K RANGARAJAN Vs. KAMALA SAMPATH

JUDGEMENT

(1.) This suit has been originally filed for grant of probate in respect of the Will left by one K.Andal, mother of the plaintiff and the defendant and and subsequently, the Original Petition has been converted as suit in view of the caveat filed by the defendant herein.

(2.) Brief facts leading to the filing of the suit is as follows :

(3.) Brief contentions of the Written Statement filed by the defendant is as follows :