SASIKUMAR Vs. GEETHA

JUDGEMENT

(1.) These two writ petitions are filed by the rival parties in a proceeding under the Indian Succession Act, pending before the District Court, Thrissur. Petitioner in W.P.(C).No.10866/2009 moved an application for issue of a letters of administration in respect of a will purported to have been executed by his father namely, Unnikrishnan, who expired on 28.9.2007. Petition numbered as L.A.O.P.No.229/2008 in the above petition is pending on the file of the District Court, Thrissur.

(2.) The respondents in the petition are the sister and mother respectively of the petitioner. Late Unnikrishnan was the owner and manager of a school, namely, Sarvodaya Vocational Higher Secondary School, Aryampadam. In the proceedings for issue of letters of administration in respect of the assets of late Unnikrishnan, the petitioner moved an application for his appointment as manager of the above school.

(3.) The first respondent in L.A.O.P.229/2008 in the court below, the sister of the petitioner, has filed the other W.P.(C). No.29411/2008 under Article 227 of the Constitution of India to quash Ext.P8 order appointing the petitioner in the O.P as the manager of the school by way of an interim arrangement subject to conditions stipulated therein which have been adverted to earlier.