J.DEEPAK Vs. J.DEEPA

JUDGEMENT

(1.) The present Appeal has been filed against the fair and decreetal order dated 09. 01. 2018 passed by the learned Judge in O. P. Diary No. 35654 of 2017.

(2.) Late Chief Minister Dr. J Jayalalithaa was hospitalised and she died in Apollo Hospital on 05. 12. 2016 due to health complications. Since she was unmarried, the question of who is the legal heir arose. Since there was no petition filed before any Court claiming the properties of Late Chief Minister Dr. J Jayalalithaa by close relatives, the appellants' claiming themselves as the members of AIADMK party emotionally attached with the leadership of the deceased filed the petition in OPD. No. 35654 of 2017 under Sec. 217, 253, 254 and 278 of Indian Succession Act, 1925 for the grant of Letters of Administration without Will for Administration of properties and credits of Late Dr. J Jayalalithaa estimating the worth about a sum of Rs.913,41,68,179.01

(3.) The said petition was posted for maintainability before the learned Single Judge and the learned Single Judge by virtue of the impugned order rejected the OP at the diary stage itself as not maintainable as the petition lacked bonafides. Against the said order passed by the learned Single Judge, the present appeal has been filed.