M.R.Lakshminaraynan (Died) ... ... vs .
2021 Latest Caselaw 24964 Mad

                                                                       Cros.Obj.(MD)No.34 of 2007


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 17.12.2021

                                                    CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                          Cros.Obj.(MD)No.34 of 2007
                                                      in
                                              S.A.No.254 of 2002


                     1.Padmanabhan

                     2.M.P.Bhuvaneswari                       ... Cross Objectors/
                                                                  Respondents 2 & 4
                                                     Vs.

                     1.M.R.Lakshminaraynan (Died)             ... Respondent/
                                                                  Appellant

                     2.M.L.Banumathi

                     3.M.L.Sridhar

                     4.R.Jayashree

                     5.M.L.Prasanna Kumar                     ... Proposed Respondents

                     (Respondents 2 to 5 are brought on record as
                     legal heirs of the deceased sole respondent
                     vide order, dated 06.07.2010 and made in
                     M.P(MD)Nos.2 & 3 of 2010 in S.A.No.254 of
                     2002 and M.P(MD)Nos.2 & 3 of 2010 in Cross
                     Obj.(MD)No.34 of 2007)

                     PRAYER : Cross Objection filed under Order 41 Rule 22 of the Civil
                     Procedure Code, against the judgment and decree of the Additional

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                     1/4
                                                                                Cros.Obj.(MD)No.34 of 2007


                     District Court-cum-Chief Judicial Magistrate, Karur, dated 06.09.2000 in
                     A.S.No.23 of 2000, in reversing the judgment and decree of the learned
                     Subordinate Judge, Karur in O.S.No.64 of 1985, dated 05.11.1999.


                                            For Cross Objectors   : No appearance

                                            For Respondents        : No appearance



                                                           JUDGMENT

This Cross Objection was listed on 15.12.2021. There is no

representation on the side of the cross appellants. Hence, it is posted

under the caption “For Dismissal”.

2. Even today, there is no representation on the side of the cross

appellants. Therefore, this Cross Objection stands dismissed for default.

No costs.

                                                                                17.12.2021


                     Index              :       Yes / No
                     Internet           :       Yes / No
                     btr

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

Cros.Obj.(MD)No.34 of 2007

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.

To

1.The Additional District Court-cum-Chief Judicial Magistrate, Karur.

2.The Subordinate Judge, Karur.

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

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

Cros.Obj.(MD)No.34 of 2007

R.VIJAYAKUMAR ,J.

btr

Order made in Cros.Obj.(MD)No.34 of 2007 in S.A.No.254 of 2002

Dated:

17.12.2021

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