U.Ulaganambi vs U.Ulaganathan
2023 Latest Caselaw 1548 Mad

                                                                                      T.O.S. No.42 of 2018



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  Dated : 09.02.2023

                                        CORAM : JUSTICE N.SESHASAYEE

                                                 T.O.S. No.42 of 2018
                                                           in
                                                 (O.P. No.819 of 2013)


                U.Ulaganambi                                                    .... Plaintiff

                                                        Vs

                U.Ulaganathan                                                   .... Defendant



                Prayer : Testamentary Original Suit filed under Sections 232, 255 and 276 of

                the Indian Succession Act XXXIX of 1925 for grant of Letters of

                Administration.



                                        For Plaintiff        : Mr.Karthik Jagannath
                                                               (No Appearance)

                                        For Defendants       : Mr.S.Saravanan




                                                        JUDGMENT

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Learned Additional Master - II has recorded that the plaintiff has never

appeared before this court and this court also understands that this is the second

such situation when the Master has returned the papers to this court with the

similar statement. Even today, there is no representation for the plaintiff. In

such view of the matter, the testamentary original suit is dismissed for default.

No costs.

09.02.2023

Asr

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N.SESHASAYEE.J.,

Asr

T.O.S. No.42 of 2018

09.02.2023

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