N.Arumugam vs N.Kasi Udayar
2021 Latest Caselaw 16325 Mad

                                                                             S.A..No.23 of 2011



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED :     10.08.2021

                                                     CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                 S.A.No. 23 of 2011


                     N.Arumugam                                             ... Appellant
                                                         Vs.
                     1.N.Kasi Udayar
                     2.G.Kasinathan
                     3.K.Kannan
                     4.R.Venkatesan
                     5.V.Pandiyan
                     6.V.Settu
                     7.N.Mani
                     8.N.Manickam
                     9.M.Panner
                     10.M.Settu
                     11.E.Vediyappan                                       ... Respondents

                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 29.10.2010 in A.S. No.4 of 2010,
                     on the file of the Subordinate Court, Arni, reversing the decree and
                     judgment dated 09.12.2009, in O.S. No.160 of 2004, on the file of the
                     District Munsif, Polur.




                     Page 1 of 3

https://www.mhc.tn.gov.in/judis/
                                                                                   S.A..No.23 of 2011



                                            For Appellant      : No appearance
                                            For R1,2,4 to 10   : Ms.P.Veena


                                                    JUDGMENT

When the second appeal came up for hearing on 04.08.2021,

there was no representation for the appellant and hence was directed to

be posted under the caption 'for dismissal' on 10.08.2021. Even today,

i.e., 10.08.2021 there is no representation for the appellant. Perusal of the

record shows that the respondents 3 and 11 died long back and till date

no steps have been taken to implead the legal heirs of the deceased

respondents 3 and 11.

2.In view of the above, the Second Appeal is dismissed for

default. No costs.

10.08.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

https://www.mhc.tn.gov.in/judis/ S.A..No.23 of 2011

R. HEMALATHA, J.

mtl

To

1. The III Additional City Civil Court, Chennai

2. The V Assistant City Civil Court, Chennai.

3. The Section Officer, VR Section, High Court, Madras

S.A.No. 23 of 2011

10.08.2021

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