R SAROJA AMMAL Vs. R KARUNAKARAN

JUDGEMENT

(1.) The Appellant is the 1st respondent in Application No.5289 of 2013, filed by the 1st respondent herein / applicant therein and the said application is filed seeking for the relief of revoking the order dated 12.03.2013 in OP No.802 of 2010, in and by which, the Letters of Administration was granted in her favour. The said application after contest, came to be allowed on 05.07.2017 and challenging the legality of the said order, the present appeal is filed.

(2.) It is also brought to the knowledge of this Court that subsequent to the impugned order which is the subject matter of this appeal, the Original Petition has been converted as T.O.S.No.23 of 2017.

(3.) The facts leading to the filing of this appeal and are relevant and necessary for disposal of the same, are as follows: