S. SANGEETHA Vs. TMT. P. PONNI

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is directed against the impugned judgment and order dtd. 21/8/2024 passed in OSA No. 31/2023 by the High Court of Judicature at Madras, which, in turn, was preferred against the order of the Single Judge dtd. 4/11/2022 in Application No. 4262 of 2022 in T.O.S. No. 12 of 2021.

(3.) The brief facts giving rise to the present lis are that on 17/10/2019, the plaintiff, being respondent herein, filed a suit bearing number O.P. No. 164 of 2020 [later converted to T.O.S. No. 12/2021] seeking probate of the will of one late C. Shyamalavalli before the High Court of Judicature at Madras. The suit remains pending as on date.