S.BHASKARAN Vs. R.LOGANATHAN

JUDGEMENT

(1.) As this appeal lies on a narrow campus, we have decided to dispose of it at the admission stage itself.

(2.) This Original Side Appeal arises out of the order passed by the learned Single Judge in Application No. 4809 of 2013 filed by the plaintiffs in T.O.S.No. 23 of 2008, whereunder P.W.3 Rajakumari has been recalled to enable the plaintiffs to cross examine her.

(3.) One Loganathan is the father of respondents (plaintiffs). Loganathan's brother Purushothaman married one Renganayaki. They have no issues. Purushothaman, while alive stated to have executed a Will on 20.09.1997 whereunder reserved life estate in favour of his wife in his property situate in Royapuram, Chennai and the remainder absolutely in favour of his brother Loganathan. Purushothaman died on 01.04.1998.