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B. Hariharan vs Radha
2022 Latest Caselaw 7964 Mad

Citation : 2022 Latest Caselaw 7964 Mad
Judgement Date : 18 April, 2022

Madras High Court
B. Hariharan vs Radha on 18 April, 2022
                                                              1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                     DATED : 18.04.2022
                                                          CORAM
                                  THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                     TOS.No.27 of 2005

                1. B. Hariharan
                2. B. Senthilkumar
                3. B. Saraswathi                                                    ... Plaintiffs


                                                           Versus

                1. Radha
                2. Sundaramoorthy                                                ... Defendants


                Prayer: TOS numbered on conversion of O.P.No. 53 of 2004, filed under Sections

                232, 255 and 276 of Indian Succession Act, read with Order XXV Rule 5 of

                O.S.Rules, praying that the Letters of Administration with Will annexed may be

                granted to them as the beneficiaries under the WILL of the said deceased having

                effect throughout the State of Tamil Nadu Limited to the property mentioned in

                the affidavit of assets.

                                    For Plaintiffs    : No Appearance

                                    For Defendants    : Mr.P.S.Vasanthakumar
                                                            *****




https://www.mhc.tn.gov.in/judis
                                                         2

                                                   JUDGMENT

When the case was taken up for hearing on 12.04.2022, there was no

representation for the plaintiffs. Hence, the matter was directed to be posted today

i.e, on 18.04.2022, under the caption “for dismissal”. Even today, there is no

representation for the plaintiff either in person or through his learned counsel.

Therefore, this TOS is dismissed for non-prosecution. No costs.

18.04.2022

msm

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

V.BHAVANI SUBBAROYAN, J.

msm

TOS.No.27 of 2005

18.04.2022

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

 
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