J SRINIVASAN Vs. S VENKATARAMAN ALIAS BALAJI

JUDGEMENT

(1.) THIS intra-court appeal challenges an order of dismissal made by the learned Single Judge of this Court in Application No.3800 of 2004 whereby the request of the first appellant husband seeking revocation of the letters of administration granted in O.P.No.312 of 2001, was denied.

(2.) THE Court heard the learned Counsel on either side.

(3.) THE learned Single Judge after hearing the submissions made by the Counsel on either side and looking into the materials available, made an order of dismissal of the application. Hence this appeal.