R V R NALLASIVAM Vs. N KUPPAMMAL

JUDGEMENT

(1.) ORIGINAL Petition No. 912 of 1999 was filed under sections 232, 255 and 276 of the Indian Succession Act, seeking the issue of letters of Administration with the Will annexed, in respect of the last Will and Testament of Smt. R. V.R. Sivagami Amoral. The Will is stated to have been executed on 1. 5. 1988 and the Testatrix R. V.R. Sivagami Ammal died on 19. 7. 1992.

(2.) THE Testatrix left behind three sons, three daughters and two grand-daughters through a pre-deceased daughter. One of the sons filed the Original Petition, seeking Letters of Administration, making his two daughters as co-petitioners 2 and 3. THE sisters and brothers of the first petitioner, were cited as respondent Nos. 1 to 4 and 7, the daughters of one of his brothers were cited as respondent Nos. 5 and 6, the daughter of another brother was cited as respondent No. 8 and the grand daughters of the Testatrix through a pre-deceased daughter was cited as respondent Nos. 9 and 10.

(3.) I have heard Mr. R. Mohan, learned counsel appearing for the applicants in the present Application (petitioners in the Original petition) and Mr. A. Venkatesan , learned counsel appearing for the respondents in the present Application ( caveators and respondent Nos. 1 and 9 in the Original Petition ).