- (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal is directed against the judgment and order dated 31st of July, 2006 passed by the Division Bench of the High Court of Madras in OSA No. 219 of 2006 by which the order of the grant of revocation of probate passed by the learned Single Judge of the original side of the High Court in Application No. 4122 of 2005 in T.O.S. No. 32 of 1999 was confirmed.;