A SELVARAJ Vs. M DHANAKOTI

JUDGEMENT

(1.) Originally, OP.No.311 of 2012 had been filed by the Plaintiff, A.Selvaraj, against five Respondents, namely, M. Dhanakodi, M.Veeraraghavan, M.Sushila, M.Datchayani and M. Amuthavalli, seeking Letters of Administration with the Will annexed with respect to the Will produced by the Petitioner, dated 05.12.1995, said to have been executed by Narayanaswamy Naikar.

(2.) Since the Respondents 1 and 2 had filed a caveat dated 11.06.2012 and 27.07.2012, the OP.No.311 of 2012 was converted into TOS.No.68 of 2013. Thus, the Respondents 1 and 2 were impleaded as the Defendants in the TOS.

(3.) The case of the Plaintiff is as follows:-