LAWS(MAD)-2017-2-492

S KASI Vs. VIJAYAN

Decided On February 20, 2017
S Kasi Appellant
V/S
VIJAYAN Respondents

JUDGEMENT

(1.) The petition originally filed for the grant of Letters of Administration has been converted as suit in view of the caveat filed by the defendants herein.

(2.) The brief facts of the case of the plaintiff are as follows:-

(3.) The contentions of the written statement filed by the second defendant: