K. RAMALINGAM Vs. ANJALAI

JUDGEMENT

(1.) These Original Side Appeals are directed against the common judgment dated 24-11-2015 passed by the learned Single Judge of this Court in T.O.S. Nos. 22 and 25 of 2005.

(2.) The appellant herein in O.S.A. Nos. 145 of 2016, as plaintiff, has instituted T.OS.No.22 of 2005 on the file of this Court praying to probate the Will dated 16-03-1998. Likewise, the respondent in O.S.A. No. 146 of 2016, as plaintiff has instituted T.O.S. No. 22 of 2005 on the file of this Court praying to probate the Will dated 18-05-1994.

(3.) The material averments made in the plaint filed in T.O.S. No. 22 of 2005 may be summarised as follows: