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S.K.Mariapppan (Died) vs T.G. Srinivasan (Died)
2021 Latest Caselaw 12582 Mad

Citation : 2021 Latest Caselaw 12582 Mad
Judgement Date : 28 June, 2021

Madras High Court
S.K.Mariapppan (Died) vs T.G. Srinivasan (Died) on 28 June, 2021
                                                                             S.A. No..684 of 1998


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 28.06.2021

                                                      CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                 S.A. No.684 of 1998

                     S.K.Mariapppan (died)

                     2. C.Saraswathy
                     3. M.Senthilkumar                                 ...     Appellant

                     (Appellants 2 & 3 brought on record
                     as legal heirs of the deceased sole
                     appellant vide order of court dated
                     20.12.2019 made in CMP No.15071,
                     15075 & 15077/2019 in SA No.684/1998)

                                                         Vs

                     1. T.G. Srinivasan (died)

                     2. Swaminathan (died)

                     3. Parvathi (died)

                     4. Rajagopalan

                     5. Parasakthi
                     (R-5 brought on record as sole legal heir
                     of the deceased 3rd respondent vide order
                     dt.13.06.2000 made in
                     CMP No.15287 of 1999)

                     1/5



https://www.mhc.tn.gov.in/judis/
                                                                          S.A. No..684 of 1998




                     6. Smt.Palaniammal

                     7. Smt.Dhanalakshmi

                     8. Selvi Ramani

                     9. Smt. Kalaivani

                     10.Smt.Maheswari

                     (R6 to R10 brought on record as legal heirs
                     of the deceased 2nd respondent Swaminathan
                     vide order dt.18.06.2004 made in
                     CMP No.4532 of 2004)

                     11. S.kamal

                     12.S.Ramachandran

                     13.S.Malathi

                     14.S.Nagarajan                                ...   Respondents
                     (R11 to R14 brought on record as
                     LRs of the deceased 1st
                     respondent Srinivasan vide order
                     of court dated 11.06.2019 made in
                     CMP No.78 to 80/2012 in SA
                     No.684/1998)




                     2/5



https://www.mhc.tn.gov.in/judis/
                                                                                       S.A. No..684 of 1998




                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the

                     judgment and decree dated 20.10.1997 passed in A.S.No.12 of 1997 on the

                     file of the Subordinate Judge, Gobichettipalayam by modifying the

                     judgment and decree dated 30.08.1996 passed in O.S.No.70 of 1988 on the

                     file of of the District Munsif Court, Sathyamangalam.



                                     For Appellant      : No appearance
                                     For Respondents : Mr.R.T.Doraisamy for
                                                       R5 to R10

                                                        JUDGMENT

As seen from the earlier proceedings of this court dated 21.06.2021,

there was no representation on the side of the appellant on that date and this

Court directed the Registry to post the matter under the caption “For

dismissal” today.

2. Today also, there is no representation on the side of the appellant.

However, the learned counsel for the respondents 5 to 10 is present. The

Second Appeal is of the year 1998. No further indulgence can be shown to

https://www.mhc.tn.gov.in/judis/ S.A. No..684 of 1998

the appellant. It can now be inferred that the Appellant is not interested in

prosecuting this appeal. Accordingly, the second appeal is dismissed for

non-prosecution. No costs.

28.06.2021 rgr Index: Yes/ No Internet: Yes/No

https://www.mhc.tn.gov.in/judis/ S.A. No..684 of 1998

ABDUL QUDDHOSE, J.

rgr

S.A. No.684 of 1998

28.06.2021

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

 
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