Madras High Court
R.Naga Rani vs R.Jamuna Rani on 3 July, 2023
TOS.No.11 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 03.07.2023
CORAM:
THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
TOS.Nos.11 of 2020 & 45 of 2021
(OP.Nos.271 of 2019 & 179 of 2021)
Cause-title in TOS.Nos.11/2020
(OP.No.271/2019)
R.Naga Rani ..Petitioner in OP.No.271/2019
Vs.
1.R.Jamuna Rani
2. R.Ravi .. Respondents in OP.No.271/2019
Cause-title in TOS.No.45 /2021
(OP.No.179/2021)
R. Ravi ..Petitioner in OP.No.179/2021
vs.
1.R.Jamuna Rani
2. R.Naga Rani .. Respondents in OP.No.179/2021
PRAYER IN TOS.Nos.11/2020 (OP.No.271 of 2019): Petition filed
under Sections 222 & 276 of the Indian Succession Act, 1925 read with
Order XXV Rule 4 of the Original Side Rules to allow to prove the WILL
in common form and that probate thereof, to have effect throughout the
whole of limited to the State of Tamil Nadu may be granted to her.
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https://www.mhc.tn.gov.in/judis
TOS.No.11 of 2020
Prayer in TOS.No.45/2021 (OP.No.179/2021) : Petition filed under
Sections 232 & 276 of the Succession Act, 1925 read with Order XXV
Rule 5 of Original Side Rules to grant the letter of administration with the
last WILL and testamentary dated 06.04.2006 annexed to the property and
credits to the petitioner as son/beneficiary under the WILL of the deceased
limited to the State of Tamilnadu.
For Plaintiff : M/s. V.G.Anbarasu
(in TOS.No.45/2021)
For Defendants : Mr.K.Dhananjayan
For Plaintiff : Mr.K.Dhananjayan
(in TOS.No.11/2020)
For Defendant No.2 : M/s. V.G.Anbarasu
(in TOS.No.11/2020)
COMMON JUDGMENT
The Suit in TOS.Nos.11 of 2020 is filed to allow to prove the WILL in common form and that probate thereof, to have effect throughout the whole of limited to the State of Tamil Nadu may be granted to her.
The Suit in TOS.No.45 of 2021 is filed to grant the letter of administration with the last WILL and testamentary dated 06.04.2006 annexed to the property and credits to the petitioner as son/beneficiary under the WILL of the deceased limited to the State of Tamilnadu. 2/4 https://www.mhc.tn.gov.in/judis TOS.No.11 of 2020
2. The learned counsel on either side have submitted that the matter has been settled between the parties before the Mediation Centre attached to this Court and they have entered into a compromise. Pursuant to the same, they have filed a Memorandum of Understanding dated 21.06.2023 which has been duly signed by them and their respective counsel.
3. In the result, i- a) The TOS.No.11 of 2020 is dismissed.. i-b) The TOS.No.45 of 2021 is allowed in terms of memorandum of Understanding.
(ii) The Letters of Administration, having effect limited to the State of Tamil Nadu, shall be issued in favour of the plaintiff in respect of the Will executed on 06.04.2006 by C.Rajaram in favour of Mr.R. Ravi, son of deceased C. Rajaram.
(iii) The plaintiff is directed to duly administer the estate of the deceased.
3/4 https://www.mhc.tn.gov.in/judis TOS.No.11 of 2020 A.A.NAKKIRAN,J.
Gv
(iv) The plaintiff shall execute a security bond for a sum of Rs.25,000/- (Rupees Twenty Five Thousand only) in favour of the Assistant Registrar (O.S.-II), High Court, Madras.
(v) The plaintiff is further directed to render true and correct accounts once in a year.
(vi) No costs.
03.07.2023 Index:Yes/No Internet:Yes/No gv TOS.Nos.11 of 2020 & 45 of 2021 (OP.Nos.271 of 2019 & 179 of 2021) 4/4 https://www.mhc.tn.gov.in/judis