C ANANDA SUNDARAMAN Vs. C THIRUPURASUNDARI

JUDGEMENT

(1.) CHALLENGE is made to the judgment of the learned Single Judge of this Court made in T.O.S.No.6 of 1994, whereby Letters of Administration, on request of the respondent herein, was granted.

(2.) THE respondent herein originally made an application and subsequently, it was converted to the suit. THE allegations, with which the respondent has sought the relief can be stated thus:

(3.) THE points that arise for determination in this appeal are as follows: a) Whether the Will, dated 06.10.1988 prepared by the testatrix is true and valid, as contended by the plaintiff or whether this is the fraudulent document, as contended by the appellant/defendant" b) Whether the document has come into existence by exercising undue influence"