Geetha Premkumar vs C.Mahalakshmi
2023 Latest Caselaw 11656 Mad

                                                                                 T.O.S No.3 of 2005

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 31.08.2023

                                                          CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                      T.O.S No.3 of 2005
                                                     (O.P No.215 of 2004)


                    Geetha Premkumar                                           ... Plaintiff

                                                             Vs.


                    C.Mahalakshmi                                            ... Defendant


                    Prayer: Original Petition has been filed under Sections 222 and 276 of the
                    Indian Succession Act, XXXIX of 1925 read with Order XXV Rule 4 of
                    the Original Side Rules for the grant of probate in respect of the last Will
                    and Testament of the deceased Late C.Premkumar. Against this petition, a
                    Caveat and supporting affidavit was filed by the Caveator. As per order of
                    this Court dated 31.01.2005, the Original Petition was converted into
                    Testamentary Original Suit No.3 of 2005.

                                     For Plaintiff      : No Appearance
                                     For Defendants     : No Appearance



                                                                            A.A.NAKKIRAN,J.

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                                                                                  T.O.S No.3 of 2005



                                                                                               uma



                                                  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.3 of 2005

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