Srinivasa Raghavan vs Premier Property Developments ...
2021 Latest Caselaw 12449 Mad

                                                                                   T.O.S.No.16 of 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 25.06.2021

                                                            CORAM

                               THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                                       T.O.S.No.16 of 2021



                     Srinivasa Raghavan
                                                                       ...Petitioner/ Plaintiff

                                                              .Vs.


                     Premier Property Developments Pvt. Ltd.,
                     No.7, Karanan Street, Rangarajapuram,
                     Kodambammam, Chennai – 600024.

                                   [impleaded as 12th respondent in
                                   O.P.No.660 of 2016 as per order
                                   dated 24.01.2019]



                                                                        ... Caveator/Defendant



                     PRAYER : Petition filed under Section 232 and 276 of the Indian



                     Page No.1/4
https://www.mhc.tn.gov.in/judis/
                                                                              T.O.S.No.16 of 2021

                     Succession Act and Order XXV Rule 5 of the Original Side Rules for

                     grant of Letters of Administration with the Will annexed. Against the

                     petition a caveat was filed by the caveator, as per order of this Court

                     dated 24.02.2021, the Original Petition No.660 of 2016 was converted

                     into Testamentary Original Suit No.16 of 2021.




                                     For Plaintiff     : Mr.C.P.Sivamohan

                                     For Defendants    : Mr.T.S.Baskaran


                                                       ********


                                                     JUDGMENT

The Original Petition was filed for grant of Letters of

Administration with the Will annexed which has been converted as a

Testamentary Original Suit, in view of the caveat filed by the 12 th

defendant herein.

2. The learned counsel for the plaintiff has filed a memo stating

that the matter has been settled and seeks to withdraw the Testamentary

Page No.2/4 https://www.mhc.tn.gov.in/judis/ T.O.S.No.16 of 2021

Original Suit. The memo is taken on record and the Testamentary

Original Suit is dismissed as withdrawn. No costs.

                                                                                   25.06.2021
                     dsa
                     Index         : No
                     Internet      : Yes
                     Non-speaking order

List of the witnesses examined on the side of the plaintiff: Nil List of Exhibits marked on the side of the plaintiff : Nil List of the witnesses examined on the side of the defendants: Nil List of Exhibits marked on the side of the defendants: Nil

25.06.2021 dsa

Page No.3/4 https://www.mhc.tn.gov.in/judis/ T.O.S.No.16 of 2021

R.SUBRAMANIAN, J.

dsa

T.O.S.No.16 of 2021

25.06.2021

Page No.4/4 https://www.mhc.tn.gov.in/judis/