P.DHANANJAYAN Vs. M.SENTHILKUMAR

JUDGEMENT

(1.) The Original Petition in OP No.8 of 2005 seeking Probate of the Will dated 29.06.2000 registered as Document No.85/III/2000, executed by Late C.G.Rajendran, who died on 07.04.2002 has been converted into Testamentary Original Suit, upon a Caveat being filed by the Sole respondent in the said Original Petition and numbered as above.

(2.) The case of the plaintiffs is as follows:

(3.) According to the plaintiffs, since one Senthilkumar had claimed certain rights over the properties as the adopted son of C.G.Rajendran and Devaki Ammal. He was impleaded as the respondent in the Original Petition. They also claimed that the said Senthilkumar forcibly entered the house and occupied the same. Upon service, the first respondent in the Original Petition filed a caveat opposing the grant and hence the Original Petition was converted into Testamentary Original Suit.