V. Mani vs P. Jayaraman
2021 Latest Caselaw 9734 Mad

                                                                                     S.A.No.1217 of 2011
                                                                              and M.P.Nos.1 and 2 of 2012


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 16.04.2021

                                                          CORAM

                                     THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                                   S.A.No.1217 of 2011
                                               and M.P.Nos.1 and 2 of 2012

                     1.V. Mani
                     2.M. Megala                                         ...Appellants
                                                            Vs.
                     P. Jayaraman                                         ... Respondent

                     PRAYER:             Second Appeal filed under Section 100 of the Code of
                     Civil Procedure against the Judgment and Decree passed in A.S.No.285
                     of 2008 on the file of the learned Additional District and Sessions
                     Judge, Fast Track Court No.III, North, Chennai – 1 dated 30.07.2010
                     reversing the Judgment and Decree passed in O.S.No.6912 of 2005 on
                     the file of the learned VIII Judge, City Civil Court, Chennai dated
                     25.07.2007.
                                       For Appellants :       No appearance
                                       For Respondent :       No appearance

                                                       JUDGMENT

On 09.04.2021, when the matter was listed it was informed by

the learned counsel who appeared for the respondent that the sole

https://www.mhc.tn.gov.in/judis/ S.A.No.1217 of 2011 and M.P.Nos.1 and 2 of 2012

P.T. ASHA, J,

mps respondent had died ten years back and no steps have been taken by the

appellants. There was no representation on the side of the appellants.

Therefore, the matter was directed to be listed under the caption “for

dismissal” today. Today, when the matter is called there is no

representation on either side. Hence, this Second Appeal is dismissed

for default. Consequently, connected Miscellaneous Petitions are

closed. No costs.

                                                                                  16.04.2021

                     Index         : Yes/No
                     Internet      : Yes/No
                     mps

                     To

1.The Additional District and Sessions Judge, Fast Track Court No.III, North, Chennai – 1.

2.The VIII Judge, City Civil Court, Chennai.

S.A.No.1217 of 2011 and M.P.Nos.1 and 2 of 2012

https://www.mhc.tn.gov.in/judis/