S V BALASUBRAMANIAN Vs. V LAKSHMINARAYANAN

JUDGEMENT

(1.) This Original Side Appeal has been directed against the judgment and decree dated 22.09.2008, passed in T.O.S.No.34 of 2006, by the learned Single Judge of this Court.

(2.) The respondent herein has filed a petition so as to grant Letters of Administration and subsequently converted into T.O.S.No.34 of 2006, wherein, the present appellant has been shown as sole defendant.

(3.) The material averments made in the plaint are that the plaintiff, defendant and the persons, namely, Venkatramani and S.V.Janakiraman are brothers and their father's name is S.V.Venkatasubramania Dikshithar and he voluntarily executed a Will dated 18.4.1978 and he passed away on 24.4.1979. Under the said circumstances, the present suit has been instituted for getting the relief sought therein.