Madras High Court
R.Jagadeesan vs A.Raghavan on 24 January, 2025
Author: G.Jayachandran
Bench: G.Jayachandran
O.P.No.541 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 24.01.2025
Coram:
THE HONOURABLE Dr. JUSTICE G.JAYACHANDRAN
Original Petition No.541 of 2024
R.Jagadeesan ... Petitioner
Vs.
1.A.Raghavan
2.R.Venkatesan
3.P.Suchitra
4.P.Sumitha ... Respondents
Prayer: Original Petition has been filed under Sections 232 and 276 of the Indian
Succession Act 1925 read with Order XXV Rule 5 of Original Side Rules for grant
of Letters of Administration with Will dated 07.09.1998, annexed of the properties
and credits of deceased may be granted to the petitioner as son/beneficiary under
the Will of the said deceased to have effect throughout the whole State of Tamil
Nadu.
For Petitioner : Mr.S.Lakshmi
For Respondent : Mr.A.Ragupathy Raj
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O.P.No.541 of 2024
ORDER
The Original Petition has been filed under Sections 232 and 276 of the Indian Succession Act 1925 read with Order XXV Rule 5 of Original Side Rules seeking the grant of letters of administration in respect of the last Will and testament of late R.Pitchaiammal, who died on 06.12.2023 at Chennai.
2. During her lifetime, she executed a Will dated 07.09.1998, which was duly registered as document No.54 of 1998, on the file of the SRO, Ashok Nagar. In the Will, she described the acquisition of her properties and distribution of her property earlier through proper documentation to her daughter, Anusuya Devi and another son, Venkatesan. As per the Will, the suit scheduled property has been bequeathed to the petitioner herein. Since no executor was named in the Will, the present petition has been filed for the grant of letters of administration based on the Will of late R.Pitchaiammal.
3. To prove the petition, the petitioner has mounted the witness box and was examined as PW.1, 13 documents were marked as Ex.P1 to Ex.P13. The first attesting witness was examined as PW.2 and the affidavit of the witness was marked as Ex.P14.
Page 2 of 6 https://www.mhc.tn.gov.in/judis O.P.No.541 of 2024 Exhibits Documents Ex.P.1 Certified copy of the sale deed dated 12.12.1980 executed in favour of Mrs.Pitchaiammal Ex.P.2 Certified copy of the sale deed dated 10.05.1985 executed in favour of Mrs.Pitchaiammal Ex.P.3 Original registered Will and Testament dated 07.09.1998 executed by Mrs.R.Pitchaiammal Ex.P.4 Computer generated death certificate of Mr.L.Perumal. Ex.P.5 Computer generated death certificate of Mrs.P.Anusuya Devi. Ex.P.6 Computer generated legal heir ship certificate of Mrs.P.Anusuya Devi. Ex.P.7 Computer generated death certificate of Mrs.P.Pitchaiammal Ex.P.8 Computer generated legal heir ship certificate of Mrs.Pitchaiammal. Ex.P.9 Photocopy of my Aadhaar Card Ex.P.10 Affidavit of assets showing the net value of the estate as Rs.2,36,95,500/- Ex.P.11 Copy of the paper publication effected in one issue of Tamil Daily “Makkal Kural” dated 01.11.2024. Ex.P12 Copy of the paper publication effected in one issue of English Daily “Trinity Mirror” dated 08.11.2024 Ex.P13 Affidavit under Section 65 B of the Indian Evidence Act, 1872.
4. The Will, which was marked as Ex.P3, a duly registered Will. The attesting witness had deposed that he witnessed the testatrix affixing her signature on the Will and subsequently, affixed his signature. He identified the signature of the testatrix, R.Pitchaiammal, as well as the signatures found in the Will, marked as Ex.P3. The attesting witness further deposed that the testatrix was in a good state of mind and health at the time of affixing her signature. The other legatees of R.Pitchaiammal, namely her son Venkatesan, and the legal heirs of her deceased daughter, Anusuya Devi, have been arrayed as respondents, including the husband Page 3 of 6 https://www.mhc.tn.gov.in/judis O.P.No.541 of 2024 of the deceased R.Pitchaiammal. All these respondents have filed their consent affidavit along with petition.
5. Considering the fact that the paper publication inviting objections, if any, by interested parties has not elicited any response and in view of the fact that the Will of R.Pitchaiammal has been duly proved as per the procedure required under Section 67 of BSA Act and the other legatees have given their consent for granting of letters of administration in favour of the petitioner, the petition for the grant of Letters of Administration in favour of the petitioner namely R.Jagadeesan is granted on the following terms:
(i) Letters of Administration to be issued in accordance with Rules. Such Letters of Administration shall have effect throughout the State of Tamil Nadu.
(ii) The petitioner is directed to execute a security bond for a sum of Rs.25,000/- (Rupees Twenty Five thousand only) in the name of the Assistant Registrar (Original Side-II) of this Court.
(iii) The petitioner is further directed to file an inventory of assets and statement of accounts within a period of six months and one year respectively.
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6. In the result, this Original Petition is hereby allowed.
24.01.2025
Index: Yes/No.
Internet : Yes/No.
rpl
Petitioner's witness:
P.W.1 –R.Jagadeesan
P.W.2 _E.S.Ravindaran
Documents marked:
Exhibits Documents
Ex.P.1 Certified copy of the sale deed dated 12.12.1980 executed in
favour of Mrs.Pitchaiammal
Ex.P.2 Certified copy of the sale deed dated 10.05.1985 executed in
favour of Mrs.Pitchaiammal
Ex.P.3 Original registered Will and Testament dated 07.09.1998
executed by Mrs.R.Pitchaiammal
Ex.P.4 Computer generated death certificate of Mr.L.Perumal.
Ex.P.5 Computer generated death certificate of Mrs.P.Anusuya Devi.
Ex.P.6 Computer generated legal heir ship certificate of Mrs.P.Anusuya Devi.
Ex.P.7 Computer generated death certificate of Mrs.P.Pitchaiammal
Ex.P.8 Computer generated legal heir ship certificate of Mrs.Pitchaiammal.
Ex.P.9 Photocopy of my Aadhaar Card
Ex.P.10 Affidavit of assets showing the net value of the estate as Rs.2,36,95,500/-
Ex.P.11 Copy of the paper publication effected in one issue of Tamil Daily
“Makkal Kural” dated 01.11.2024.
Ex.P12 Copy of the paper publication effected in one issue of English
Daily “Trinity Mirror” dated 08.11.2024
Ex.P13 Affidavit under Section 65 B of the Indian Evidence Act, 1872.
24.01.2025
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O.P.No.541 of 2024
Dr.G.JAYACHANDRAN, J.
rpl
Original Petition No.541 of 2024
24.01.2025
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