LAWS(MAD)-2016-3-243

N.RENUKA DEVI Vs. E.LALITHA

Decided On March 04, 2016
N.Renuka Devi Appellant
V/S
E.Lalitha Respondents

JUDGEMENT

(1.) T.O.S.No.2 of 2009 is numbered on conversion of O.P.No.367 of 2008, praying that Letters of Administration with a Will annexed, may be granted to the plaintiff as the daughter and one of the legatees under the Will of the deceased S.V.Ramakrishnan, having effect limited to the State of Tamil Nadu.

(2.) The case of the plaintiff is as follows:

(3.) The first defendant has filed written statement stating as follows: