REGENT COMPUTRONICS PVT. LTD.

KALAVATHY Appellant

V/S

SWARNALATHA Respondents

Referred Judgements :-

DR.A.RAVIKUMAR VS M.SAVITHIRI [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
RANI PURNIMA DEBI VS. KUMAR KHAGENDRA NARAYAN DEB [REFERRED TO]
SURENDRA PAL VS. SARASWATI ARORA [REFERRED TO]
JASWANT KAUR VS. AMRIT KAUR [REFERRED TO]
KALYAN SINGH LONDON TRAINED CUTTER JOHRI BAZAR JAIPUR VS. CHHOTI [REFERRED TO]
GURO VS. ATMA SINGH [REFERRED TO]
ANIL KAK VS. KUMARI SHARADA RAJE [REFERRED TO]
BABU SINGH VS. RAM SAHAI ALIAS RAM SINGH [REFERRED TO]
K LAXMANAN VS. KKAYIL PADMINI [REFERRED TO]
BHARPUR SINGH VS. SHAMSHER SINGH [REFERRED TO]
NIRANJAN UMESHCHANDRA JOSHI VS. MRUDULA JYOTI RAO [REFERRED TO]

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the order passed by the Trial Court granting probate of the Wills in O.P.No.1 of 2005 dated 07.07.2010.

(2.) The brief facts leading to the filing of the civil miscellaneous appeal could be summarized as under :-

(3.) It is the contention of the petitioners before the trial court that while the petitioners are daughter-in-law and grandsons of the testators, viz., Adhilakshmi and M.V.Mannar Reddiyar, the 1 st petitioner having married the elder son of the testators, viz., V.M.Chandrasekaran, since deceased, the respondents are the daughter, 2 nd son and grandson of the testators. Incidentally, the 3 rd respondent before the trial court is the grandson of not only the testators, but also the grandson of the 1 st respondent and the son of the 2 nd respondent.

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KALAVATHY Vs. SWARNALATHA

Referred Judgements :-

JUDGEMENT

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