U.Laxshmi vs Syed Nizam Babu
2024 Latest Caselaw 20313 Mad

Madras High Court

U.Laxshmi vs Syed Nizam Babu on 25 October, 2024

                                                                                     T.O.S No.10 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Date : 25.10.2024

                                                       CORAM:

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

                                                T.O.S.No.10 of 2017

                                                (O.P No.711 of 2010)

                     1.U.Laxshmi
                     2.R.Premkumar                                       ... Plaintiffs


                                                     Vs.

                     1.Syed Nizam Babu
                     2.Aysath Shifa                                      ... Defendants

                     Prayer: Original Petition has been filed under Sections 232 and 276 of the
                     Indian Succession Act XXXIX of 1925 r/w 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 G.Umayalingam. As per order of this Court,
                     the Original Petition No.711 of 2010 was converted into Testamentary
                     Original Suit No.10 of 2017.




                                                                           A.A.NAKKIRAN,J.


                     1/2


https://www.mhc.tn.gov.in/judis
                                                                                    T.O.S No.10 of 2017

                                                                                              uma
                                        For Plaintiffs     : No Appearance
                                        For Defendants     : Mr.K.Chandrasekaran



                                                  JUDGMENT

When the matter came up for hearing on 24.10.2024, there was

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

directed to be posted under the caption "for dismissal" on 25.10.2024. Even

today (25.10.2024), 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.

25.10.2024

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

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