S.P.Rajakumari vs Varadhan
2023 Latest Caselaw 3254 Mad

                                                                                      T.O.S.No.14 of 2000

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 27.03.2023

                                                              CORAM:

                                     THE HONOURABLE MS JUSTICE R.N.MANJULA

                                                       T.O.S.No.14 of 2000

                     S.P.Rajakumari                                                     ... Plaintiff

                                                                Vs

                     Varadhan                                                           ... Defendant

                     Prayer: Plaint filed under Sections 232 and 276 of the Indian Succession
                     Act XXXIX of 1925 for grant of Probate. Since caveate was filed on
                     09.03.2000 the original petition in O.P.No.160 of 2000 was converted into
                     this T.O.S.No.14 of 2000.

                                              For Plaintiff      : No appearance

                                              For Defendant      : Mr.M.P.Rajendran


                                                          JUDGMENT

There was no representation for the plaintiff for a consecutive two

hearings. Hence, the matter was ordered to be listed under the caption “For

dismissal” on 27.03.2023 . Even though the matter is listed today under the

https://www.mhc.tn.gov.in/judis T.O.S.No.14 of 2000

R.N.MANJULA,J.

vum

caption “for dismissal”, there is no representation for the plaintiff. Hence,

this Court is inclined to dismiss the suit for default.

2. Accordingly, the Testamentary Original Suit is dismissed for

default. No costs.

27.03.2023 Index: Yes/No Speaking order/Non speaking order vum

T.O.S.No.14 of 2000

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