D YASODHA Vs. K. S SATHYNARAYANAN

JUDGEMENT

(1.) Heard the learned counsel for the plaintiff and learned counsel for the defendants D1 to D4 and D7.

(2.) According to the defendants 1 to 4 and 7 the Will executed by one Navamani Ammal dated 05.05.1968 was probated on 11.07.2018 by the Hon'ble Division Bench of this Court in O.S.A.No.310 of 2017, thereby they became absolute owners of suit property. Hence, the suit for partition filed by the plaintiff is to be dismissed as not maintainable in law. To that effect memo dated 21.12.2020, filed with the online main copy of O.S.A.No.310 of 2017 are submitted.

(3.) Perused the order dated 11.07.2018 of the Hon'ble Division Bench of this Court in O.S.A.No.310 of 2017 which proved the absolute right of those defendants.