N.M. NARAYANAN Vs. M. RAMANATHAN

JUDGEMENT

(1.) The Original Petition No.51 of 2009 was initially filed seeking grant of Letters of Administration of the last Will and testament of Chittal Achi. However, after Caveat being filed by the Respondents 1 & 2 in the said Original Petition, the Testamentary Original Suit came to be numbered as T.O.S. No.34 of 2010.

(2.) Civil Suit in C.S. No.792 of 2007 has been filed by the three Respondents in the Original Petition as Plaintiffs, seeking Partition and separate possession of a 1/6th share each in the Suit Schedule property.

(3.) The brief facts that are necessary to be stated for the purposes of adjudicating the present two Suits are as follows: