J. Victoria Rani vs E.Agnes Maary (Deceased)
2024 Latest Caselaw 19895 Mad

Madras High Court

J. Victoria Rani vs E.Agnes Maary (Deceased) on 22 October, 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  Dated : 22.10.2024

                                                      CORAM:

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

                                               T.O.S.No.18 of 2014
                                              (O.P No.765 of 2012)

                     J. Victoria Rani                                     .. Petitioner/plaintiff
                                                     vs.

                     1.E.Agnes Maary (deceased)
                     2. E.Alexander
                     3. E.Johnson
                     4. E. Xavier
                     5. Mary Elizabeth
                     6. Mary Josephine
                     7. Mary Agnes Parthi
                     8. Nobeli Veroniga
                     9. Pudi Parthi Nishanth Novval Asudas

                     10.Melvin Sagayaraj
                     11. D. George
                     12. D. Jancy
                     13. Sagayarani                                               ..Defendants


                     ( Defendants 2 to 13 being the legal heirs of the deceased E. Agnes Mary
                     Sole defendant impleaded as defendants 2 to 13 as per the common order
                     made in A.No.1577 to 1579 of 2023 dated 17.03.2023 and time extended
                     by order dated 21.08.2023)

                     1/4


https://www.mhc.tn.gov.in/judis
                     Prayer: Testamentary Original Suit is filed under Sections 232 and 276 of
                     Indian Succession Act XXXIX of 1925, praying for the grant of Letters of
                     Administration. As per order of this court dated 17.06.2014 in OP.No.765
                     of 2012, the Original Petition is directed to be converted into Testamentary
                     Original Suit.
                                             For Plaintiff     : No appearance
                                             For Defendants    : No appearance


                                                         JUDGMENT

Earlier, when this Suit was posted on 15.10.2024 for hearing, the

learned counsel for the plaintiff has submitted that the sole plaintiff died.

Hence, this Court has posted the matter today for taking steps to bring on

record the legal heirs of the deceased sole plaintiff.

2. When the matter is taken up for hearing today, there is no

representation on behalf of the plaintiff either in person or through the

counsel on record. Hence, the Testamentary Original Suit is dismissed for

non-prosecution. No costs.

Gv 22.10.2024

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

gv

(O.P No.765 of 2012)

22.10.2024

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

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