Madras High Court
Lakshmi Raj Gudimella vs Atmakury Kesava Prabhu on 29 August, 2022
Author: A.A.Nakkiran
Bench: A.A.Nakkiran
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Date : 29.08.2022
CORAM:
THE HON`BLE MR.JUSTICE A.A.NAKKIRAN
T.O.S.No.32 of 2013
(O.P No.604 of 2011)
Atmakury Kamala (died)
1. Lakshmi Raj Gudimella
2.Padma Krishna Yekkirala
3.Manga Anantatmula
4.Varalakshmi Kanduru ...Petitioners/plaintiffs
vs.
1.Atmakury Kesava Prabhu
2.Atmakury Sri Ranganath ...Respondents/Defendants
Prayer: Testamentary Original Suit is filed under Sections 232, 255 and
276 of Indian Succession Act XXIX of 1925, praying that the petitioner
Atmakury Kamala as wife and as she is the sole Universal Legatee
mentioned under the Will of the deceased, having effect limited to the State
of Tamilnadu and limited to the property mentioned in the affidavit of
assets.
1/4
https://www.mhc.tn.gov.in/judis
For Plaintiffs : M/s.L.N.Prakasham
For Defendants : M/s.J.Pothiraj for D1
M/s.G.Sridevi for D2
JUDGMENT
The learned counsel for the petitioners/plaintiffs seeks permission of this court to withdraw this suit and he has also made an endorsement to that effect.
2. Recording the submission and endorsement made by the learned counsel for the petitioners/plaintiffs, this suit is dismissed as withdrawn.
No costs.
29.08.2022 Index : Yes/No Internet : Yes Speaking/Non-speaking order gv 2/4 https://www.mhc.tn.gov.in/judis A.A.NAKKIRAN,J.
gv T.O.S.No.32 of 2013 (O.P No.604 of 2011) 29.08.2022 3/4 https://www.mhc.tn.gov.in/judis 4/4 https://www.mhc.tn.gov.in/judis