M RAJESWARI Vs. M GANESAN

JUDGEMENT

(1.) As the parties in both the suits are one and the same and the subject matter involved in both the proceedings is one and the same, a common judgment is pronounced.T.O.S. 13/98 :

(2.) This suit has been filed for grant of letters of administration in respect of the Last Will and Testament of Murugesa Nattar dated 24-5-1994.Tr. C.S. No. 159/2000 :

(3.) This suit has been filed for partition and separate possession of the plaintiff's 1/9th share in the joint family properties, for rendition of accounts, for mesne profits, and for permanent injunction restraining the defendants from in any manner interfering with the plaintiff's peaceful possession and occupation of the entire second floor of the 'A' schedule property.T.O.S. 13/98 :