T C AMMINI Vs. L RAMAJAYAM AND RAJENDRAN

JUDGEMENT

(1.) The plaintiff originally filed a petition under Sections 232 and 276 of the Indian Succession Act, 1925 seeking grant of Letters of Administration. As the first defendant filed caveat, the petition was converted as Testamentary Original Suit. The second defendant was thereafter impleaded as a party to the proceedings.

(2.) The sum and substance of the averments in the plaint is as follows:

(3.) The first defendant has contended in the written statement that the Will was a concocted one. The attestors to the Will are close friends of the plaintiff. The plaintiff was working as servant maid in one or two flats of Moovender Colony. She was also a servant maid to the deceased Dhanamani. Mrs. Dhanamani has got a brother by name Annamalai. The plaintiff has created much hardship to the residents of Moovender Colony. The property was not sold to Mrs. Dhanamani by the Housing Board. Several installments are still due. The suit is bad for non-joinder of the legal heirs of the deceased Dhanamani and the Housing Board.