Sampooranammal vs Samrajammal
2021 Latest Caselaw 4884 Mad

                                                         S.A.Nos.485 & 486 of 1999


          IN THE HIGH COURT OF JUDICATURE AT MADRAS

                             DATED : 24.02.2021

                                    CORAM

       THE HONOURABLE MR. JUSTICE RMT.TEEKAA RAMAN

                          S.A.Nos.485 & 486 of 1999

S.A.No.485 of 1999

1.Sampooranammal
2.M. Kothandaram
  (vide order dated 01.02.2019 in
  CMP.No.2520/2019)                                     ... Appellants
                                       Vs.
1.Samrajammal
2.Rathinammal                                       .
3.Vijaya
4.Malleswari
5.Premakumari
6.Sridharan
7.Sujatha
8.Karunakaran
9.Thulasi Naidu
10.Anandan
11.Madanan
12.Balan
13.Sampooranammal Chintamani
14.Bhuwaneswari
15.K. Narasimhan
16.Santhammal
17.K. Geetha
18.K.Naresh (Minor)
   (rep.by his mother and next guardian Santhammal)
19.Kuppusami Naidu
  (vide order dated 22.03.1999 in CMP.No.4265/1999)     ... Respondents


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                                                            S.A.Nos.485 & 486 of 1999


Prayer in S.A.No.485/1999: Second Appeal filed under Section 100 of C.P.C.,
against the judgment and preliminary decree passed in A.S.No.115 of 1989 on the
file of Sub Court, Thiruvellore, dated 28.07.1994 reversing the order in
O.S.No.539/1981 on the file of District Munsif Court, Ponneri dated 28.04.1987
regarding partition of the suit properties and granting mesne profits.

             For Appellants : No Appearance
             For Respondents : No Appearance


S.A.No.486 of 1999

1.Sampooranammal
2.M. Kothandaram                                    ... Appellants

                                     Vs.
1.Samrajammal
2.Rathinammal                                       .
3.Sridharan
4.Karunakaran
5.Thulasi Naidu
6.Anandan
7.Madanan
8.Balan
9.Sampooranammal @ Chintamani
10.Bhuwaneswari
11.K.Narasimhan
12.Santhammal
13.K.Geetha
14.K.Naresh (Minor)
   (rep.by his mother and next guardian Santhammal)
15.Kuppusami Naidu
   (vide order dated 22.03.1999 in
  CMP.No.4265/1999)                                        ... Respondents


Prayer in S.A.No.486/1999: Second Appeal filed under Section 100 of
C.P.C., against the judgment and decree passed in A.S.No.114 of 1989

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                                                        S.A.Nos.485 & 486 of 1999


on the file of Sub Court, Thiruvellore, dated 28.07.1994 confirming the
order in O.S.No.539/1981 on the file of District Munsif Court, Ponneri
dated 28.04.1987 regarding partition of the suit properties and granting
mesne profits.


            For Appellants    : No Appearance

            For Respondents : No Appearance

                              *****

                     COMMON JUDGMENT


            When the case was listed for hearing on 17.02.2021, there was

no representation on behalf of the appellant. Hence, the second appeal was

directed to be posted under the caption “for dismissal” today i.e., on

24.02.2021. Today also, when the matter was called none appeared on

behalf of the appellant. Therefore, the second appeals stand dismissed for

default. No costs.


                                                               24.02.2021

Index: Yes/No
AT




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                                       S.A.Nos.485 & 486 of 1999


                               RMT.TEEKAA RAMAN,J.

AT

To

1.The Sub Court, Thiruvellore.

2.The District Munsif Court, Ponneri.

S.A.Nos.485 & 486 of 1999

24.02.2021