N.Suguna (Deceased) vs M.Navaneetham
2021 Latest Caselaw 13477 Mad

                                                                                     S.A.No.1178 of 2008




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 07.07.2021

                                                     CORAM:

                                   THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                                S.A.No.1178 of 2008

                     1.N.Suguna (Deceased)
                     2.P.R.Munusamy
                     3.M.Amudha
                     4.Dilli Babu
                     5.Sridhar
                     6.Mahesh                                   ...    Appellants

                     [Appellants 2 to 6 were brought on record as LRs of the deceased sole
                     appellant vide order dated 19.09.2014 made in M.P.No.1 of 2012 in
                     S.A.No.1178 of 2008]

                                                                versus

                     1.M.Navaneetham
                     2.M.Geetha
                     3.M.Latha
                     4.A.M.Balaji                               ...    Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree dated 11.08.2005 made in
                     A.S.No.393 of 1989 on the file of the II Additional City Civil Court,
                     Chennai, confirming the judgment and decree dated 08.08.1989 made in
                     I.A.No.7745 of 1987 in O.S.No.9105 of 1981 on the file of the III Assistant
                     City Civil Court, Chennai.



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https://www.mhc.tn.gov.in/judis/
                                                                                        S.A.No.1178 of 2008




                                   For Appellants            : No Appearance

                                   For Respondents           : Mr.S.Senthil Nathan

                                                 JUDGMENT

Today, when the Second Appeal is taken up for hearing, there

was no representation on behalf of the appellants. Inspite of repeated

adjournments, even after showing the names of the appellants in the cause

list and also, the matter is listed under the caption "for dismissal", none have

been appeared on behalf of the appellants. Hence, this Second Appeal is

dismissed for default. However, there is no order as to costs.

07.07.2021

Speaking order / Non-speaking order

Index : Yes / No

sri

https://www.mhc.tn.gov.in/judis/ S.A.No.1178 of 2008

To

1.The II Additional City Civil Court, Chennai.

2.The III Assistant City Civil Court, Chennai.

https://www.mhc.tn.gov.in/judis/ S.A.No.1178 of 2008

R.PONGIAPPAN, J.

sri

S.A.No.1178 of 2008

07.07.2021

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