(1.) DEFENDANTS 2 to 4 are the petitioners herein. They are aggrieved against the order made by the Trial Court in rejecting their application filed to sent for the registered Will dated 3.12.1984, registered as document No. 31 of 1984, on the file of the Sub -Registrar Office, Chennimalai.
(2.) HEARD the learned counsel appearing on either side and perused the documents made available before this Court.
(3.) THE Court below rejected the application by holding that it is the first defendant to prove the said Will, who on the other hand, remained ex parte and therefore, the application cannot be allowed at the instance of the petitioners.