T A BALASUBRAMANIAM Vs. KUNJAMMAL

JUDGEMENT

(1.) A. S. No. 934 of 1982 has been filed by the defendant in o. S. No. 370 of 1981 on the file of First Additional Subordinate Judge, Salem.

(2.) TR. Appeal No. 426 of 1985 has been filed by the plaintiff in O. S. No. 596 of 1981 who is incidentally the defendant in O. S. No. 370 of 1981.

(3.) O. S. No. 652 of 1979 was filed earlier, the plain-tiff in the said suit has alleged that the defendants with intent to grab the properties had surreptitiously managed to get a Will from the father by force and that he came to know of the same recently. He has further stated that the will of the year 1975 is not a valid one and is not binding on the plaintiff and since the defendants are trying to interfere with his possession, he has filed the said suit.