KARTHIK MEYYAPPAN Vs. SUTHA DEVI

JUDGEMENT

(1.) Challenge in this Original Side Appeal is to the judgment and decree dated 06.04.2016, passed in T.O.S.No.26 of 2014, by the learned Single Judge of this Court.

(2.) The respondents herein, as plaintiffs, have filed T.O.S.No.26 of 2014, praying to grant Letters of Administration in respect of a Will dated 24.11.2008. During pendency of the same, on the side of the respondents/plaintiffs, an attempt has been made to examine P.W.1 to adduce evidence and also to mark the Will, dated 24.11.2008. The appellants/defendants have raised an objection with regard to marking of the Will, dated 24.11.2008, through P.W.1 and subsequently, a reference has been made to the learned Single Judge of this Court.

(3.) The learned Single Judge, after considering the rival contentions raised on either side, has disposed of the matter, after giving the following observation: