Dr.M.Meera Bai vs Janarthan (Deceased)
2021 Latest Caselaw 4876 Mad

                                                                                       T.O.S.No.14 of 2015




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 24.02.2021

                                                     CORAM:

                                   THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                                 T.O.S.No.14 of 2015
                                               in (O.P.No.462 of 2008)

                     Dr.M.Meera Bai,
                     W/o.Late R.Babu Kulasekar,
                     Old No.29, New No.15,
                     II Avenue, Indira Nagar,
                     Adyar, Chennai - 600 020.                  ...      Plaintiff / Petitioner

                                                                versus


                     1.Janarthan (Deceased)
                       S/o.Late Radha Krishnan,
                       No.60, Gangaiamman Koil III Street,
                       Velacherry, Chennai - 600 042.

                     2.J.Vasantha,
                       W/o.Late R.Janardhan

                     3.J.Radhakrishna,
                       S/o.Late R.Janardhan

                     4.J.Vijayakumar,
                       S/o.Late R.Janardhan



                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                                     T.O.S.No.14 of 2015




                        all are residing at
                        No.8, Duraisamy Colony,
                        Perumal Mudali Street,
                        Royapettah, Chennai - 600 014.           ...   Defendants/ Respondents

                     (sole defendant died, D2 to D4 brought on record as LRs of the deceased
                     sole defendant, as per order dated 05.10.2020 in A.No.2207 of 2020)

                     Prayer: Petition filed under Sections 232 and 276 of the Indian Succession
                     Act XXXIX of 1925, seeking for the grant of Letters of Administration.


                                   For Plaintiff           : No Appearance

                                   For Defendants          : M/s.C.Sriranjani


                                                    JUDGMENT

The Original Petition in O.P.No.462 of 2008, seeking for the

grant of Letters of Administration, is converted into Testamentary Original

Suit.

2. Today, when the suit is taken up for hearing, there was no

representation on behalf of the plaintiff / petitioner. It seems that, on

09.02.2021, this Court directed the plaintiff to file an amended copy of the

https://www.mhc.tn.gov.in/judis/ T.O.S.No.14 of 2015

petition, on or before 24.02.2021. But without any reason, the same has not

been complied with. Further, being the reason that there was no

representation on behalf of the plaintiff, this Testamentary Original Suit is

dismissed for default. However, there is no order as to costs.

24.02.2021

Speaking order / Non-speaking order Index : Yes / No Internet : Yes

sri

https://www.mhc.tn.gov.in/judis/ T.O.S.No.14 of 2015

R.PONGIAPPAN, J.

sri

T.O.S.No.14 of 2015

24.02.2021 [1/2]

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