- (1.) LEAVE granted.
(2.) THE parties have joined issues in regard to the status of appellant No.1 herein, who was plaintiff No.3 before the Trial Court, as to whether she was the legally wedded wife of P. Narasimhaiah. Admittedly, two suits were filed by the plaintiff-appellant No.1. O.S. No.6530/97 was filed by the plaintiff-appellant No.1 herein for grant of probate in respect of a purported will executed by said P. Narasimhaiah on 5.11.1988 (Ext. P1) and the second suit, being OS. No. 3602/96, was filed for grant of an injunction.
(3.) RESPONDENTS , who were Defendant Nos. 1 to 3 in the aforementioned suits, filed a counter suit being O.S. No. 2499/91 for a decree of permanent injunction against appellant No.1.;