C.Sivasubramaniam vs S.Rathinammal
2023 Latest Caselaw 15164 Mad

Madras High Court

C.Sivasubramaniam vs S.Rathinammal on 28 November, 2023

                                                                                  T.O.S No.23 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Date : 28.11.2023

                                                           CORAM:

                                   THE HON`BLE MR.JUSTICE A.A.NAKKIRAN

                                                T.O.S No.23 of 2018

                                              (O.P No.1053 of 2017)

                     1.C.Sivasubramaniam
                     2.C.Balasubramaniam                                      ... Plaintiffs


                                                     vs.

                     1.S.Rathinammal
                     2.S.Kumaravelu
                     3.S.Saravanakumar                                        ... Defendants

                     Prayer: Original Petition has been filed under Sections 232 and 276 of the
                     Indian Succession Act XXXIX of 1925, praying for grant of Letters of
                     Administration in respect of last Will and Testament of the deceased
                     M.P.Subramania Mudaliar. Against this petition, Caveat and supporting
                     affidavit were filed by the Caveators.     As per order of this Court, the
                     Original Petition No.1053 of 2017 was converted into Testamentary
                     Original Suit No.23 of 2018.




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                                                                                     T.O.S No.23 of 2018



                                                                           A.A.NAKKIRAN,J.
                                                                                       uma
                                             For Plaintiffs    : No Appearance

                                             For Defendants    : Mr.K.V.Babu


                                                       JUDGMENT

When the matter was taken up for hearing on 24.11.2023, there was

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

directed to be listed under the caption for dismissal on 28.11.2023. Even

today (28.11.2023), there is no representation on behalf of the plaintiffs

either in person or through the counsel on record. Hence, the Testamentary

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

28.11.2023

Index : Yes/No Speaking/Non-speaking order uma

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