LAWS(MAD)-2020-2-142

LALITHA MOHAN Vs. PRATAP K.MOTURI

Decided On February 17, 2020
Lalitha Mohan Appellant
V/S
Pratap K. Moturi Respondents

JUDGEMENT

(1.) The appellants are defendants 2 and 3 in Testamentary Original Suit No. 73 of 2018 converted accordingly in view of the caveat filed by the deceased first defendant being the husband and the father of the appellants. As the suit having been decreed upholding the validity of Ex. P1 being the last Will and testament of the father-in-law of the second defendant dated 20. 05. 1983, the present Original Side Appeal has been filed before us.

(2.) For the sake of convenience, the parties are referred as per their rank in T. O. S. No. 73 of 2018.

(3.) Brief Facts:-