ANNAKILI Vs. B. LAKSHMI

JUDGEMENT

(1.) THIS suit has been filed by the plaintiff for the grant of Letter of Administration to the plaintiff in respect of the property and credit of the deceased K.Bangaru Chettiar to have effect throughout the whole of Tamilnadu.

(2.) THE plaint averments are as follows:

(3.) ON the pleadings by the respective sides, the following issues were framed: