N JAGANNATHAN Vs. STATE

JUDGEMENT

(1.) THE Original Side Appeals, which we do not propose to take it now, arise from the orders passed by this Court in revoking the Letters of Administration already granted on 13.10.2004.

(2.) THE appellant has filed O.P.No.380 of 2004 for the purpose of issuance of Letters of Administration based on a Will dated 16.5.1992 alleged to have been executed by one Varaguna Rama Pandiya Chinnathambiyar, who is stated to be one of the descendants of the legal heirs of the Pandian Dynasty. In the Will, which has been annexed to the original petition filed by the appellant, the appellant has chosen to include 12 items of properties, which are as follows:

(3.) ON the objections raised by certain third parties for the purpose of cancelling the Letters of Administration, this Court in the order dated 21.2.2006 has directed the cancellation of the order in the original petition and ordered a proper adjudication and decision on merits. It is not in dispute that after the said order dated 21.2.2006 revoking the Letters of Administration, neither the appellant nor his counsel, who has received the original Letters of Administration from this Court, have surrendered the same before this Court. The excuse which is sought to be made by the learned counsel for the appellant now is that as against the order dated 21.2.2006, O.S.A.No.197 of 2006 has been filed and, therefore, there is no obligation on the part of the appellant or his counsel to return the original Letters of Administration.