A.H. Krishnamoorthy vs S.N. Balaraman (Deceased)
2021 Latest Caselaw 23810 Mad

                                                                               T.O.S. No. 29 of 1997

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 03.12.2021

                                                        CORAM

                                  THE HONOURABLE MR.JUSTICE N. SESHASAYEE

                                                  T.O.S. No. 29 of 1997


                     A.H. Krishnamoorthy                                      ..Plaintiff

                                                           Vs.

                     1.     S.N. Balaraman (deceased)
                     2.     T.R. Saroja (deceased)
                     3.     S.R. Sridhar
                     4.     S.R. Bhaskar
                     5.     S.R. Gnanesh
                     6.     S.R. Suresh
                     7.     T.R. Mothilal
                     8.     J.S. Girija
                     9.     N.P. Shanthi
                     (D3 to D6 impleaded in place of deceased
                     1st defendant and D7 to D9 brought on
                     record as L.R.s of the deceased 2nd defendant
                     as per order dated 04.09.2017 in Application
                     No. 2474 and 3596 of 2017)                               ..Defendants


                     Prayer:        Petition filed under Sections 222 and 276 of Indian Succession

                     Act XXXIX of 1925, for the grant of probate. As per order of this Court

                     dated 14.03.1997 in Application No. 68 of 1997 in T.O.S. No. 22 of 1992



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                                                                                   T.O.S. No. 29 of 1997

                                                                                N. SESHASAYEE,J.

                                                                                                     nv

                     (O.P. No. 325 of 1990), the Original Petition No. 451 of 1993 has been

                     converted into Testamentary Original Suit No. 29 of 1997.

                                       For Plaintiff ::   Mr.S. Balasubramanian



                                                          JUDGMENT

Learned counsel for the plaintiff submits that he has written

instructions from his client not to prosecute the case further.

2. Accordingly, T.O.S. No. 29 of 1997 is dismissed as not pressed.

No costs.

                                                                                           03.12.2021

                     nv                                                                        1/2



                                                                                T.O.S. No. 29 of 1997

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