Wednesday, 20, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

V.Kumar vs V.Sumathi
2024 Latest Caselaw 21258 Mad

Citation : 2024 Latest Caselaw 21258 Mad
Judgement Date : 7 November, 2024

Madras High Court

V.Kumar vs V.Sumathi on 7 November, 2024

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         Date :07.11.2024

                                                              CORAM:

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

                                                       T.O.S.No.60 of 2016
                                                      (OP.No.171 of 2015)

                     V.Kumar                                                           .. Plaintiff
                                                                vs.
                     V.Sumathi                                                        ... Defendant

                     Prayer: Testamentary Original Suit filed under Sections 232 and 276 of the

                     Indian Succession Act XXXIX of 1925 for the grant of Letters of

                     Administration. As per the order of this court, dated 21.07.2016 in

                     A.Nos.2210 and 2211 of 2016 in OP.No.171 of 2015, the Original Petition

                     has been converted into Testamentary Original Suit.

                                              For Plaintiff     : No appearance

                                              For Defendant     : Mr.Sivanandaraaj

                                                    JUDGMENT

Earlier, when the Suit was posted on 06.11.2024 for hearing, there

was no representation for the plaintiff and hence, the matter was directed to

https://www.mhc.tn.gov.in/judis be posted on 07.11.2024 under the caption, “for dismissal”.

2. Even today, (07.11.2024), there is no representation on behalf of

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

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

07.11.2024

gv

https://www.mhc.tn.gov.in/judis A.A.NAKKIRAN,J.

gv

(OP.No.171 of 2015)

07.11.2024

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

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter