M.GOVINDASAMY Vs. D.VIJAYARAGHUNATHAN

JUDGEMENT

(1.) This Testamentary Original Suit is filed for prove the Will in common form and that probate thereof to have limited to the State of Tamilnadu may be granted to the plaintiff.

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

(3.) The case of the Defendants, as set out in the written statement, is as follows:-