N. Krishnan vs Mrs. N. Padmavathy
2021 Latest Caselaw 25262 Mad

                                                                                          T.O.S. No. 9 of 2016

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 22.12.2021

                                                            CORAM

                                  THE HONOURABLE MR.JUSTICE N. SESHASAYEE

                                                       T.O.S.No.9 of 2016


            N. Krishnan                                                            ..Plaintiff

                                                                Vs.

            1.                Mrs. N. Padmavathy
            2.                Mrs. T. Meenakshi                                    ..Defendants

            PRAYER : Petition filed under Section 232 and 276 of the Indian Succession Act

            XXXIX of 1925 for the grant of Letters of Administration. Against the petition, a

            caveat was filed by the caveators and as per order of this Court dated 18.03.2015 in

            O.P. NO. 585 of 2014, the Original Petition was converted into Testamentary

            Original Suit No.9 of 2016.


                                       For Plaintiff       ::     Mr.S. Venkataseshan

                                       For Defendants      ::     Mr.P.B. Balaji

                                                        JUDGMENT

This testamentary original suit is laid for obtaining Letters of

Administration in respect of a Will executed by Late V. Narayanasamy Sastrigal on https://www.mhc.tn.gov.in/judis

16.03.1998. The defendants had entered caveat and accordingly, the O.P. originally T.O.S. No. 9 of 2016

N. SESHASAYEE,J.

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laid was converted into a suit since then. The defendants have filed their written

statement and the matter is posted for trial. The propounder of the Will was

examined as P.W.1 and the attestor was examined as P.W.2. At this stage, the matter

is now posted before the Court.

2. Both the defendants have filed separate affidavits in Court on 21.04.2021

consenting to the grant of Letters of Administration to the plaintiff. The same is now

recorded. Accordingly, this Court holds that the Will of Late V.Narayanasamy

Sastrigal is proved and that the plaintiff is hereby granted Letters of Administration.

3. The plaintiff shall execute a security bond for a sum of Rs.15,000/- (Rupees

Fifteen Thousand only) in favour of the Assistant Registrar (O.S.II), High Court,

Madras within a period of three (3) months as required under law. No costs.

22.12.2021

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https://www.mhc.tn.gov.in/judis T.O.S. No. 9 of 2016