Dasarathan vs J.Veerasamy
2021 Latest Caselaw 23316 Mad

                                                                                       S.A.No.1062 of 2005

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 29.11.2021

                                                            CORAM

                                   THE HONOURABLE MRS. JUSTICE J.NISHA BANU

                                                     S.A.No.1062 of 2005
                                                              and
                                             C.M.P.Nos.937 of 2011 and 396 of 2014

                     Dasarathan                                                    .... Appellant

                                                               Vs
                     1.J.Veerasamy
                     2.Ranganathan (Died)
                     3.Sekar Nagar Welfare Association
                       Rep.by its Secretary
                       Lakshmipathy
                     4.Ellammal
                     5.Annamalai
                     6.Parasuraman
                     7.Kumari                                                      ...Respondents

                     (Respondents 4 to 7 are brought on record as
                     L.R's of the deceased R2 vide order dated
                     12.2.2013 made in C.M.P.Nos.773 to 775/2009
                     in S.A.No.1062 of 2005)


                                  Second Appeal filed under Section 100 of the Code of Civil Procedure
                     as against the judgement and decree dated 05.09.2004 made in A.S.No.81 of
                     2004 on the file of the IV Additional City Civil Court, Chennai, confirming


                     1/4



https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.1062 of 2005

                     the judgement and decree dated 01.12.2003 made in O.S.No.5807 of 1998,
                     on the file of the XIII Assistant City Civil Court, Chennai.


                                        For Appellant           : Mr.Bharath Kumar
                                                                  for Mr.T.R.Rajaraman

                                        For Respondents         : Mr.A.Muthu Kumar
                                                                  for R1, R3 to R7

                                                        JUDGMENT

When the case was taken up for hearing on 15.11.2021, the learned

counsel appearing for the appellant sought adjournment for getting

instructions from his client to pursue the matter further, and hence, the case

was adjourned by today.

2.Today, when the case is taken up for hearing, the learned counsel

for the appellant submits that he has handed over the case bundle to the

appellant and the appellant is very well aware of the hearing of the case,

today. Despite the same, there is no representation for the appellant either in

person or through counsel.

3.In the light of the above, this Second Appeal is dismissed for

https://www.mhc.tn.gov.in/judis S.A.No.1062 of 2005

default. However, there shall be no order as to costs. Consequently,

connected miscellaneous petitions are closed.

29.11.2021

Internet: Yes/No ms

To

1.The IV Additional Judge, City Civil Court, Chennai,

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

https://www.mhc.tn.gov.in/judis S.A.No.1062 of 2005

J.NISHA BANU, J., ms

S.A.No.1062 of 2005 and C.M.P.Nos.937 of 2011 and 396 of 2014

29.11.2021

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