S.Balasubramaniam (Deceased) vs Saroja (Deceased)
2024 Latest Caselaw 15765 Mad

Madras High Court

S.Balasubramaniam (Deceased) vs Saroja (Deceased) on 13 August, 2024

                                                                                  T.O.S No.15 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Date : 13.08.2024

                                                           CORAM:

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

                                                  T.O.S.No.15 of 2016

                                                 (O.P No.461 of 2012)

                     1.S.Balasubramaniam (deceased)
                     2.B.Geetha
                     (2nd plaintiff was brought on record
                     as legal heir of the deceased 1st plaintiff's
                     as per the order made in A.No.333 of 2023
                     dated 31.01.2023)                                        ... Plaintiff


                                                     vs.
                     1.Saroja (deceased)
                     2.V.Srinivasan
                     3.Babu
                     (D2 & D3 were brought on record
                     as legal heirs of the deceased first
                     defendant as per the order dated
                     14.03.2023)                                              ... Defendants

                     Prayer: Original Petition has been filed under Sections 232,255 and 276 of
                     the Indian Succession Act r/w Order XXV Rule 4 of O.S Rules, praying for
                     grant of Letters of Administration in respect of last Will and Testament of
                     the deceased Santhakumari. Against this petition, Caveat and supporting
                                                                          A.A.NAKKIRAN,J.

                     1/2


https://www.mhc.tn.gov.in/judis
                                                                                    T.O.S No.15 of 2016

                                                                                              uma

                     affidavit were filed by the Caveator. As per order of this Court, the Original
                     Petition No.461 of 2012 was converted into Testamentary Original Suit
                     No.15 of 2016.
                                        For Plaintiffs      : No Appearance
                                        For Defendants      : Mr.K.Premkumar for D2 & D3
                                                              D1-Deceased


                                                  JUDGMENT

When the matter came up for hearing on 12.08.2024, there was

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

directed to be posted under the caption "for dismissal" on 13.08.2024. Even

today (13.08.2024), 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.

13.08.2024

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

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