Madras High Court
J.Kuppusamy vs J.Chengalvaroyan on 11 April, 2017
Author: T.Ravindran
Bench: T.Ravindran
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 11.04.2017 CORAM THE HONOURABLE MR.JUSTICE T.RAVINDRAN T.O.S.No.29 of 2005 and A.Nos.364 & 365 of 2004 and A.No.5333 of 2003 J.Kuppusamy .. Plaintiff Vs. J.Chengalvaroyan .. Defendant Prayer : TOS numbered on conversion of O.P.No.6 of 2004 on filing of caveat. Original Petition in O.P.No.6 of 2004 is filed under Sections 232 & 276 of the Indian Succession Act, XXXIX of 1925 for the grant of Letters of Administration. For the plaintiff : Mr.J.Sundar JUDGMENT
Plaintiff's counsel is present.
2. Defendant was already set ex-parte.
3. Thereafter, the matter was referred to the learned Master, for recording ex-parte evidence on the side of the plaintiff.
4. TOS has been filed for letters of administration in the matter of the last Will and Testament of the Deceased P.Jagannatha Naicker and J.Dhanammal.
5. In support of the plaintiff's case, PW-1 and PW-2 have been examined and Ex.P1 has been marked. The evidence of PW-1 and PW-2 and document marked as Ex.P1, remain unchallenged.
6. Considering the evidence of PW-1 and PW-2, and document marked as Ex.P1, it is found that the plaintiff has established his claim.
7. The TOS is decreed as prayed for, with costs. Letters of Administration is granted as prayed for.
8. Registry is directed to comply with the further formalities as regards the grant of letters of administration as sought for. Consequently connected the applications are closed.
11.04.2017 Index : Yes/No Internet : Yes/No adl T.RAVINDRAN, J.
adl T.O.S.No.29 of 2005 and A.Nos.364 & 365 of 2004 and A.No.5333 of 2003 11.04.2017 http://www.judis.nic.in