THANKAM ALIAS KARTHIYANI Vs. C MADHAVAN

JUDGEMENT

(1.) A. SUBBULAKSHMY, J. 1. Plaintiff is the appellant.

(2.) THE case of the plaintiff is as follows:

(3.) COUNSEL for the appellant submitted that the Will Ex.P-1 was validly executed by the sister of the plaintiff Meenakshi in favour of the plaintiff on 25.3.1985 at Madras in the presence of the attestors and the attesting witnesses viz., P.Ws.2 and 3 who have also spoken in their evidence with regard to the valid execution and attestation of that document and that Will is a true and valid document and so, the plaintiff is entitled to letters of administration.