J. MANOHARAN Vs. SUNDARAMMAL

JUDGEMENT

(1.) This petition is filed for probate of the last Will and Testament of the late Mr.N.Ethiraj, dated 03.07.2006.

(2.) I heard the learned counsel for the petitioners and the learned counsel for the respondents 5 to 7. The petitioners 1 to 4 have given consent affidavits.

(3.) The learned counsel for the respondents 5 to 7 also submitted that he had no objection to the grant of probate in favour of the petitioners. The learned counsel for the petitioners submitted that he is the distant relative of the deceased Mr.N.Ethiraj and the said Ethiraj executed his last Will and Testament dated 03.07.2006. He also submitted that the Testator, who was his uncle, died on 31.12.2008, at No.AH 229, 2 nd street, 8 th Main Road, Annanagar, Chennai-40 and that the Will was executed at Chennai within the jurisdiction of this Court. He also pointed out that the Will was duly registered as document No.79 of 2008 in the office of the Sub Registrar, Annanagar.