Perumal Nadar(Died) vs R.Vellaiah(Died)
2021 Latest Caselaw 13753 Mad

                                                                 1        S.A.(MD)NO. 525 OF 2010

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 09.07.2021

                                                        CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.(MD)No.525 of 2010

                     1.    Perumal Nadar(Died)
                     2.    Periasamy Nadar
                     3.    Amma Ponnu
                     4.    Periyathai
                     5.    Inbaraj
                     6.    Chelladurai
                           (Appellants 3 to 6 are brought as LRs. Of the deceased
                             1st appellant vide Order dated 03.02.2016 in
                             M.P.(MD)No.1 of 2014)                          ... Appellants

                                                           Vs.


                     1. R.Vellaiah(Died)
                     2. Uchimahali
                     3. Chinna Uchimahali
                     4. Eswari
                     5. Velusamy
                     6. Jacob
                     7. Immanuel Devadasan
                     8. Polamadi
                     9. Kaleeswari
                     10.Seethalakshmi
                           (R-2& R-3 who are already on record are recorded
                            as LRs. of the deceased R-1 vide Order dated
                            19.02.2021in M.P.(MD)No.1 of 2012)

                          (R-8 to R-10 are brought on record as LRs. of the deceased
                           R-1 vide Order dated 19.02.201 in M.P.(MD)No.1 of 2012)
                                                                          ... Respondents



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                                                             2        S.A.(MD)NO. 525 OF 2010

                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C., to call for the records in A.S.No.41 of 2009 on the file
                     of the Principal Subordinate Judge, Tirunelveli and set aside
                     the Judgment and Decree dated 31.03.2010 confirming the
                     Judgment and Decree dated 09.02.2009 in O.S.No.6 of 2004
                     on the file of the I Additional District Munsif, Tirunelveli and
                     allow the appeal as prayed for or in the alternative remand the
                     suit to the trial Court for disposal in accordance with law.


                                   For Appellants    : No appearance.
                                   For R-2 to R-4    : Mr.M.V.Venkataseshan

                                   For R-5 & R-6     : Mr.G.Prabhu Rajadurai

                                   For R-7 & R-8     : No appearance.


                                                       ***


                                                   JUDGMENT

None appears for the appellants.

This second appeal is dismissed for default. No costs.

                                                                            09.07.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

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

3 S.A.(MD)NO. 525 OF 2010

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 Principal Subordinate Judge, Tirunelveli.

2. The I Additional District Munsif, Tirunelveli.

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

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

4 S.A.(MD)NO. 525 OF 2010

G.R.SWAMINATHAN,J.

PMU

S.A.(MD)No.525 of 2010

09.07.2021

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