V.Chennakesavan vs Sujatha
2021 Latest Caselaw 15499 Mad

                                                                1       S.A.(MD)NO.920 OF 2009

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 02.08.2021

                                                      CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                          S.A.(MD)No.920 of 2009 and
                                             M.P.(MD)No.1 of 2009

                     1.    V.Chennakesavan
                     2.    Vanitha
                     3.    Vellaiyammal @ Koppammal
                     4.    Varalakshmi
                     5.    V.Seethalakshmi         ... Appellants/Appellants/
                                                        Defendants 2 & 4 to 7

                                                          Vs.


                     1. Sujatha

                     2. Suguna(Died)
                          (Memo dated 12.07.2017 is recorded as R-2 died and R-1
                           is the LR of R-2 who is already on record vide
                           Order dated 26.04.2019)            ... Respondents 1&2/
                                                                Respondents 1 & 2/
                                                                Plaintiffs

                     3. P.Jeyachandran                    ... 2nd Respondent/3rd Appellant/
                                                               3rd Defendant

                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C., against the Judgment and Decree in A.S.No.31 of 2007
                     dated 30.03.2009 on the file of the Principal District Court,
                     Virudhunagar        District    at   Srivilliputhur,   confirming    the
                     Judgment and Decree in O.S.No.133 of 2003 dated 15.11.2006
                     on the file of the Subordinate Court, Aruppukottai.

https://www.mhc.tn.gov.in/judis/
                     1/4
                                                                2          S.A.(MD)NO.920 OF 2009

                                   For Appellants    : No appearance.
                                   For R-1           : Mr.S.Natarajan

                                   R-2               : Died.

                                   R-3               : No appearance.

                                                        ***


                                                  JUDGMENT

None appears for the appellants. The learned counsel

for the appellants reports no instructions. It is pointed out by

the learned counsel appearing for the first respondent that the

first appellant had passed away and no steps have been taken

for bringing the legal heirs on record. This second appeal is

dismissed for non-prosecution. No costs. Consequently,

connected miscellaneous petition is closed.

                                                                                  02.08.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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

3 S.A.(MD)NO.920 OF 2009

To:

1. The Principal District Judge, Virudhunagar District at Srivilliputhur.

2. The Subordinate Judge, Aruppukottai.

3. The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

4 S.A.(MD)NO.920 OF 2009

G.R.SWAMINATHAN,J.

PMU

S.A.(MD)No.920 of 2009

02.08.2021

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