D. VIJAYALAKSHMI Vs. E. VEDAGIRI

JUDGEMENT

(1.) This appeal is preferred against the judgment and decree dated 30.04.2013, passed by the learned Single Judge of this Court in T.O.S. No.8 of 2008 granting probate of the Will dated 10.04.1994 executed by the deceased Kuppammal.

(2.) O.P. No.870 of 1999 was filed by the respondent seeking probate of the Will dated 10.04.1994 executed by the deceased Kuppammal. As one of the legal heirs of the deceased D. Vijayalakshmi, the appellant herein, who was respondent No.2 in O.P. No.870 of 1999 objected to the grant of probate by lodging a caveat, O.P. No.870 of 1999 was converted into T.O.S and came to be numbered as T.O.S No.8 of 2008.

(3.) The respondent, who is the executor under the Will dated 10.04.1994 executed by the deceased Kuppammal is the plaintiff and the appellant-objector to the grant of probate is the defendant in the suit T.O.S. No.8 of 2008.