T ARUMUGA MUDALIAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The office has put up these papers for orders.

(2.) One Velu Mudaliar died intestate and two persons came forward asking for Letters of Administration and their petition was O.P. 295 of 1953. The net assets in this case have been shown as Rs. 2600.

(3.) Notices having been issued and notifications having been made and all formalities prescribed by law having been complied with and no opposition forthcoming. Letters were granted as prayed for oft 26-11-1953. The petitioners have neither submitted an inventory due on 26-5-1954 nor the accounts they were bound to submit. Steps have been taken to contact the petitioner and firstly; the advocate who appeared for them Mr. T.K. Rangaswami reported no instructions and then notices were issued through Court and they have been returned unserved with the endorsement that the whereabouts of the persons who took out the Letters are not known. The office has therefore put up these papers for orders.