Madras High Court
K.Rajagopalan vs Vincent Paulraj on 8 January, 2021
S.A.Nos.1476 to 1480 of 2000
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.01.2021
CORAM:
THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN
S.A.Nos.1476 to 1480 of 2000
S.A.No.1476 of 2000
1.K.Rajagopalan
2.K.Kandasamy (Died)
3.Kalliammal
4.R.Selvakumar
5.Vijayalakshmi
6.R.Senthil Kumar
(Appellants 3 to 6 brought on record as LRs
of the deceased 1st appellant viz.,K.Rajagopalan
vide order of Court dated 08.08.2019 made in
C.M.P.No.140 to 142 of 2013 in S.A.No.1476/2000(TKRJ)
... Appellants
.. Vs ..
1.Vincent Paulraj
2.Francis Xavier
3.Mysore Diocesan Society
rep.by its Bishop
4.The Secretary,
Mysore Diocesan Society,
Bishop House,
Mysore, Karnataka State.
5.Rev.Fr.D.Noranho
Mysore Diocesan Society,
Bishop House,
Mysore, Karnataka State.
6.M.V.Prasad ... Respondents
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S.A.Nos.1476 to 1480 of 2000
S.A.No.1477 of 2000
1.Revathi Selvakumar
2.K.Rajagopalan (Died)
3.K.Kandasamy
4.Kalliammal
5.R.Selvakumar
6.Vijayalakshmi
7.R.Senthil Kumar
(Appellants 4 to 7 brought on record as L.Rs of the
deceased 2nd appellant viz., K.Rajagopalan vide
order of Court dated 08.08.2019 made in
C.M.P.No.143 to 145/2013 in S.A.No.1477/2000(TKRJ)
....Appellants
....Vs....
1.Arokia Mary
2.Soosainathan
3.Chinnappan
4.Mysore Diocesan Society
5.The Secretary,
Mysore Diocesan Society
Bishop House
Mysore, Karnataka State.
6.Rev.Fr.D.Noranho
Mysore Diocesan Society
Bishop House
Mysore, Karnataka State.
7.M.V.Prasad ...Respondents
S.A.No.1478 of 2000
1. K.Senthilkumar
2.K.Saravana Kumar (died)
3.Sowmiya
4.Sridik Saravana Kumar
5.Vijayalakshmi
6.K.Kandasamy
(Appellants 3 to 6 brought on record as LRs of the deceased
2nd appellant vide order of Court dated 08.08.2019 made in
C.M.P.No.146 to 148 of 2013 in S.A.No.1478/2000(TKRJ)
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S.A.Nos.1476 to 1480 of 2000
....Vs....
1.Mathalai Samy
2.Mysore Diocesan Society
rep.by its Bishop
3.The Secretary,
Mysore Diocesan Society
Bishop House,
Mysore, Karnataka State.
4.Rev.Fr.D.Noranho
Mysore Diocesan Society
Bishop House
Mysore, Karnataka State.
5.M.V.Prasad ...Respondents
S.A.No.1479 of 2000
1.K.Rajagopalan
2.K.Kandasamy
3.Kalliammal
4.R.Selvakumar
5.Vijayalakshmi
6.R.Senthil Kumar
(Appellants 3 to 6 brought on record as LRs of the deceased
1st appellant viz. K.Rajagopalan vide order of Court
dated 08.08.2019 made in C.M.P.No.149 to 151/2013 in
S.A.No.1479 of 2000 (TKRJ) ...Appellants
....Vs....
1.John Joseph
2.Francis Xavier
3.Mysore Diocesan Society,
rep.by its Bishop
Bishop House,
Mysore, Karnataka State.
4.The Secretary,
Mysore Diocesan Society
Bishop House,Mysore, Karnataka State.
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S.A.Nos.1476 to 1480 of 2000
S.A.No.1480 of 2000
1.R.Senthilkumar
2.K.Saravana kumar (Died)
3.Sowmiya
4.Sridik Saravana Kumar
5.Vijayalakshmi
6.K.Kandasamy
(Appellants 3 to 6 brought on record as L.Rs of the deceased
2nd appellant vide order of Court dated 08.08.2019 made
in C.M.P.No.152 to 154/2013 in S.A.No.1480/2000(TKRJ)
....Vs....
