C.Raju vs C.Geetha
2023 Latest Caselaw 11655 Mad

                                                                                 T.O.S No.10 of 2004

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 31.08.2023

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                               T.O.S No.10 of 2004
                                               (O.P No.733 of 2003)


                    C.Raju                                                   ... Plaintiff

                                                        Vs.


                    1.C.Geetha
                    2.C.Aravind (Minor)
                    3.C.Vasanth (Minor)
                    (2nd and 3rd defendants are
                    rep. by mother and guardian
                    Mrs.C.Geetha)
                    4.Veerammal
                    5.C.Thangaraj                                          ... Defendants



                    Prayer: Original Petition has been filed under Sections 232 and 276 of the
                    Indian Succession Act, XXXIX of 1925 read with Order XXV Rule 5 of
                    the Original Side Rules for the grant of Letters of Administration in respect
                    of the last Will and Testament of the deceased Late C.Chinna Thambi.
                    Against this petition, a Caveat and supporting affidavit was filed by the
                    Caveators. As per order of this Court dated 30.04.2004, the Original
                    Petition was converted into Testamentary Original Suit No.10 of 2004.


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                                                                                  T.O.S No.10 of 2004


                                                                            A.A.NAKKIRAN,J.

                                                                                                uma


                                    For Plaintiff    : No Appearance
                                    For Defendants   : No Appearance



                                                    JUDGMENT

When the matter was taken up for hearing on 09.08.2023, there

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

directed the Registry to print the name of the plaintiff in the cause list and

also issue notice the plaintiff and post the matter on 31.08.2023. Even

today, (31.08.2023) the plaintiff is not appeared before this Court even

after receipt of court notice. Hence, this Testamentary Original Suit is

dismissed for non-prosecution. No costs.

31.08.2023 Index:Yes/No Speaking/Non-speaking Order uma

T.O.S No.10 of 2004

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