A.Surendran(Deceased) vs A.Manikandan
2024 Latest Caselaw 17255 Mad

Madras High Court

A.Surendran(Deceased) vs A.Manikandan on 2 September, 2024

                                                                                     T.O.S No.27 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Date : 02.09.2024

                                                         CORAM:

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

                                                  T.O.S.No.27 of 2022

                                                  (O.P No.151 of 2021)

                     1.A.Surendran(deceased)
                     2.Pramila
                     3.S.Surya
                     4.Minor Indrjith
                     (Plaintiffs 3 and 4 were brought on
                     record as legal heirs of the deceased
                     1st plaintiff as per the order of this Court
                     dated 08.01.2024 in A.No.6901 of 2023)              ... Plaintiffs


                                                       Vs.
                     1.A.Manikandan
                     2.R.Vasantha
                     3.R.Anithraj                                        ... Defendants

                     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 Pangajam alias Pankajakshi. Against this petition, Caveat
                     and supporting affidavit were filed by the Caveator. As per order of this
                     Court, the Original Petition No.151 of 2021 was converted into


                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                      T.O.S No.27 of 2022

                     Testamentary Original Suit No.27 of 2022.


                                        For Plaintiffs      : Mr.R.Ravi
                                        For Defendants      : Mr.A.Rajendran



                                                  JUDGMENT

When the matter came up for hearing today, the learned counsel

for the plaintiffs filed a memo stating that both the parties have settled the

issue from out of Court and the plaintiffs have also given a letter to

withdraw the case as the matter has been settled out of Court.

2. Recording the memo filed 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.

                                                                               02.09.2024

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

                                                                           A.A.NAKKIRAN,J.

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

uma

02.09.2024

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