Indira vs K. Sarala
2022 Latest Caselaw 6978 Mad

                                                              1                  T.O.S.No.37 of 2011

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 04.04.2022

                                                          CORAM

                          THE HON'BLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                     T.O.S. No.37 of 2011
                                                              in
                                                     O.P. No.392 of 2011


                     Indira                                                            ...Plaintiff

                                                             .Vs.
                     1.K. Sarala
                     2.Geetha,
                     3.Pargavi,
                     4.Deepa,
                     5.Illayaraja,                                                  ... Defendants

                     Prayer:
                                     T.O.S. Numbered on conversion of O.P No.392 of 2011 as

                     per Order dated 04.11.2011 in O.P.No.392 of 2011 which has been filed

                     praying for grant of Probate.

                                     For Plaintiff        : No Appearance

                                     For Defendants       : Mr. K. Harishankar

                                                          ********

                                                      JUDGMENT

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

When the matter was listed on 21.02.2022, there was no

representation on behalf of the plaintiff in the aforesaid suit and the

learned counsel for the defendant was alone present on that day. The

written statement was filed in the year 2015 itself in the aforesaid suit by

the learned counsel appearing for the defendants. Hence, the matter was

adjourned to 17.03.2022 for filing draft issues. When the matter came up

for hearing on 17.03.2022, there was no representation for the plaintiff,

the defendants' counsel sought time for filing draft issues and hence, the

matter was listed on 29.03.2022.

2. While the matter was taken up on 29.03.2022, there was no

representation for the plaintiff even though the learned counsel for the

defendants was present on that day and hence the matter was directed to

be listed the matter on 29.03.2022 under the caption "for dismissal"

3.Despite the same, even today, there is no representation on

behalf of the plaintiff either through counsel or in person.

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

4. In view of the above, the aforesaid Testamentary Civil Suit

stands dismissed for non prosecution. No costs.

                                                                                     04.04.2022
                     Lbm
                     Index       : No
                     Internet    : Yes
                     Speaking order




                                                                 V.BHAVANI SUBBAROYAN, J.,
                                                                                           Lbm.

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

T.O.S. No.37 of 2011 in O.P. No.392 of 2011

04.04.2022

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