P MANI Vs. P VISWANATHAN

JUDGEMENT

(1.) O.S.A.No.379 of 2001 is filed by the appellant/ plaintiff as against the Judgment and Decree of the learned Single Judge dated 24.01.2001 passed in T.O.S.No.20 of 1990 in dismissing the suit with costs.

(2.) THE appellant/plaintiff has filed T.O.S.No.20 of 1990 seeking to issue a probate in respect of the Will dated 17.09.1986 executed by Alamelu Ammal.

(3.) THE learned counsel for the appellant contends that there is clear evidence in the instant case on hand, to prove the due execution of the Will and therefore, when once the due execution is established the Court is not concerned with the manner of disposition or contents thereof, which is exclusive domain of the testator.