LAWS(MAD)-2011-7-119

E SANKARAN Vs. KRISHNAVENI

Decided On July 01, 2011
E.SANKARAN Appellant
V/S
KRISHNAVENI Respondents

JUDGEMENT

(1.) This appeal is directed against the order of dismissal passed by the learned single Judge in Application No.111 of 2008 in O.P.No.565 of 2001 2009, dated 10.6.2010.

(2.) The applicant before the learned single Judge is the appellant herein. He, as a third party, filed an Application to pass an order of revocation of the grant of probate of the Will dated 19.11.1995 executed by Late E.Andal in favour of the first respondent in the said application/petitioner in the Original Petition, ordered on 28.3.2003.

(3.) The learned single Judge had gone through the contentions of both parties and had dismissed the claim of the applicant to revoke the grant of probate as ordered by the Testamentary Court in O.P.No.565 of 2001 on 28.3.2003. Aggrieved by such an order, the appellant has preferred the present appeal.