REGENT COMPUTRONICS PVT. LTD.

JANAKI DEVI Appellant

V/S

R.VASANTHI Respondents

Referred Judgements :-

HUTCHEGOWDA V. CHENNIGEGOWDA [REFERRED TO]
INDU BALA BOSE VS. MANINDRA CHANDRA BOSE [REFERRED TO]
KALYAN SINGH LONDON TRAINED CUTTER JOHRI BAZAR JAIPUR VS. CHHOTI [REFERRED TO]
KASHIBAI VS. PARWATIBAI [REFERRED TO]
UOI VS. DEBIKA GUHA [REFERRED TO]
IRUDAYAM AMMAL VS. SALAYATH MARY [REFERRED TO]
AMMU BALACHANDRAN VS. U T JOSEPH DIED [REFERRED TO]
CORRA VEDACHALAM CHETTY 17 OLD NO 45 STROTTEN MUTHIAH MUDALI STREET MADRAS 600 079 VS. G JANAKIRAMAN [REFERRED TO]

JUDGEMENT

(1.) THE unsuccessful first respondent in T. O. S. No. 10/91, unable to resist the claim of the petitioner/plaintiff/the first respondent herein, who sought for, grant of letters of administration, in respect of the Will dated 4. 7. 1974, executed by one Lakshmi Bai, is the appellant.

(2.) BRIEF facts leading to the grant of letters of administration are as follows:

(3.) THE learned Single Judge, on the basis of the pleadings, had framed the following issues, for consideration and they are:

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JANAKI DEVI Vs. R VASANTHI

Referred Judgements :-

JUDGEMENT

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