P.BHAVANI Vs. P.RAJESWARI

JUDGEMENT

(1.) This Testamentary Original Suit has been filed seeking Letters of Administration with the Will annexed to the plaintiff as daughter / beneficiary under the Will of the deceased B.V.Padmanabha Rao having effect throughout the State of Tamil Nadu.

(2.) Heard Mr.O.Padmaprakash, learned counsel for the plaintiff and Mr. K.Ramanatha Reddy, learned counsel for the defendants and perused the materials available on record.

(3.) The averments pleaded in the plaint filed by the plaintiff are as follows: