Unknown vs S. Rajagopal ...Caveator/Defendant
2024 Latest Caselaw 19182 Mad

Madras High Court

Unknown vs S. Rajagopal ...Caveator/Defendant on 1 October, 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 01.10.2024

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                    TOS.No.17 of 2013
                                                    (OP.No.501 of 2009)

                    S.Rajasimhan (Deceased)
                    2.V.Deepalakhmi
                    3.U.R.Roshan Kumar
                    4. S. Saraswathi
                    (brought on record vide order
                    dated 17.08.2022 in A.No.3376 of 2022                 .... Petitioners/Plaintiffs
                                                     Vs.

                    S. Rajagopal                                       ...Caveator/Defendant

                    Prayer: Original Petition has been filed under Sections 232 and 276 of the
                    Indian Succession Act read with Order XXV Rule 5 of O.S Rules, praying
                    for grant of Letters of Administration in respect of last Will and Testament
                    of the deceased P.Sourirajalu. Against this petition, Caveat and supporting
                    affidavit were filed by the Caveator. As per order of this court dated
                    22.06.2010 in OP.No.501 of 2009, the Original Petition has been converted
                    into Testamentary Original Suit No.17 of 2013.


                                   For Plaintiffs    : Mr.K.M.Kodaiarasu for P2 to P4
                                   For Defendants : Mr.J. Ramakrishnan




                   1/3
https://www.mhc.tn.gov.in/judis
                                                      JUDGMENT
                                  When the matter came up for hearing today, the learned counsel for

                    the plaintiffs has stated that both the parties have settled the issue out of

                    Court. He seeks permission of this court to withdraw this suit and to refund

                    the court fee to the second plaintiff and he has also made an endorsement in

                    the case bundle to that effect.



                            2. Recording the above submission and endorsement made by the

                    learned counsel for the plaintiffs, this Testamentary Original Suit is

                    dismissed as settled out of Court. No costs. The Court Fee is ordered to be

                    refunded as per law.




                                                                                         26.09.2024
                    Index:Yes/No
                    Internet:Yes/No
                    gv




                   2/3
https://www.mhc.tn.gov.in/judis
                                   A.A.NAKKIRAN,J.

Gv

(OP.No.501 of 2009)

26.09.2024

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