S RAMAKRISHNAN RAO Vs. B CHANDRAKANTHA

JUDGEMENT

(1.) THE following are the averments found in the plaint:- (b) THE amount of estates which are likely to come to the petitioners does not exceed in the aggregate the sum of Rs.2,94,840/-. THE petitioners hereby undertake to duly administer the property and credits of Dr.S.L.Kantha Rao in any way concerning his will by paying first his debts and then the legacies therein bequeathed so far as the assets will extend and to make full and true inventory thereof and exhibit the same in this Court within six months from the date of grant of the Letters of Administration and also to render this Court a true account of the said property and credits within one year from the said date.

(2.) IN the written statement filed by the third defendant, the following are averred:-

(3.) THE testator provided in the Will that in the Fixed Deposits and Savings, each of his sons shall take Rs.40,000/- (Rupees forty thousand only) and his three daughters would get Rs.25,000/- (Rupees Twenty five thousand only) and a sum of Rs.45,000/- (Rupees forty five thousand only) shall be taken for his wife and if she desires to dispose, she can do. THE above said house shall be taken by his wife with life interest and after her demise his two sons would take equally with all powers of alienation. THE testator nominated his son-in-law Dr.Muthiyalu, husband of the second respondent as executor to collect all the amounts mentioned in the will and pay the same to the beneficiaries as stipulated in the will.