P KOUSALYA AMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS is an application for impleading P. Kausalya Ammal as heir of the deceased p. B, Kalahasthi Chetti, the second defendant in O. S. No. 884 of 1955, who died on 18th June 1957, pending disposal of the suit.

(2.) THE contest to be brought on record as the heir of deceased Kalahasthi Chetti is between the father's brother's daughter's adopted son of the deceased by name guruwayya Chetti and the father's brother's son's widow of the deceased kalahasthi Chetti.

(3.) LOOKED at from any point of view the petitioner cannot be impleaded. Here are my reasons.