S.GOPALASAMY Vs. V.K.SHANMUGA SUNDRAM

JUDGEMENT

(1.) Challenge has been made to the decree and judgment of the Trial Court dismissing the suit for declaration and permanent injunction.

(2.) Brief facts in filing this appeal are as follows:

(3.) The only contention of the learned counsel for the appellant is that the plaintiff has already sold the properties based on the will. The said will has not been challenged all these days, therefore, the will has to be presumed to be valid. Merely because the attesting witnesses have not been examined, the right of the plaintiff cannot be defeated. Hence, seeks for allowing this appeal.