ABHIYANTHA SUREKA Vs. N.ASHISH KARWA

JUDGEMENT

(1.) This Civil Miscellaneous Second Appeal has been filed against the Judgment and Decree passed in C.M.A.No.8 of 2014 on the file of Principal District Judge, Tuticorin dtd. 27/4/2015 confirming the order passed in R.P.O.P.No.179 of 2012 on the file of Subordinate Judge, Tuticorin dtd. 24/1/2014.

(2.) The appellant is the respondent in R.P.O.P.No.179 of 2012. The respondent is the petitioner in R.P.O.P.No.179 of 2012. The appellant herein filed Probate O.P.No.16 of 2007 before the Sub Judge, Thoothukudi and she obtained an order on 28/7/2007.

(3.) The case of the petitioner in R.P.O.P.No.179 of 2012 is as follows: