S.C. SUTHANTHIRAN Vs. SANGEETHA,

JUDGEMENT

(1.) THIS suit has been filed to allow the petitioner to prove the Will in common form and direct the grant of probate in respect thereof to them to have effect throughout the State of Tamilnadu and other reliefs as asked for in the plaint.

(2.) THE plaint averments are as follows:

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