R. USHA Vs. M.B.PALANIVELU

JUDGEMENT

(1.) This petition is filed for grant of Letters of Administration with the Will annexed to the petitioner in respect of the last Will and testament of Mrs.B.Pugazhenthiyammal.

(2.) I heard the learned counsel for the petitioner and the learned counsel for all the respondents.

(3.) The learned counsel for the petitioner submitted that the petitioner is the daughter and sole beneficiary of the testatrix. The first and second respondents are her step sons and the third respondent is her daughter. The learned counsel also submitted that the testatrix ordinarily resided at Old No.16, New No.128, Thulasingam Street, Perambur, Chennai 600 011, which is within the jurisdiction of this Court. She executed her last Will and Testament on 02.05.1989 and the said Will was registered on 05.05.1989, at the Sub Registrar's Office, Poonamallee in Book No.3, 69th Volume, Page Nos.61 - 64 as Document No.63 of 1989. She further submitted that the estate of the testatrix originally consisted of two properties which were situated at No.71 and Survey No. 267/2, Koonur High Road and half share of the property situated at 72/63, Perumal Koil Street, Saidapet, Chennai 600 015.