K S SATHYANARAYANAN Vs. D YASODHA

JUDGEMENT

(1.) This intra-Court Appeal has been filed against the Judgment and Decree dated 04.01.201, passed in T.O.S.No.39/2006 wherein the learned Single Judge had dismissed the suit filed by the appellant for grant of Probate of the Will dated 05.05.1968, executed by the testatrix Tmt.Navamani Ammal.

(2.) The case of the Appellant:

(3.) While so, a legal notice dated 10.03.2004 [Ex.P-7], was issued on behalf of the respondents claiming for 1/8th share in the property of Tmt.Navamani Ammal. A detailed reply notice dated 27.03.2004 [Ex.P-8], was issued on behalf of the appellant, his three brothers and also one of the sister R.Mallika refuting the claim made by the respondents on the ground that the respondents are well aware about the existence of the Will and that the respondents are married and well settled and are living in their matrimonial house and the claim made by them is absolutely baseless.