S.Mahendran vs P.Ponnusamy
2023 Latest Caselaw 9800 Mad

                                                                                      T.O.S No.7 of 2010

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 07.08.2023

                                                          CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                      T.O.S No.7 of 2010
                                                     (O.P No.660 of 2005)


                    S.Mahendran                                               ... Plaintiff

                                                             vs.

                    P.Ponnusamy                                             ... Defendant


                    Prayer: Original Petition has been filed under Sections 222 and 276 of the
                    Indian Succession Act XXXIX of 1925 r/w Order XXV, Rule 5 of O.S
                    Rules, for the grant of Probate in respect of the last Will and Testament of
                    the deceased Andalammal. As per order of this Court dated 17.06.2008, in
                    Application No.2648 of 2007, Probate granted on 30.11.2005, in O.P
                    No.660 of 2005 was revoked and the Original Petition was converted into
                    Testamentary Original Suit No.7 of 2010.


                                     For Plaintiff      : No Appearance


                                     For Defendant      : Mr.V.Subramani




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                                                                                  T.O.S No.7 of 2010


                                                   JUDGMENT

When the matter was taken up for hearing on 04.08.2023 , there

was no representation on behalf of the plaintiff and hence, the matter was

posted under the caption "for dismissal" on 07.08.2023. Even today,

(07.08.2023) there is no representation on behalf of the plaintiff either in

person or through the counsel on record. Hence, this Testamentary

Original Suit is dismissed for non-prosecution. No costs.

                                                                                    07.08.2023


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https://www.mhc.tn.gov.in/judis T.O.S No.7 of 2010

A.A.NAKKIRAN,J.

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