T S RANGACHARI Vs. V S KRISHNASWAMY

JUDGEMENT

(1.) APPALACHARY Krishnamachary Adopted son V. Krishnamachari died in 1909. Adopted son Bashyam Iyengar His wife T.S. Pattammal (Testatrix in T.O.S. 13 of 1983) V. Srinivasa Iyengar Plaintiffs T.O.S. No. 13 of 1983 was originally O.P. No. 136 of 1983 for issue of probate. Veeravalli Pattammal alias Thiruvenkadammal, the testatrix acquired the properties from her husband V. Krishnamachari on his death in the year 1909. At that time, the testatrix was a minor. Later she became major and is said to have been in enjoyment of the property as widow of late Krishnamachary. The said Veeravalli Pattammal alias Thiruvenkadammal is the paternal aunt of the defendants in T.O.S. and the plaintiffs in the Civil Suit. The claim is made by the plaintiffs in C.S. No. 746 of 1984 as reversioners.

(2.) THE father of Veeravalli Pattammal alias Thiruvengadammal appears to have put forward a Will from her husband V. Krishnamachari and the same was subject matter of proceedings in O.S. No. 37 of 1909 on the file of the District Court, Chingleput and the same was dismissed and the appeal therefrom viz. A.S. No. 108 of 1911, on the file of this Court was also dismissed on 18.2.1913. THEse proceedings may not be very relevant for the purpose of decision of issues that now arise.

(3.) THE following questions also arise in C.S. No. 746 of 1984:?