G JAYARAMAN Vs. V PREMAVATHI

JUDGEMENT

(1.) Originally, OP.No.368 of 2011 had been filed by the Plaintiff, G.Jayaraman, against five Respondents, namely, G.Kannammal, V.Premavathi, D.Pushavathi @ Savithri, G.Purushothaman, and R.Bhuvaneswari, seeking grant of Probate in respect of the Will dated 20.03.2002 in common form.

(2.) Since the 2nd and 3rd Respondents had filed a caveat on 21.07.2011, the OP.No.368 of 2011 was converted into TOS.No.34 of 2011. Pursuant to the caveat filed by the Respondents 2 and 3, the 1st Respondent, who had given her consent affidavit, had died. The Respondents 4 and 5 had also given consent affidavits. Thus, Respondents 2 and 3 in the OP alone are the contesting Defendants in the TOS.

(3.) The case of the Petitioner as stated in the OP is as follows:-