T.Sambandam Chettiar (Deceased) vs Saraswathi
2021 Latest Caselaw 22926 Mad

                                                                       S.A.No.783 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 23.11.2021

                                                  CORAM
                                  THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                              S.A.No.783 of 2011
                                                     and
                                               M.P.No.1 of 2011

                  1.T.Sambandam Chettiar (Deceased)
                  2.Murali
                  3.Palani
                  4.Hari
                  5.Buvaneswari
                  6.Lalitha
                  (Appellants 2 to 6 brought on record as LR's
                   of the deceased 1st appellant vide order
                   dated 14.09.2015 made in M.P.No.3 of 2015
                   in S.A.No.783 of 2011)                                .. Appellants

                                                     vs.

                  T.Selvathurai Chettiar (Died)
                  L.Munirathinam Ammal (Died)
                  1.Saraswathi

                  D.Ganesa Chettiar (Died)
                  2.D.Kumar
                  3.D.Arumugam
                  4.D.Elumalai

                  D.Ravi (Died)
                  Krishnammal (Died)
                  5.Vijayan
                  6.Munusamy (Died)
                  7.G.Gunabushanam Ammal
                  8.G.Shanthi
                  9.G.Dharani
                  10.G.Dhanasekar
                  11.D.Lokanayaki
                  12.G.Srinivasan
                  13.M.Kanagavalli
                  14.M.Bavani
https://www.mhc.tn.gov.in/judis

                  1/4
                                                                             S.A.No.783 of 2011

                  15.M.Selvam
                  16.M.Shankari (Minor)
                  17.M.Manju (Minor)
                  18.M.Venkatesan (Minor)
                  (Respondents 16 to 18 Minors Rep by their
                   mother and natural guardian M.Kanagavalli (R13)

                  (Respondents 13 to 18 brought on record as LR's
                   of the deceased 6th respondent viz., Munusamy
                   vide Court order dated 05.06.2020 made in
                   M.P.No.4 of 2015 in S.A.No.783 of 2011)               .. Respondents

                  Prayer : Second Appeal is filed under Section 100 of Civil Procedure
                  Code against the Judgment and Decree of the learned Additional District
                  Judge, (Fast Track Court-I), Chennai dated 14.06.2010 made in
                  A.S.No.547 of 2005 in confirming the Judgment and Decree of the
                  learned IV Assistant Judge, City Civil Court, Chennai dated 30.11.2004
                  made in O.S.No.7306 of 1992.

                                  For Appellant              : No appearance

                                  For Respondents-1 to 4,    : Mr.D.Rajasekar
                                  7, 9 to 12

                                  For Respondent-5           : Mr.A.C.Kumaragurubaran

                                  Respondent-6               : Died

                                  For Respondent-8           : Not ready in notice

                                  For Respondents-13 to 18   : No appearance


                                                     JUDGMENT

When this appeal came up for hearing on 17.11.2021, there was

no representation for the appellants. Hence, the case was directed to

be listed under the caption 'For Dismissal' on 23.11.2021. Accordingly,

the case was listed today under the caption 'For dismissal'.

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

S.A.No.783 of 2011

2. Even today (23.11.2021), when the case was called, there is

no representation on behalf of the appellants either in person or

through counsel. Hence, this Second Appeal is dismissed for

non-prosecution. No costs. Consequently, connected miscellaneous

petition is closed.

23.11.2021

Internet : Yes/No Index : Yes/No rsi

To

1.The Additional District Judge (Fast Track Court-I), Chennai.

2.The IV Assistant Judge, City Civil Court, Chennai.

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

S.A.No.783 of 2011

R. PONGIAPPAN, J.

rsi

S.A.No.783 of 2011 and M.P.No.1 of 2011

23.11.2021

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