SITALAKSHMI RAMANATHAN Vs. R.NAGARAJAN

JUDGEMENT

(1.) The 2nd defendant / Indira Jayaraman in T.O.S.No.34 of 2015, aggrieved by the judgment and decree dtd. 4/12/2024 passed by a learned Single Judge of this Court, is the appellant herein.

(2.) The respondent, R.Nagarajan, had filed O.P.No.22 of 2015 before the Original Side of this Court under Ss. 232 and 276 of the Indian Succession Act, 1925 seeking Letters of Administration to be granted to administer the estate of K.Ramanathan who died on 5/11/1996 leaving behind a Will dtd. 4/2/1985 executed and registered at the Sub-Registrar Office, Anna Nagar, Chennai.

(3.) In the Original Petition, the respondent, R.Nagaraj who was the petitioner had impleaded his mother Mrs.Sitalakshmi Ramanathan, Mrs.Prema Sitaraman and Mrs.Indira Jayaraman and also Mrs.Usha Chandrasekar, Mr.Karthik Chandrasekar and Mrs.Niranjana Chandrasekar the legal representatives of C.R.Chandrasekar his deceased brother as respondents.