED TO]
NARESH CHARAN DAS GUPTA VS. PARESH CHARAN DAN CUPTA [REFERRED TO]
GIRJA DATT SINGH VS. GANGOTRI DATT SINGH [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
GOPALKRISHNA PILLAI VS. MEENAKSHI AYAL [REFERRED TO]
M L ABDUL JABBAR SAHIB VS. M V VENKATA SASTRI AND SONS [REFERRED TO]
SETH BENI CHAND SINCE DEAD NOW VS. KAMLA KUNWAR [REFERRED TO]
VOLETI VENKATA RAMA RAO VS. KASAPRAGADA BHASKARARAO [REFERRED TO]
VRANDAVANLA GOVERDHANLAL PITTI VS. KAMALA BAI GOVERDHANLAL [REFERRED TO]
KARRI NOOKARAJU VS. PUTRA VENKATARAO [REFERRED TO]
REVANNA DEVARU VS. A VRANGA RAO [REFERRED TO]
H C RAMASWAMY IYENGAR VS. H C LAKSHMINARASIMHAN [REFERRED TO]
T K PARTHASARATHI NAIDU VS. STATE [REFERRED TO]
PUNNAKKAL KONNUS DAUGHTER AMMU VS. THEKKEKARA KUNHUNNIS SON KRISHNAN [REFERRED TO]
IRUDAYAM AMMAL VS. SALAYATH MARY [REFERRED TO]
LAKSHMIKUTTY AMMA VS. SREEDEVI ANTHARJANAM [FOLLOWED]
RODA FRAMROZE MODY VS. KANTA VARJIVANDAS SARAIYA [REFERRED TO]
BEEPATHUMMA VS. MOHAMED NAKOOR MEERA ROWTHER [REFERRED TO]
KUNHAMINA UMMA VS. SPECIAL TAHSILDAR [REFERRED TO]
VISHNU RAMKRISHNA WANI VS. NATHU VITHAL WANI [REFERRED TO]
MAKHAN MAL L RAM DITTA MAL VS. PRITAM DEVI [REFERRED TO]
GOVIND RAM VS. ABDUL WAHAB [REFERRED TO]
SHIV DAS VS. DEVKI [REFERRED TO]
HARMES VS. HINKSON [REFERRED TO]
LACHMAN SINGH VS. SURENDRA BAHADUR SINGHA [REFERRED TO]
KUNWAR SURENDRA BAHADUR SINGH VS. THAKUR BEHARI SINGH [REFERRED TO]
RAMJAS VS. MAHADEO PERSHAD AND AFTER HIS DEATH PANNA LAL [REFERRED TO]
HEPZIBAH ANNATHAI RENGACHARI VS. R. ANANTHALAKSHMI RANGACHARI [REFERRED TO]
PATTAMMAL AND ANOTHER VS. KANNIAMMAL AND OTHERS [REFERRED TO]
DHIREN BAILUNG VS. MUST. BHUTUKI AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) These appeals are against the judgment in letters of administration proceedings, converted as a suit O.S. No. 4 of 1990. The second plaintiff is the appellant in M.F.A. No. 631 of 1992 and plaintiffs 1, 3 and 4 are the appellants in M.F.A. No. 561 of 1992. In M.F.A. No. 631 of 1992, the appellant has arrayed plaintiffs Nos. 1, 3 and 4 as respondents. Similarly, in M.F.A. No. 561 of 1992, the second plaintiff is also a respondent. Both these appeals can be disposed of by a common judgment.

(2.) The short facts necessary for the disposal of these appeals are these:- Plaintiffs and defendants are the children of Mathai and Rahelamma. They executed their last will and testament on 14-5-1979 and got the will registered on 15-5-1979 at Aranmula Sub Registry Office. The father died on 30-8-1984 and the mother on 19-1-80. The testator, the father and the testatrix, the mother, had seven children - six sons and one daughter. The third defendant is the only daughter. Defendants 1 and 2 and plaintiffs are the sons of the testator and the testatrix.

(3.) Plaintiffs submitted that the will produced is the duly executed last will of their father and mother and that the will has been executed after complying with all the statutory formalities required for the execution of a will and that the will has been duly registered by their parents. No executors/executor are/is appointed in the will and so an application filed for probate was converted into letters of administration proceedings and finally since a caveat had been lodged by the first counter petitioner, the petition was converted into a suit.

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K M VARGHESE Vs. K M OOMMEN

Referred Judgements :-

JUDGEMENT

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