P DHANAKOTI Vs. DEVIKARANI ALIAS DEVAKI & OTHERS

JUDGEMENT

(1.) This appeal arises out of the Decree and Judgment in T.O.S.No.2 of 2007 dated 03.03.2008 in and by which grant of probate in respect of "B" schedule property described in the Will dated 11.08.1995 executed by deceased A.Pattabiraman appointing the Appellant as executor of the Will was declined. Plaintiff is the Appellant herein.

(2.) Deceased Pattabiraman had five daughters and four sons. One of his daughter viz., Jayalakshmi, mother of Respondents 8 & 9 predeceased the deceased Pattabiraman. Wife of deceased Pattabiraman predeceased and the parents of the deceased also predeceased. Pattabiraman died on 04.09.1995 leaving the Respondents 1 to 9 as his legal heirs.

(3.) The genealogy of deceased Pattabiraman is as under:- Pattabiraman [died on 04.09.1995] = Radhabai Ammal [died in 1986] | ------ --------------------------------------------------------------------------------------------------------------------------- | | | | | | | | | Dhana- Devika Rani Mohana- Thiaga- Bala- Mythili Gaja- Jaya- P.Revathi kotti @ Devika sundaram rajan sundaram lakshmi lakshmi[died] [Plff] [R1] [R2] [R3] [R4] [R5] [R6] | [R7] | -------------------------------- | | N.Saravana- N.Swaminathan kumar [R8] [R9]