N. Parthasarathy vs N.A. Rukmani Ammal
2023 Latest Caselaw 10181 Mad

                                                              1                  T.O.S.No.23 of 2006

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 10.08.2023

                                                          CORAM

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                     T.O.S.No.23 of 2006


                     N. Parthasarathy                                                  ...Plaintiff

                                                            .Vs.


                     N.A. Rukmani Ammal                                              ... Defendant

                     Prayer:
                          T.O.S. Numbered on conversion of O.P. No.110 of 2001 as per

                     Order dated 15.07.2004 in A.No.2048 of 2003, wherein probate granted

                     on 10.04.2001 in O.P.No.110 of 2001 is revoked.



                                     For Plaintiff        : Mr. S. Raghunathan

                                     For Defendant       : No Appearance

                                                          ********




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                                                                2              T.O.S.No.23 of 2006

                                                                            A.A.NAKKIRAN.,J
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                                                     JUDGMENT

When the matter came up today for hearing, the learned counsel

for the plaintiff filing a memo dated 10.08.2023 submitted that since the

suit property has been sold as per the wishes of the late Testator, nothing

survives in the present suit for further adjudication and the same has

become infructuous. Hence, the Testamentary Original Suit may be

dismissed as infructuous.

2.Recording the memo dated 10.08.2023 and submissions made by

the learned counsel for the plaintiff, the Testamentary Original Suit is

dismissed as infructuos. No costs.

                                                                                     10.08.2023


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                                                                            T.O.S.No.23 of 2006

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