U. BALASUBRAMANIYAM Vs. N. VENKATESAN AND ORS.

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order 16.08.2019 passed by the learned II Additional Judge, City Civil Court, Chennai in I.A.No.1 of 2019 in O.S.No.4436 of 2019.

(2.) Heard Mr.S.Xavier Felix, learned counsel, who has come on record for the Appellant on change of vakalat, and Mr.P.Dinesh Kumar, learned counsel appearing for the 1st Respondent.

(3.) In support of his claim, the Appellant, in paragraph 17 of the Grounds of Appeal, has relied on a Legal Heir Certificate dated 18.06.1990 to state that, his mother viz. U.Thirupurammal is one of the legal heirs of Late R.Kandasamy Gramini.