V K JOHN Vs. APPU JOHN

JUDGEMENT

(1.) The plaintiff has filed the suit for the following reliefs:-

(2.) According to the plaintiff, the suit properties belonged to late Mrs.Elie John, wife of V.K.John. The said Mrs.Elie John died on 01.03.1984 leaving behind her K.John(died), Leelie Seetharaman (2nd defendant) and Appu John(1st defendant).

(3.) The plaintiff is the son of K.John, who had died on 20.12.1985 leaving behind the plaintiff and sole legal heir entitled to succeed to the estate, namely 1/3rd share. The plaintiff's grand-mother had executed a Will on 02.02.1974 bequeathing the suit properties to the plaintiff, his paternal uncle Appu John and his aunt Leelie Seetharaman to be taken by them in equal shares. The said Appu John died intestate unmarried, the daughter Leelie Seetharaman died as a Hindu.