Selvarani vs Jeevarathinam
2021 Latest Caselaw 15263 Mad

                                                                              S.A. No.753 of 2009


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 29.07.2021

                                                      CORAM

                                     THE HONOURABLE MS.JUSTICE P.T.ASHA

                                            Second Appeal No.753 of 2009
                                                        and
                                                  M.P.No.1 of 2009
                  1.Selvarani

                  2.Sumathi

                  3.Venkateswara Babu

                  4.Eswara Mohandass                                         ... Appellants

                                                        Vs.
                  1.Jeevarathinam

                  2.Minor Vedharajeswari rep by her
                    Maternal grand mother &
                    Guardian Chandrothayam

                  3.Minor Vairanayaki, rep by her
                    Maternal grand mother &
                    Guardian Chandrothayam                                  ... Respondents
                  Prayer:- The Second Appeal filed under Section 100 of C.P.C., against the
                  judgment and decree passed by the learned Sub Judge, Nagapattinam passed
                  in A.S.No.37 of 2007 dated 18.02.2009 confirming the Judgment and
                  Decree passed by the Learned District Munsif Court, Nagapattinam in O.S.
                  No.40 of 2003 dated 14.06.2006.

                  1/2



https://www.mhc.tn.gov.in/judis/
                                                                                       S.A. No.753 of 2009


                                                                                   P.T.ASHA, J.
                                   For Appellants      : No Appearance
                                   For Respondents : Mr.P.Vijendran for R1 to R3


                                                      JUDGMENT

(The case has been heard through video conference) On all occasions, learned counsel for the appellants

Mr.R.Gowthaman, has not chosen to appear before this Court. On

27.07.2021, this Court has directed to list the matter 'for dismissal' and it is

so listed today. Once again there is no representation on the side of the

appellants. Therefore, this Second Appeal is dismissed for default.

Connected Miscellaneous Petition is closed. No costs.

29.07.2021 rkp

Index : yes / no Internet : yes / no Speaking / Non Speaking order To

1.The Sub Judge, Nagapattinam.

2.The District Munsif Judge, Nagapattinam.

S.A. No.753 of 2009 and M.P.No.1 of 2009

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