T PONNALAGI Vs. RM RAMACHANDRAN

JUDGEMENT

(1.) THE sister of respondents 1 to 3 herein has filed the above application under Section 263 of the Indian Succession Act to revoke the order dated 7.10.2004 in O.P. No. 451 of 2004 granting Letters of Administration in favour of the 1st respondent.

(2.) THE brief facts as culled out from the application are as under:

(3.) THE 1st respondent filed a counter affidavit and respondents 2 and 3 filed a common counter affidavit.