P P VASANTHA Vs. B S HEMAVATHY

JUDGEMENT

(1.) The Original Petition Nos.58 and 59 of 2005 have been originally filed for grant of Letters of Administration based on the Wills dated 12.06.1995 and 08.06.1995 executed by one Dr.B.S.Varadarajulu in favour of Tmt.P.P. Vasantha Padmanaban were converted as T.O.S.Nos.7 and 8 of 2005 in view of the contest by the defendants.

(2.) O.S.No.1134 of 1999 on the file of III Assistant City Civil Court, Chennai, was transferred to this Court and re-numbered as Tr.C.S.350 of 2005. This suit has been filed by the defendants in T.O.S.Nos.7 and 8 of 2005 against the Government as well as Dr.B.S.Varadarajulu (deceased) represented through L.R. Tmt.P.P. Vasantha Padmanabhan, for declaration of 1/4th amount from the G.P.F. Account of the deceased, and for direction to the plaintiff to pay a sum of Rs. 79, 278/- with further interest @ 12% p.a. On Rs. 58,336/- from the date of plaint till the date of payment.

(3.) O.S.No.7255 of 1998 on the file of the VII Additional City Civil Court has been transferred to this Court and renumbered as Tr.C.S.No.596 of 2005, which was filed by the 1st defendant in T.O.S.Nos.7 and 8 of 2005 against the deceased Dr.B.S.Varadarajulu and plaintiff in T.O.S.No.7 and 8 of 2005 and her children to pass decree and judgment for Rs. 3,42,550/- and interest at 12% on Rs. 1,50,000/- from the date of suit till date of realisation with costs.