REKHA Vs. S.R. BALAJI

JUDGEMENT

(1.) The Original Petition filed by Tmt. Rekha seeking grant of Probate has been converted into Testamentary Original Suit in view of the Caveat filed by the defendant, viz., S.R.Balaji. T.O.S. No. 7 of 2018:-

(2.) The short facts pleaded by the plaintiff are in brief:-

(3.) The written statement of the defendant in brief:- The defendant submitted that after the demise of his mother, his father during his life time, settled his 1/3rd undivided share in the suit schedule properties and one another property situated in Ranipet, in favour of the defendant through a Settlement deed dtd. 20/1/2014 registered as Document No.848 of 2014. Thereafter, he filed a suit in C.S. No. 766 of 2014 against the plaintiff for partition of the defendant's 2/3 undivided share in the above said properties and the same is pending.