G. KRISHNAMURTHY Vs. KAMALA

JUDGEMENT

(1.) This Testamentary Original Suit has been filed to grant Letters of Administration to the property and credits of the deceased G.Andalammal in favour of the petitioner/plaintiff namely Dr.G.Krishnamurthy, having effect throughout the whole of the State of Tamil Nadu and limited to the property mentioned in the schedule.

(2.) The case of the Plaintiffs, as set out, in the plaint is as follows:-

(3.) Though citation was issued to the sole defendant, she had not entered appearance before this Court and hence, she was set exparte on 7/9/2023.