B.Visweshwara Reddy @ B.Viswesh vs B.Sathya Mahesh Reddy @ B.Sathya ...
2021 Latest Caselaw 2006 Mad

                                                                                               T.O.S.No.14 of 2007




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 29.01.2021

                                                            CORAM:

                                   THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                                        T.O.S.No.14 of 2007
                                                      in (O.P.No.328 of 2006)

                     B.Visweshwara Reddy @ B.Viswesh                   ...      Plaintiff / petitioner

                                                                       versus

                     1.B.Sathya Mahesh Reddy @ B.Sathya Mahesh
                     2.B.Shiva (minor) aged about 16 years,
                       by his father and natural guardian
                       B.Venugopal Reddy
                     3.Y.Narasimma Reddy
                     4.S.Arthi Lakshmi
                     5.Y.Narendran
                     6.Y.Surendran
                     7.B.Ramalinga Reddy
                     8.G.Visala
                     9.B.Balakrishna Reddy
                     10.B.Venugopal Reddy
                     11.G.Balasaraswathy
                     12.Lakshmamma                          ...                 Defendants /Respondents
                     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             : No Appearance

                     1/3


https://www.mhc.tn.gov.in/judis/
                                                                                     T.O.S.No.14 of 2007




                                                  JUDGMENT

The Original Petition in O.P.No.328 of 2006, 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. Inspite of repeated

adjournments, even after showing the name of the plaintiff in the cause list

and also, the matter is listed under the caption "for dismissal", none have

been appeared on behalf of the plaintiff / petitioner. Hence, this

Testamentary Original Suit is dismissed for default. However, there is no

order as to costs.

29.01.2021

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

sri

https://www.mhc.tn.gov.in/judis/ T.O.S.No.14 of 2007

R.PONGIAPPAN, J.

sri

T.O.S.No.14 of 2007

29.01.2021

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