V.VENKATESAN Vs. BHANUMATHI

JUDGEMENT

(1.) Short fact of the case is that, one Bhakthavatchala Reddy had four daughters and few properties. He died on 4/11/2011. One of his daughter by name Mrs.Vasantha claims that her father died intestate. Whereas his grand-son born to another daughter by name Mrs.Banumathi, claims that he left a Will dtd. 8/9/2000, in which he has bequeathed the suit property to him. The Trial Court dismissed the suit filed for declaring the Will as illegal and the relief of partition. Hence, the appeal is filed.

(2.) Facts in detail:

(3.) The defendants are Chandrakantham, the wife of Bhakthavatchala Reddy, Mrs.Banumathi and Mrs.Rajeswari, the two other daughters of Bhakthavatchala Reddy and E.Ravikumar grand son. Pending suit, the plaintiff, V.Vasantha died and her son Venktesan got impleaded and contested the suit. The third defendant Rajeswari died and her legal heirs were brought on record as defendants 5 to 7.