S. PUSHPAVATHI Vs. K. JAMUNA

JUDGEMENT

(1.) This suit is filed for grant of Letters of Administration in respect of the last Will and testament dtd. 14/3/1995 executed by the testatrix Sakunthala Ammal.

(2.) The case of the plaintiffs is that Sakunthala Ammal had executed her last Will and testament dtd. 14/3/1995 at No.7 Hajee Sheik Hussein 1st lane, Royapettah, Chennai - 600 014, in the presence of witnesses i)K.Thanigavelu, ii)K.S.Rajendran. She died on 15/10/1999. The amount of the assets which are likely to come to the hands of the plaintiffs does not exceed Rs.1,50,000.00. Sakunthala Ammal did not have any issues and her husband Arumugha Mudaliar pre-deceased her. Plaintiffs are the only beneficiaries under the Will. Plaintiffs undertake to duly administer the property and credits of the deceased Sakunthala Ammal. Therefore, this suit.

(3.) The case of the first defendant is that Sakunthala Ammal died leaving the following persons as legal heirs:-