K.K. ANBAZHAGAN Vs. C. KUMAR

JUDGEMENT

(1.) The petition in O.P. No. 524 of 2006 has been laid, in the matter of estate of Mrs. Parameswari, who died intestate, under sections 218 and 278 of the Indian Succession Act, 1925 and Order 25, Rule 5 of Original Side Rules, seeking for letters of administration to the properties and credits of the above mentioned deceased to have effect limited to the State of Tamil Nadu. In the above said petition, K.K. Manivasugi, K.K. Karpagam, C.Kumar and East West Benefit Fund Limited had been arrayed as respondents 1 to 4.

(2.) As against the above said petition, caveats have been laid on 22.08.2006 and 09.11.2006 by the Caveators/Defendants with supporting affidavits and consequently, the above said Original Petition had been ordered to be converted into Testamentary Original Suit and accordingly, the above said matter has been registered as TOS No.7 of 2007.

(3.) As per the order dated 13.02.2008 in Application No.5406 of 2007, K.K. Manivasugi has been transposed as the Second Plaintiff in the Testamentary Original Suit. In the O.P.No.524/2006, the respondents namely C. Kumar and East West Benefit Fund Limited., have been impleaded as respondents as per the order dated 31.08.2006 in Application No.3568 of 2006.