V.LAKSHMI Vs. TAHSILDAR

JUDGEMENT

(1.) The petitioner is a lady aged 70 years. She is one among 7 children of Late. Narayanasamy Pandaram who died on 22. 09. 1972. Her eldest sister was aged 82 years in the year 2018. All the daughters and sons of Late. Narayanasamy Pandaram are running from pillar to post seeking Legal heir Certificate from the respondent namely the Tahsildar at Kalasapakkam, Thiruvannamalai District. Late. Narayanasamy Pandaram is said to be a Freedom Fighter and he had also actively participated in socially relevant activities.

(2.) In additional typed set of papers filed by the petitioner herein his Death Certificate has been enclosed. The Death Certificate reveals that he died at Gangavaram Village.

(3.) The request of the petitioner was rejected on 09. 04. 2018 on the ground that the petitioner had not produced any residential proof that she was residing at Kalasapakkam.