AKILA VIJAYAKUMAR Vs. SARASWATHY BHUVARAHAN

JUDGEMENT

(1.) Application No. 1302 of 2019 has been taken out by the plaintiff in TOS No. 1 of 2018, seeking transfer of the suits in OS Nos. 4120 of 2014, 5455 of 2014 and 5047 of 2015, from the file of the XIII Assistant City Civil Judge, to this Court to be tried along with TOS No. 1 of 2018. TOS No. 1 of 2018 has been filed by the plaintiff seeking Letters of Administration with a copy of the Will annexed, for Will executed by late G. Bhuvarahan, on 27/11/2007 at Chennai. According to the plaintiff, she is the beneficiary under the Will and as such she is entitled to Letters of Administration with a will annexed.

(2.) OS No. 4120 of 2014, the suit filed by the plaintiff in TOS No. 1 of 2018, seeking a declaration that the settlement deed alleged to have been executed by the deceased G.Bhuvarahan on 10/1/2008 in favour of the defendants 2 to 4 in respect of the suit schedule property is null and void and for a permanent injunction restraining the defendants 2 to 4 from in any manner alienating or encumbering the property.

(3.) OS No. 5455 of 2014 has been filed by the defendants 1 to 4 in TOS No. 1 of 2018 seeking a decree for permanent injunction restraining the plaintiff in TOS No. 1 of 2018 from interfering with their possession and enjoyment of the suit schedule property.