Catherine Daniel vs Gladys Lucas
2021 Latest Caselaw 24395 Mad

                                                                                     T.O.S.No.29 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED :10.12.2021

                                                        CORAM

                                  THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                   T.O.S.No.29 of 2017
                                                           in
                                                   O.P.No.773 of 2016

                     Catherine Daniel
                     D/o. Late Daniel                                                ... Plaintiff
                                                           Vs.

                     1.Gladys Lucas
                     2.Liji @ Jessy Lucas
                     3.Steffi Lucas                                               ... Defendants


                     Prayer: The Transfer Original Suit has been filed under Order IV Rule 1 of
                     the Original Side Rules read with Order VII Rule 1 of C.P.C. 1908, praying /
                     under section 222 & 276 of the Indian Succession Act, 1925 for the grant of
                     Probate. Against this petition Caveat and supporting affidavit was filed on
                     5th day of July 2017 by the Caveator. As per order of this Court dated 4th day
                     of September 2017, in O.P.No.773 of 2016 the Original Petition is directed
                     to be converted as Testamentary Original Suit.


                                  For Plaintiff      : R.Thiagarajan
                                  For Defendants     : P.Elayaraj Kumar
                                                       for Ramalingam & Associates



https://www.mhc.tn.gov.in/judis
                                                                                    T.O.S.No.29 of 2017

                                                                                N.SESHASAYEE
                                                                                                   dk



                                                    JUDGMENT

The learned counsel for the plaintiff has filed a Memo dated 02.12.2021 and

sought leave of this Court to withdraw the suit.

2.The suit is permitted to be withdrawn as dismissed accordingly.

2.Registry is required to refund the court fee and the voucher may be issued

in the name of Mr.R.Thiagarajan appearing for the plaintiff.

10.12.2021 dk

Index : yes / no Internet : yes / no Speaking / Non speaking order

T.O.S.No.29 of 2017 in O.P.No.773 of 2016

https://www.mhc.tn.gov.in/judis