REGENT COMPUTRONICS PVT. LTD.

A.RAMESH Appellant

V/S

A.MANOHAR PRASAD Respondents

Referred Judgements :-

SUNA ANA ARUNACHELLAM CHETTY V. S.R.M. RAMASWAMI CHETTY [REFERRED TO]
ISHWARDEO NARAIN SING VS. KAMTH DEVI [REFERRED TO]
NARESH CHARAN DAS GUPTA VS. PARESH CHARAN DAN CUPTA [REFERRED TO]
GIRJA DATT SINGH VS. GANGOTRI DATT SINGH [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
SHASHI KUMAR BANERJEE VS. SUBODH KUMAR BANERJEE [REFERRED TO]
M L ABDUL JABBAR SAHIB VS. M V VENKATA SASTRI AND SONS [REFERRED TO]
SUSHILA DEVI VS. PANDIR KRISHNA KUMAR MISSIR [REFERRED TO]
SURENDRA PAL VS. SARASWATI ARORA [REFERRED TO]
BRIJ MOHAN LAL ARORA VS. GIRDHARI LAL MANOCHA [REFERRED TO]
INDU BALA BOSE VS. MANINDRA CHANDRA BOSE [REFERRED TO]
BHAGWAN KAUR VS. KARTAR KAUR [REFERRED TO]
P P K GOPALAN NAMBIAR VS. P P K BALAKRISHNAN NAMBIAR [REFERRED TO]
RABINDRA NATH MUKHERJEE VS. PANCHANAN BANERJEE [REFERRED TO]
KASHIBAI VS. PARWATIBAI [REFERRED TO]
MISRI LAL VS. DAULATI DEVI [REFERRED TO]
GURDIAL KAUR VS. KARTAR KAUR [REFERRED TO]
LAKSHMI AMMAL VS. LAKSHMANAN [REFERRED TO]
VENUGOPAL REDDIAR DIED VS. GOPALSAMI REDDIAR [REFERRED TO]
CHINNAMMAL VS. KANNAGI [REFERRED TO]
KANNAMAML VS. CHINNAPONNAMMAL [REFERRED TO]
JUDAH VS. ISOLYNE SHROJBASHINI BOSE [REFERRED TO]

JUDGEMENT

(1.) The petitioner/plaintiff has filed this petition/plaint for grant of Letters of Administration.

(2.) The main averments found in the plaint are as follows :Varaprasada Rao alias L. V. Prasad was ordinarily residing at No. 288, T.T.K. Road, Alwarpet, Madras 18 before and at the time of death on 22-6-1994. During his lifetime Varaprasada Rao executed his last will and testament dated 27-9-1990 in the presence of Nandagopal and Kasturi Rangan at No. 8, Vijayaraghava Road, T. Nagar, Madras 17. The will was in the custody of Nandagopal one of the attesting witnesses. After his death, Nandagopal forwarded a copy of the Will to the petitioner/plaintiff. On a citation taken by the petitioner/plaintiff, Nandagopal lodged the original Will in the Court. Varaprasada Rao has bequeathed certain properties in favour of the petitioner and therefore he has filed this petition/plaint for grant of Letters of Administration on the said Will dated 27-9-1990.

(3.) A caveat was filed by the caveators and thereafter O.P. No. 505/1995 was converted into T.O.S. No. 45/1996.

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A RAMESH Vs. A MANOHAR PRASAD

Referred Judgements :-

JUDGEMENT

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