P.Gnanaprakasam vs P.Sahasranaman
2021 Latest Caselaw 16437 Mad

                                                                          S.A.(MD)No.525 of 2009

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 11.08.2021

                                                   CORAM:

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           S.A.(MD)No.525 of 2009


                   1.P.Gnanaprakasam

                   2.Jeyanthi

                   3.Minor Mutharasan

                   4.Minor Ravi Vijay                       ... Appellants / Appellants /
                                                                Defendants 2 to 5

                                                   -Vs-


                   P.Sahasranaman                         ... Respondent / Respondent /
                                                                  Plaintiff
                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree passed in A.S.No.62 of 2007 on the
                   file of the learned Principal District Judge, Thanjavur, dated 29.11.2008
                   confirming the judgment and final decree passed in I.A.No.251 of 2004 in
                   O.S.No.67 of 1996 on the file of the Principal Subordinate Judge,
                   Kumbakonam, dated 11.07.2007.


                                     For Appellants         : Mr.M.P.Senthil
                                     For Respondent         : Mr.V.Maragathavel


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


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                                                                             S.A.(MD)No.525 of 2009



                                                      JUDGMENT

The first appellant is no more. Steps have not been taken to bring the

legal heirs on record. The effort of the learned counsel for the appellant has

not borne fruit. He has also filed a memo to this effect. The learned

counsel reports no instructions. The second appeal is dismissed for default.

No costs.

11.08.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Principal District Judge, Thanjavur.

2. The Principal Subordinate Judge, Kumbakonam.

3.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.525 of 2009

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)No.525 of 2009

11.08.2021

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