Francis vs Mariammal
2021 Latest Caselaw 17008 Mad

                                                                                 S.A..No.299 of 2008



                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED :      18.08.2021

                                                          CORAM

                              THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                     S.A.No. 299 of 2008
                                                             and
                                                      M.P.No.1 of 2008

                      1.Francis
                      2.Balambal
                      3.Arulsamy
                      4.Kamala Anthony Cruse                                   ... Appellants
                                                            Vs.
                      1.Mariammal
                      2.Santha
                      3.Rajendran
                      4.Kamala                                            ... Respondents
                      Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                      against the decree and judgment dated 24.11.2005 in A.S. No.15 of 2005,
                      on the file of the learned I Additional Sub-Court, Coimbatore, confirming
                      the decree and judgment dated 28.07.2004, in O.S. No.915 of 2001, on
                      the file of the Principal District Munsif, Coimbatore.


                                    For Appellants      : No appearance
                                    For R1 & R2         : Mr.S.Senthilkumar
                                                        for M/s.G.Ponnambala Thiyagarajan


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                                                                                  S.A..No.299 of 2008



                                                     JUDGMENT

Today, when the matter is taken up for hearing, there is no

representation for the appellants.

2.The learned counsel appearing for the respondents submitted

that the third appellant died and till date no steps have been taken to

implead the legal heirs of the deceased third appellant.

3.Though notice was sent by the Registry to the other

appellants there is no representation on behalf of the other appellants.

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

default. No costs. Consequently, the connected Miscellaneous Petition is

closed.

18.08.2021

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

http://www.judis.nic.in S.A..No.299 of 2008

R. HEMALATHA, J.

mtl

To

1. The I Additional Sub-Court, Coimbatore.

2. The Principal District Munsif, Coimbatore.

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

S.A.No. 299 of 2008 and M.P.No.1 of 2008

18.08.2021

http://www.judis.nic.in