REGENT COMPUTRONICS PVT. LTD.

J MATHEW DIED Appellant

V/S

LEELA JOSEPH Respondents

Referred Judgements :-

MADHUKAR D. SHENDE V. TARABAI SHEDAGE [REFERRED TO]
B. VENKATAMUNI V. C.J. AYODHYA RAM SINGH AND OTHERS [REFERRED TO]
GIRJA DATT SINGH VS. GANGOTRI DATT SINGH [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
RANI PURNIMA DEBI VS. KUMAR KHAGENDRA NARAYAN DEB [REFERRED TO]
SURENDRA PAL VS. SARASWATI ARORA [REFERRED TO]
GURDIAL KAUR VS. KARTAR KAUR [REFERRED TO]
DAULAT RAM VS. SODHA [REFERRED TO]
SRIDEVI VS. JAYARAJA SHETTY [REFERRED TO]
NIRANJAN UMESHCHANDRA JOSHI VS. MRUDULA JYOTI RAO [REFERRED TO]
SURENDRA NATH LAHIRI VS. JNANENDRA NATH LAHIRI [REFERRED TO]

JUDGEMENT

(1.) ORIGINAL Defendants 1 and 2 have filed this appeal against the judgment and decree of the learned single Judge in T. O. S. No. 43 of 1995 granting Letters of Administration of the Will dated 6. 5. 1992. During pendency of the appeal, Appellant No. 1 has expired and his legal representatives have been brought on record.

(2.) GENEALOGY relevant to the case is as follows :- Joseph Swaminathan Rosary (First Wife) Leela Joseph (2ndwife) 1. J. Mathew (D1) 2. J. Damien (D2) 1. Malarkodi 2. Ezhilarasi Son Son

(3.) ON the aforesaid pleadings, the learned single Judge framed the following issues :- "1. Whether the Will has been properly executed? 2. Whether the Will was executed under coercion and under undue influence? 3. Is not the plaintiff entitled for letters of administration? 4. To what relief the parties are entitled to?

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J MATHEW DIED Vs. LEELA JOSEPH

Referred Judgements :-

JUDGEMENT

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