Mrs. J. Alexis Joseph vs Merry Meganathan
2022 Latest Caselaw 6981 Mad

                                                          1                    T.O.S.No.33 of 1999

                              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.33 of 1999
                                                           in
                                                  O.P. No.432 of 1997

                     Mrs. J. Alexis Joseph                                            ...Plaintiff

                                                          .Vs.
                     1.Merry Meganathan,
                     2.Shanti Joeph,
                     3. Vasantha George,
                     4. Anthony Joseph,
                     5. Fatima Rita Lourdusamy                             ... Defendants
                     Prayer:
                                  T.O.S. Numbered on conversion of O.P No.432 of 1997 as
                     per Order dated 09.11.1999 in O.P.No.432 of 1997 has been filed
                     praying for the grant of Probate.
                                       For Plaintiff  : No Appearance
                                       For Defendants : No Appearance
                                                      ********
                                                    JUDGMENT

When the matter was listed on 10.03.2022, there was no

representation for the plaintiff and the matter was directed to post on

30.03.2022 for getting instruction and filing draft issues.

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

V.BHAVANI SUBBAROYAN, J., Lbm

2. When the matter again came up for hearing on 30.03.2022,

there was no representation for the plaintiff as well as the defendants and

hence, the matter was directed to be listed on 04.04.2022 under the

caption "for dismissal".

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

behalf of the plaintiff as well as the defendants.

4. In view of the above, the Testamentary Original Suit stands

dismissed for non prosecution. No Costs.

                                                                                      04.04.2022
                     Lbm
                     Index       : No
                     Internet    : Yes
                     Speaking order



                                                                             T.O.S. No.33 of 1999
                                                                                               in
                                                                             O.P. No.432 of 1997

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