B. RADHAKRISHNAN Vs. S. VIJAYALAKSHMI

JUDGEMENT

(1.) The petition in OP. No.557 of 2002 originally filed for the grant of Letters of Administration has been converted as testamentary suit being TOS. No. 13 of 2010 in view of the caveat filed by the defendants therein.

(2.) The Suit in C.S. No.374 of 2007 has been filed for final decree appointing Advocate Commissioner to divide the schedule property by metes and bounds.

(3.) Since the facts involved in the Testamentary Suit in TOS. No.13 of 2010 as well as the Civil Suit in C.S. No. 374 of 2007 are interconnected and the parties are one and the same, the facts have been culled out from the Testamentary Suit. For the sake of convenience, the parties are referred to as per the status in the Testamentary Suit.