Nageswariammal vs Gasibai (Deceased)
2021 Latest Caselaw 1665 Mad

                                                                                 S.A.No.1767 of 2001
                                                                                                 and
                                                                                C.M.P.No.180 of 2009


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 25.01.2021

                                                      CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                S.A.No.1767 of 2001
                                                        and
                                                C.M.P.No.180 of 2009
                     1. Nageswariammal
                     2. Lenin                                          .. Appellants

                                                       /versus/
                     1. Gasibai (Deceased)
                     w/o. Krishnanlal Jain
                     2. K.Gautham Chand
                     3. K.Mahaveer Chand
                     4. Ranjith Kumar
                     5. K.Rajesh Kumar                                 .. Respondents
                     (R2 to R5 brought on record as LR's of the
                     deceased sole respondent vide order of Court
                     dated 25.07.2013 made in C.M.P.No.1045 of
                     2009 in S.A.No.1769 of 2001)

                     PRAYER: Second Appeal filed under Section 100 of C.P.C., against the
                     Judgement and decree dated 26.06.2001 and made in A.S.No.58 of 2000
                     on the file of the Principal District Judge, Chengalpattu, confirming the
                     judgement and decree dated 15.04.1999 and made in O.S.No. 229 of 1990
                     on the file of Subordinate Judge, Poonamallee.
                                           For Appellants     : No appearance
                                           For Respondents    : No appearance
https://www.mhc.tn.gov.in/judis/
                                                                                   S.A.No.1767 of 2001
                                                                                                   and
                                                                                  C.M.P.No.180 of 2009


                                                                   RMT.TEEKAA RAMAN, J.

                                                                                               kmm



                                                      JUDGMENT

Even though the name of the appellant is printed in the cause

list, there is no representation for the appellants. The learned counsel for

the respondents is also absent.

2. In view of the same, the Second Appeal is dismissed for

default. No costs. Consequently, connected miscellaneous petition is also

closed.

25.01.2021 Index : Yes/No Internet : Yes/No kmm

To

1. The Principal District Judge, Chengalpattu,

2. The Subordinate Judge, Poonamallee.

S.A.No.1767 of 2001

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