Madras High Court
M.K.Kalai Selvam vs V.Malar Kodi (Deceased) on 17 September, 2019
Author: K.Kalyanasundaram
Bench: K.Kalyanasundaram
TOS.No.38 of 2011
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 17.09.2019
CORAM
THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
TOS.No.38 of 2011
and Tr.A.No.6705 of 2014 and A.No.6706 of 2014
1.M.K.Kalai Selvam
2.M.K.Muthamil Selvam
3.M.K.Sentharamai Selvam
4.P.Poosammal
5.P.Sukumari
6.P.Manimegalai
7.P.Selambarasan ... Petitioners/Plaintiffs
Vs
1.V.Malar Kodi (Deceased)
2.M.Miyazhangan
3.M.Manoharan
4.R.Mangalakshmi
5.D.Manimegalai
6.M.Manivannan
7.M.Madivaanan
8.Premalatha
9.V.Rajkumar
10.V.Sasikumar
11.V.Ramesh Kumar
12.P.Rubalatha
13.V.Srilekha
14.V.Jeevitha ... Defendants
[Defendants 8 to 14 were brought on record as
the LRs of the deceased first defendant as per
the order dated 14.07.2015 in A.No.4609/2015]
TOS numbered on conversion of O.P. on caveat being filed by the
1/3
http://www.judis.nic.in
TOS.No.38 of 2011
first respondent in the O.P. and the Original Petition filed under Sections 232
and 276 of Indian Succession Act and under Order XXV R5 of O.S.Rules, praying
that the petitioner may be granted Letters of Administration as the legatee
under the Will annexed of the deceased M.Govindammal to have the effect
limited to the State of Tamil Nadu.
For Plaintiffs : No Appearance
For Defendants : Mr.R.Manickavel
JUDGMENT
None appears for the plainiffs. The learned counsel appearing for the defendants submitted that as per the order of this Court dated 09.09.2019 the plaintiffs have not filed any application so far. In the light of the order passed by this Court on 09.09.2019, the TOS is dismissed for non-prosecution.
No costs. Consequently, connected applications are closed.
17.09.2019 Index : Yes/No Internet: Yes/No Speaking Order/Non Speaking Order cse To The Sub Assistant Registrar, Original Side, High Court, Madras.
2/3http://www.judis.nic.in TOS.No.38 of 2011 K.KALYANASUNDARAM, J., cse TOS.No.38 of 2011 17.09.2019 3/3 http://www.judis.nic.in