S. Geetha vs S. Ramkumar
2023 Latest Caselaw 11571 Mad

                                                          1                     T.O.S.No.21 of 2005

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 30.08.2023

                                                    CORAM

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                               T.O.S.No.21 of 2005


                     S. Geetha                                                        ...Plaintiff

                                                         .Vs.


                     S. Ramkumar                                                    ... Defendant

                     Prayer:
                          T.O.S. Numbered on conversion of O.P. No.255 of 2005 which has

                     been filed for the grant of Letters of Administration, since a caveat was

                     filed on 07.04.2005 by the defendant/caveator.



                                         For Plaintiff        : No Appearance
                                         For Defendant        : No Appearance

                                                    ********




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https://www.mhc.tn.gov.in/judis
                                                               2                   T.O.S.No.21 of 2005

                                                                                A.A.NAKKIRAN.,J
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                                                     JUDGMENT

On the earlier occasion, the learned counsel for the plaintiff

submitted that he had received no instruction from the plaintiff and filed

a memo enclosing a copy of the letter along with delivery report. Hence,

this Court directed the Registry to print the name of the plaintiff in the

cause list and to list the matter under the caption “for dismissal” on

30.08.2023.

2. Even today, ie.30.08.2023, despite the name of the plaintiff has

been printed in the cause list, there is no representation for the plaintiff

either in person or through counsel. Therefore, the Testamentary Original

Suit is dismissed for non prosecution. Consequently, connected

Miscellaneous Petition is also closed if any. No costs.

                                                                                         30.08.2023

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                     Speaking order
                                                                                T.O.S.No.21 of 2005

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