Madras High Court
Mrs.H.Nazeem Akthar vs Mrs.Gowaharbegum @ Fazal Fathima on 13 February, 2017
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS Dated : 13.02.2017 CORAM THE HON'BLE MR. JUSTICE N.SATHISH KUMAR T.O.S.No.24 of 2015 Mrs.H.Nazeem Akthar ...Plaintiff Vs. Mrs.Gowaharbegum @ Fazal Fathima ...Defendant Prayer:- TOS numbered on conversion of O.P.No.335 of 2015 filed under petition for Letters of Administration without a Will Under Order XXV, Rule 5 of the Madras High Court Original Side Rules and U/Ss.218 and 278 of Indian Succession Act praying for Letters of Administration to the schedule property and credits of the deceased Asadullakhan.H to have effect limited to the State of Tamil Nadu may be granted to the petitioner. For Plaintiff : Mr.Praveen Alexander For Defendant : No appearance JUDGMENT
TOS (OP) is filed for grant of Letters of Administration, without any Will annexed to the TOS. The plaintiff has share or right over the property.
N.Sathish Kumar, J., dpq During the course of arguments, the learned counsel for the plaintiff made an endorsement to withdraw the suit, with liberty to file a partition suit for claiming his share. The said endorsement is recorded.
The learned counsel for the defendant during earlier hearings submitted that the plaintiff ought to have filed a suit for partition, instead of filing petition for grant of Letters of Administration.
Considering the above aspects, the TOS is dismissed as withdrawn, with liberty to the plaintiff to file fresh suit in accordance with law. No costs.
13.02.2017 Index: Yes/No Internet:Yes/No dpq T.O.S.No.24 of 2015 http://www.judis.nic.in