N.Dharani vs K.Balu
2023 Latest Caselaw 9443 Mad

                                                                                 TOS.No.35 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 01.08.2023

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                  TOS.No.35 of 2021

                                                 (OP.No.956 of 2007)

                    1. N.Dharani
                    2.S.N. Keerti
                    3.S.N. Sahithya                                             ..Plaintiffs

                                                         Vs.
                    1.K.Balu
                    2.K.Arumugham
                    3.Poongodi
                    4.Lakshmi
                    5.B.Raja
                    6.Mlarkodi                                                 .... Defendants

                    PRAYER Petition filed under Sections 232 & 276 of the Indian

                    Succession Act, XXXIX of 1925 for the grant of Letters of Administration.

                    As per order of this Court, the Original Petition No..956 of 2007 was

                    converted into Testamentary Original Suit No.35 of 2021.

                                      For Plaintiffs            : Mr.S.V.Devasanthi

                                      For Defendants           : Mr.R.Balasubramanian for D1
                                                                 No appearance for D2
                                                                 D3 to D6 - Unserved



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https://www.mhc.tn.gov.in/judis
                                                                                    TOS.No.35 of 2021

                                                      JUDGMENT

The Testamentary Original Suit is filed for the grant of Letters of

Administration.

2. The learned counsel for the plaintiffs submitted that the matter has

been settled between the parties out of Court. He has also made an

endorsement to that effect.

3. Recording the submission and endorsement made by the learned

counsel for the plaintiffs, this Testamentary Original Suit is dismissed as

settled out of court. No costs.

01.08.2023 Index:Yes/No Internet:Yes/No gv

https://www.mhc.tn.gov.in/judis TOS.No.35 of 2021

A.A.NAKKIRAN,J.

Gv

TOS.No.35 of 2021

(OP.No.956 of 2007)

01.08.2023

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