G. SRINIVAS Vs. M. SWAMINATHAN

JUDGEMENT

(1.) The instant application is one seeking revocation of grant of Probate of the Will dated 27.03.1998 said to have been executed by G.Parvathi W/o. G.Ramakrishna who died on 24.04.1998.

(2.) The Original Petition was filed by the Executor seeking Probate. The Legatees who are the brother's grandchildren of Testator were cited as respondents in the Original Petition.

(3.) Upon their filing consent affidavits, this Court had granted Probate on 25.02.2015. The applicants who claim to be the second wife and son born through the second wife of G.Ramakrishna, husband of the Testatrix had come forward with this application seeking revocation of Probate.