R RAMACHANDRAN Vs. G HARIHARAN

JUDGEMENT

(1.) THE learned single Judge dismissed the applications 181 and 182 of 2000 in O.P.284 of 1991 filed by the appellant under Order 14, Rule 8 of O.S. Rules r swddead with Order 25 Rule 62 of O.S.Rules and Section 263 of the Indian ffdff Succession Act, 1925 and Order 14, Rule 8 read with order 25 Rule 62 of O.S. Rules respectively by a common order dated 23.8.2000.

(2.) THE above appeals have been filed by the appellant being aggrieved by the said order.

(3.) THE respondent herein inter alia resisted the said applications and filed a common counter affidavit. THE various averments/allegations levelled against the respondent by the appellant have been denied emphatically. According to the respondent, the Testator late V.V. Raghunathan appointed him as Executor of the will dated 4.6.1984 and only in that capacity he filed the application for probate.