K K ANBAZHAGAN Vs. C KUMAR

JUDGEMENT

(1.) This Original Side Appeal (O.S.A) has been filed against the judgment and decree dated 20.04.2017 passed by the learned Single Judge in T.O.S.No.7 of 2007 (O.P.No.524 of 2006) on the file of this Court, in and by which, the said T.O.S. was dismissed.

(2.) The appellants herein are the plaintiffs and the respondents herein are the defendants in the said T.O.S. For the purpose of convenience, the parties are referred to herein as they are ranked in the T.O.S. as plaintiffs and defendants.

(3.) Originally, O.P.No.524 of 2006 was filed by plaintiffs under Sections 218 and 278 of the Indian Succession Act and Order XXV Rule 5 of the Original Side Rules of this Court with regard to the matter of Estate of Mrs.Parameswari, who died intestate, seeking Letters of Administration in respect of the property and credits of the deceased to have effect limited to the State of Tamil Nadu. The said O.P. was filed indicating the Schedule of Assets and Securities as detailed below: