S PAPPAMMAL Vs. STELLA MANOHARI

JUDGEMENT

(1.) THIS Original Petition is filed under Section 372 of the Indian Succession Act for the issuance of a Succession Certificate in the matter of debts of late Dr.S.Sekaran, who died intestate.

(2.) AFTER due formalities, the first petitioner examined herself as P.W.1. She also examined her son-in-law one N.Dhanasekaran as P.W. 2. The respondent examined herself as R.W.1.

(3.) THE respondent had filed a counter statement challenging the contentions raised by the petitioners. While late Dr.Sekaran and the respondent were students of Stanley Medical College, they fell in love with each other. THE marriage between the late Dr.S.Sekaan and the respondent took place on 22.05.1980 at Mettur Dam in Pappammal Kalyana Mandapam in the presence of elders and relatives. After their marriage, the late Dr.Sekaran and the respondent lived as husband and wife till his last breath.