K. PERIYASAMY Vs. P. RAMASAMY

JUDGEMENT

(1.) The petitioner, who has lost his Original Petition in O.P. No. 80 of 2002 for probating a Will dated 10.10.2000 alleged to have been executed by one Kaliammal has come forward with this appeal.

(2.) The material facts on the basis of which the appellant has moved the trial Court are as follows:

(3.) In the counter, the essential contention raised by the respondent is that the Will was fabricated and shrouded in suspicion as it ignored Kaliammal's only natural heir, the respondent herein. It was also denied in the counter that Kaliammal was ever separated from her husband and that she was under the care and protection of her brother Kandasamy.