R RAMESH Vs. R. RAGUPATHY

JUDGEMENT

(1.) This Original Petition has been filed under Sections 232 and 276 of the Indian Succession Act, 1925 read with Order XXV Rule 5 of the Original Side Rules, seeking to grant of Letters of Administration in respect of the last Will and Testament of T.M.Raman @ Ramu and Bakyammal.

(2.) This Petition has been filed for grant of Letters Administration in respect of the Will of one T.M.Raman @ Ramu and Bakyammal executed on 26.12.1980 in favour of the petitioners. The said T.M.Raman @ Ramu and Bakyammal were died on 05.02.1981 and 23.02.2006 respectively. The parents of both the deceased predeceased her. The respondent is the only surviving Class-I legal heir. The Testators bequeathed their immovable property at Earlier No.13, New No.24, Old No.15, 2 nd Street, Govindarajapuram, Adyar, Chennai - 600 002 in Survey No.19/2 Part, Block No.38, T.S.No.12, to an extend of 2280 sq.ft. in favour of the petitioners and respondent, who is the father of the petitioners. There is no one available to be impleaded in this petition. The amount of assets which is likely to come to the petitioners hands does not exceed in the aggregate sum of Rs.84,02,000/- and the net amount of the said assets after deducting all the items, which the petitioners are by law allowed to deduct is only of the value of Rs.84,01,800/-. The petitioners hereby undertakes to duly administer the specified property and credits of the deceased in any way concerning her Will by paying the debts first and then the legacies therein bequeathed so far as the assets will extend and to make full and true inventory thereof and exhibits the same in this Court within the six months from the date of the grant of a Letters of Administration with the Last Will annexed to the petition and also to render to this Court a true account of the said property within one year from the said date.

(3.) The first petitioner has examined himself as P.W.1 and the legal heirs of the attesting witnesses have been examined as P.W.2 and P.W.3 and 14 documents have been marked as Ex.P.1 to P.14.