MADHAVAN Vs. MUNIAMMAL

JUDGEMENT

(1.) CONSIDERING the limited scope of the controversy involved, the revisions themselves are taken up for final disposal today.

(2.) THE petitioner has preferred cross-objections in regular appeals before the lower appellate Court. THE cross-objection relate to the adverse finding of the trial court with reference to the adverse finding of the trial court with reference to the will marked ex. B-43. THE lower appellate Court had directed payment of court-fees on the cross-objections. Hence these revisions.