M.Natarajan vs Vinoth Kumar (Minor)
2023 Latest Caselaw 6652 Mad

                                                                                                  T.O.S. No.10 of 2018

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED : 20.06.2023

                                                                    CORAM

                                     THE HONOURABLE Ms. JUSTICE R.N.MANJULA

                                                           T.O.S. No.10 of 2018

                     M.Natarajan                                                                          ... Plaintiff

                                                                      Vs.

                     1. Vinoth Kumar (Minor)
                        Adopted son of Late V.Krishnakumar @ V.K.Kumar
                        Rep. by his mother and natural guardian.

                     2. K.Latha                                                                    ... Defendants

                                  Testamentary Original Suit is filed under Sections 222 and 276 of the

                     Indian Succession Act, XXXIX of 1925, for the grant of Probate.

                                        For Plaintiff           :   No appearance
                                        For Defendants          :   Ms.K.S.Madhavan


                                                                JUDGMENT

On 09.06.2023 this Court has passed the following order:

“The matter is caused to be listed before this Court in view of the following endorsement made by the Additional Master I, dated 07.03.2023:

“D1 and D2's counsel present. It is represented as that this matter to be posted before Court. Plaintiff not present. No

https://www.mhc.tn.gov.in/judis T.O.S. No.10 of 2018

representation till 03.15 P.M.. All case records are to be submitted to Hon'ble Court.”

2. Even today, when the matter is called, there is no representation for the plaintiff. Hence, the matter is ordered to be listed under the caption “for dismissal” on 20.06.2023.

2. When the matter is listed today also there is no representation for

the plaintiff.

3. Hence, the Testamentary Original Suit is dismissed for default. No

costs.

                                                                                                      20.06.2023
                     Index                      : Yes/No
                     Speaking Order             : Yes / No
                     bkn

https://www.mhc.tn.gov.in/judis T.O.S. No.10 of 2018

R.N.MANJULA, J.,

bkn

T.O.S. No.10 of 2018

20.06.2023

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