Minor Iyappan vs Elangovan
2021 Latest Caselaw 20339 Mad

                                                                                    S.A..No.1136 of 2011



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :        04.10.2021

                                                      CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No. 1136 of 2011
                                                        and
                                                 M.P. No.1 of 2011


                     Minor Iyappan
                     S/o. Elangovan
                     represented by his next Friend
                     Guardian Nadarajan                                              ... Appellant
                                                           Vs.
                     1. Elangovan
                     2. Govindharasu
                     3. Rajendiran
                     4. Suresh
                     5. Ramesn                                                  ... Respondents

                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     praying to set aside the decree and judgment dated 28.10.2010 passed in
                     A.S.No.29 of 2010 on the file of the Principal District Judge,
                     Cuddallore, upholding the decree and judgment dated 29.01.2010 passed
                     in O.S. No.57 of 2007 on the file of the Principal Subordinate Judge,
                     Vridhachalam.

                                           For Appellant         : No appearance.

                     Page 1 of 2

https://www.mhc.tn.gov.in/judis/
                                                                                S.A..No.1136 of 2011



                                                                         R. HEMALATHA, J.

                                                                                               bga

                                                     JUDGMENT

There is no representation on behalf of the appellant and no

steps have been taken till date to file a petition to declare the minor

appellant as major and proceed with the appeal.

2. In view of the above, the Second Appeal is dismissed for

default. No costs. Consequently, connected miscellaneous petition is

closed.

04.10.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

To

1. The Principal District Judge, Cuddallore.

2. The Principal Subordinate Judge, Vridhachalam.

3. The Section Officer, VR Section, High Court, Madras

S.A.No. 1136 of 2011

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