Venugopal vs Krishnaveni
2021 Latest Caselaw 12575 Mad

                                                                                S.A.No.797 of 2009


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 28.06.2021

                                                      CORAM

                                     THE HONOURABLE MS.JUSTICE P.T.ASHA

                                            Second Appeal No.797 of 2009
                                                and M.P.No.1 of 2013

                  Venugopal                                                ... Appellant

                                                        Vs.
                  1.Krishnaveni
                  2.Sekar
                  3.Anbazhagan
                  (The 3rd Respondent given up as he
                  was already set exparte in the Trial Court)

                  4.Varadhammal
                  5.P.Anjali Devi
                  6.Sarala
                  7.Nandhakumar
                  8.P.Prabu
                  9.P.Paramesvari
                  10.Durga Ammal
                  11.Parthasarathy
                  12.Vijayammal                                            ... Respondents


                            Prayer:- The Second Appeal filed under Section 100 of C.P.C.,
                  against the judgment and decree dated 11.07.2006 made in A.S.No.36 of
                  1996 on the file of the Subordinate Judge, Chengalpattu, Kancheepuram


                  1/4



https://www.mhc.tn.gov.in/judis/
                                                                                   S.A.No.797 of 2009


                  District, confirming the Judgement and Decree dated 04.09.1996 made in
                  O.S.No.25 of 1986 on the file of the District Munsif, Chengalpattu.


                                   For Appellant     : No Appearance
                                   For Respondents : Mr.K.Hariharan for R1
                                                     Mr.B.Rajkumar Ashok Singh for R5 to 9
                                                     No Appearance for R2 & R4 served
                                                     R3- given up
                                                     R10 to 12 – exparte vide order
                                                     dt.22.04.2021

                                                   JUDGMENT

(The case has been heard through video conference)

On the earlier occasion when the matter was listed, it was observed by

this Court that the appellant had been served on 18.05.2021, however, there

is no representation on his behalf either through counsel or in person.

Therefore, the matter was ordered to be listed today under the caption “for

dismissal.” Once again, there is no representation on behalf of the sole

appellant. Hence, the Second Appeal stands dismissed for default. No costs.

Consequently, the connected miscellaneous petition is closed.

28.06.2021 kas

Index : yes / no Internet : yes / no

https://www.mhc.tn.gov.in/judis/ S.A.No.797 of 2009

To:

1.The Subordinate Judge Chengalpattu Kancheepuram District

2.The District Munsif Chengalpattu

https://www.mhc.tn.gov.in/judis/ S.A.No.797 of 2009

P.T.ASHA, J.

kas

S.A.No.797 of 2009 and M.P.No.1 of 2013

28.06.2021

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