LAWS(MAD)-2011-3-136

M SHYAMSUNDAR Vs. M RANGAPRAKASH

Decided On March 01, 2011
M.SHYAMSUNDAR Appellant
V/S
M.RANGAPRAKASH Respondents

JUDGEMENT

(1.) Testamentary Original Suit is filed for grant of probate of the Will executed by one Mrs. M. Nirmala.

(2.) The following are the allegations contained in O.P. No. 251 of 1996, subsequently converted to T.O.S. No. 1 of 2001.

(3.) The following are the allegations in brief contained in the counter filed by the second Respondent.