Mohanammal (Died) vs Rani
2021 Latest Caselaw 22812 Mad

                                                                                 S.A. No.278 of 2005

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 22.11.2021

                                                        CORAM

                                   THE HONOURABLE MRS. JUSTICE J.NISHA BANU

                                                    S.A.No.278 of 2005

                     1. Mohanammal (Died)
                     2. J.Duraiswamy Naidu
                     3. J.Bakthavatchalam
                     4. J.Radhakrishnan
                     5. S.Dilli                                            ..... Appellants
                     (Appellants 2 to 5 brought on record
                     as LRs of the deceased sole appellant
                     viz., Mohanammal vide order of Court dated 03.03.2020
                     made in C MP.No.769 of 2010 in S.A.No.278 of 2005)

                                                       Vs.

                     1. Rani
                     2. Sulochana
                     3. Lalitha
                     4. Venugopal
                     5. Baby                                                  ...Respondents
                                  Second Appeal filed under Section 100 of the Code of Civil
                     Procedure as against the decree and judgement dated 08.04.2004 passed in
                     A.S.No.1 of 1997 by the Subordinate Judge, Poonamallee, reversing the
                     decree and judgement passed on 30.04.1996 in O.S.No.413 of 1986 by the
                     District Munsif, Poonamallee.


                     1/3



https://www.mhc.tn.gov.in/judis
                                                                                          S.A. No.278 of 2005

                                        For Appellants            : No appearance
                                        For Respondents           : No appearance

                                                         JUDGMENT

When the case was taken up for hearing on 29.10.2021 and

18.11.2021, there was no representation for the appellants and hence, the

case was directed to be listed under the caption 'for dismissal' on

22.11.2021.

2.Even, today there is no representation for the appellants. Hence, this

Second Appeal is dismissed for default.

22.11.2021

Index: Yes/ No Internet: Yes/No ms

To

1.The Subordinate Judge, Poonamallee.

2.The District Munsif, Poonamallee.

https://www.mhc.tn.gov.in/judis S.A. No.278 of 2005

J.NISHA BANU, J., ms

S.A.No.278 of 2005

22.11.2021

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