Santhi vs Saraswathi
2023 Latest Caselaw 11276 Mad

                                                                                      T.O.S No.32 of 2006

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 25.08.2023

                                                          CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                     T.O.S No.32 of 2006
                                                     (O.P No.203 of 2006)


                    Santhi                                                  ... Plaintiff

                                                             Vs.

                    1.Saraswathi
                    2.Lakshmi
                    3.Govindasamy                                           ... Defendants

                    Prayer: Original Petition has been filed under Sections 222 and 276 of the
                    Indian Succession Act, XXXIX of 1925 read with Order XXV Rule of the
                    Original Side Rules for the grant of probate in respect of the last Will and
                    Testament of the deceased K.R.Raghavan. Against this petition, a Caveat
                    and supporting affidavit was filed by the Caveators. As per order of this
                    Court dated 22.09.2006, the Original Petition was converted into
                    Testamentary Original Suit No.32 of 2006.


                                     For Plaintiff      : No Appearance
                                     For Defendants     : No Appearance



                                                                               A.A.NAKKIRAN,J.

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                                                                                 T.O.S No.32 of 2006



                                                                                               uma



                                                  JUDGMENT

When the matter was taken up for hearing on 02.08.2023 , there

was no representation on behalf of the plaintiff and hence, this Court

directed the Registry to issue summons to the plaintiff and also print the

name of the plaintiff in the cause list and post the matter on 25.08.2023.

Even today, (25.08.2023) there is no representation on behalf of the

plaintiff either in person or counsel on record and the summons issued to

the plaintiff was returned with an endorsement "no such person". Hence,

this Testamentary Original Suit is dismissed for non-prosecution. No

costs.

25.08.2023 Index:Yes/No Speaking/Non-speaking Order uma

T.O.S No.32 of 2006

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