1.Ranjitha Mary
2.Mysore Diocesan Society,
rep.by its Bishop
Bishop House,
Mysore, Karnataka State.
3.The Secretary,
Mysore Diocesan Society,
Bishop House,
Mysore, Karnataka State.
4.Rev.Fr.D.Noranho
Mysore Diocesan Society
Bishop House,
Mysore, Karnataka State.
5.M.V.Prasad ....Respondents
Prayer in S.A.No.1476 of 2000 :- Appeal filed under Section 100 of the Civil
Procedure Code against the Judgment and decree dated 20.07.1999 made in
A.S.No.362 of 1997 on the file of the learned District Judge, Erode, confirming
the judgment and decree dated 04.06.1997 made in O.S.No.53 of 1995 on the
file of the Subordinate Judge, Bhavani.
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S.A.Nos.1476 to 1480 of 2000
Prayer in S.A.No.1477 of 2000 :- Appeal filed under Section 100 of the Civil
Procedure Code against the Judgment and decree dated 20.07.1999 made in
A.S.No.365 of 1997 on the file of the learned District Judge, Erode, confirming
the judgment and decree dated 04.06.1997 made in O.S.No.57 of 1995 on the
file of the Subordinate Judge, Bhavani.
Prayer in S.A.No.1478 of 2000 :- Appeal filed under Section 100 of the Civil
Procedure Code against the Judgment and decree dated 20.07.1999 made in
A.S.No.6 of 1998 on the file of the learned District Judge, Erode, confirming
the judgment and decree dated 04.06.1997 made in O.S.No.55 of 1995 on the
file of the Subordinate Judge, Bhavani.
Prayer in S.A.No.1479 of 2000 :- Appeal filed under Section 100 of the Civil
Procedure Code against the Judgment and decree dated 20.07.1999 made in
A.S.No.363 of 1997 on the file of the learned District Judge, Erode, confirming
the judgment and decree dated 04.06.1997 made in O.S.No.54 of 1995 on the
file of the Subordinate Judge, Bhavani.
Prayer in S.A.No.1480 of 2000 :- Appeal filed under Section 100 of the Civil
Procedure Code against the Judgment and decree dated 20.07.1999 made in
A.S.No.364 of 1997 on the file of the learned District Judge, Erode, confirming
the judgment and decree dated 04.06.1997 made in O.S.No.56 of 1995 on the
file of the Subordinate Judge, Bhavani.
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S.A.Nos.1476 to 1480 of 2000
S.A.No.1476 of 2000
For Appellants : No appearance in all cases
For R2 : M/s.Sarvabhauman Associates
For R1,3 to 6 : No appearance
S.A.No.1477 of 2000
For Appellants : No appearance
For R1toR3 : M/s.Savabhauman Associates
For R4 to R7 : No appearance
S.A.No.1478 of 2000
For Appellants : No appearance
S.A.No.1479 of 2000
For Appellants : No appearance
For R1 : Mr.S.Kaithamalai Kumaran
For R2 to R5 : No appearance
S.A.No.1480 of 2000
For Appellants : No appearance
For R1 : Mr.S.Kaithamalai Kumaran
For R2 to R5 : No appearance
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S.A.Nos.1476 to 1480 of 2000
JUDGMENT
The learned counsel for the first respondent in Second Appeal
1478/2000 is present.
2. There is no representation for the appellants in all the above
cases for the last two hearings. Hence, the matter is posted today under
the caption 'for dismissal'. Even today there is no representation for the
appellants, and hence, the matter is passed over. Again, when the matter
is called at 1.00 P.M today, none appeared on behalf of the appellants.
3. Accordingly, all the Second Appeals are dismissed for default.
No costs.
08.01.2021
nvi
Index : Yes / No
Internet : Yes
To
1. The District Judge, Erode
2. The Subordinate Judge, Bhavani.
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S.A.Nos.1476 to 1480 of 2000
RMT.TEEKAA RAMAN,J.,
nvi
S.A.Nos.1476 to 1480 of 2000
08.01.2021
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