Devasenapathy Raju (Died) vs Krishnasamy ...1St Resopondent / ...
2021 Latest Caselaw 17233 Mad

                                                                             S.A(MD)No.404 of 2010

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 23.08.2021

                                                     CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             S.A.(MD)No.404 of 2010


                   1.Devasenapathy Raju (Died) ... Appellant / Appellant / 1st Defendant

                   2.Amsavalli

                   3.Mahalakshmi
                    (2 & 3 are brought on record as legal heirs of
                     the deceased sole appellant vide Court order
                     dated 04.12.2019)                                         ... Appellants

                                                     -Vs-


                   1.Krishnasamy                            ...1st Resopondent / 1st Respondent /
                                                                               Plaintiff
                   2.Santhanabharathy (Died)                ...2nd Resopondent / 2nd Respondent /
                                                                               2nd Defendant
                   3.Gandhimohan Raju (Died)                ...3rd Resopondent / 3rd Respondent /
                                                                               3rd Defendant
                   4.Sathya
                   5.Kasturi
                   6.Padmanabhan
                      (R4 to R6 are brought on record as legal heirs of
                       the deceased 2nd respondent vide order dated 09.12.2020)
                   7.Rukmangatha Raju
https://www.mhc.tn.gov.in/judis/


                   1/4
                                                                          S.A(MD)No.404 of 2010

                   8.Yuvarani
                   9.Padmavathy
                      (R7 to R9 are brought on record as Lrs of the deceased R3
                       vide order dated 09.12.2020)                  ... Respondents


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree dated 30.11.2009 made in A.S.No.24
                   of 2007 on the file of the Principal District Court, Dindigul, confirming the
                   judgment and decree dated 10.01.2007 made in O.S.No.144 of 1997 on the
                   file of the Sub Court, Palani.


                                       For Appellants       : Mr.Anatha C.Rajesh
                                       For R1               : Mr.S.Thirupathi
                                       For R2 & R3          : Died
                                       For R4 to R9         : Bata due




                                                    JUDGMENT

The learned counsel appearing for the appellant reports no

instructions. The second appeal is dismissed for non prosecution. No

costs.

23.08.2021

Internet : Yes/No Index : Yes/No rmi

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

S.A(MD)No.404 of 2010

To

1.The Principal District Court, Dindigul

2. The Sub Court, Palani.

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

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

S.A(MD)No.404 of 2010

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)No.404 of 2010

23.08.2021

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