Citation : 2023 Latest Caselaw 1246 Mad
Judgement Date : 31 January, 2023
T.O.S. No.26 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 31.01.2023
CORAM : JUSTICE N.SESHASAYEE
T.O.S. No.26 of 2021
S.Jayachandran .... Plaintiff
Vs
1.Rani @ Raniammal
2.K.Barose
3.K.Suresh
4.K.Sumitha
5.P.Violet
6.S.Agnus
7.R.Malathy
8.P.Shymala Devi
9.P.Swapna
10.P.Bharath
11.M.Parthiban
12.M.Rajesh Babu
13.S.Sujatha
14.Mayanathan .... Defendants
Prayer : Testamentary Original Suit filed under Sections 222 and 276 of the
Indian Succession Act, XXXIX of 1925, for grant of Probate.
For Plaintiff : No Appearance
For Defendants : No Appearance
________
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https://www.mhc.tn.gov.in/judis
T.O.S. No.26 of 2021
JUDGMENT
No representation for both sides for the second successive time. In such view of
the matter, this court has no other option except to dismiss the Testamentary
Original Suit for default. Accordingly, the Testamentary Original Suit is
dismissed for default. No costs.
31.01.2023
Asr
________ Page 2/3 https://www.mhc.tn.gov.in/judis T.O.S. No.26 of 2021
N.SESHASAYEE.J.,
Asr
T.O.S. No.26 of 2021
31.01.2023
________ Page 3/3 https://www.mhc.tn.gov.in/judis
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