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A.Srinivasan vs A.Rajagopalan
2022 Latest Caselaw 17909 Mad

Citation : 2022 Latest Caselaw 17909 Mad
Judgement Date : 30 November, 2022

Madras High Court
A.Srinivasan vs A.Rajagopalan on 30 November, 2022
                                                                                  T.O.S.No.16 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED 30.11.2022

                                                          CORAM

                                  THE HON'BLE Mr. JUSTICE G.CHANDRASEKHARAN

                                                   T.O.S. No.16 of 2014

                     1.A.Srinivasan

                     2.A.Ravi                                                    ... Plaintiffs

                                                             Vs.

                     1.A.Rajagopalan

                     2.M.B.Mythili

                     3.Vasanthi Rajagopalan

                     4.A.Alamelu

                     5.Malathi Narayanan                                         ... Defendants


                     PRAYER: Testamentary Original suit filed under Sections 232 and
                     276 of the Indian Succession Act XXXIX of 1925 read with Order
                     XXV Rule of O.S. for the grant of Letters of Administration.


                                       For Plaintiffs    :     No appearance


                                                        JUDGMENT

This matter is posted under the caption 'for dismissal' and the

same is pending for quite long time for taking steps to implead the

https://www.mhc.tn.gov.in/judis T.O.S.No.16 of 2014

G.CHANDRASEKHARAN,J.

vga

legal heirs of the deceased 5th defendant. However, no steps have

been taken and there was no representation for the plaintiffs

continuously on 23.08.2022, 13.09.2022, 20.10.2022, 04.11.2022

and 18.11.2022, which shows that the plaintiffs are not interested

in prosecuting the suit. Therefore, this Suit is dismissed for non-

prosecution. No costs.

30.11.2022 vga

To

The Section Officer, VR Section, High Court of Madras.

T.O.S. No.16 of 2014

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

 
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