G RAJENDIRAN Vs. MATHIVANAN

JUDGEMENT

(1.) THIS appeal is preferred against the order of dismissal dated 03.03.2009 made in Probate O.P.No.14 of 2006 filed by the appellant herein.

(2.) THE brief facts, which are necessary to decide the issue involved in the appeal, are as follows:

(3.) HEARD the learned counsel for the appellant and perused the materials on record.