Nagappan (Deceased) vs Kadirvel
2021 Latest Caselaw 20712 Mad

                                                                            S.A.No.123 of 1999



                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED :       07.10.2021

                                                     CORAM

                              THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No.123 of 1999


                      1. Nagappan (Deceased)
                      2. Kalyani Ammal
                      3. Chinnapappa
                      4. Rajeswari
                      5. Maheswari
                      6. Bhuvaneswari
                      7. Anjammal
                      8. Veeramuthu
                      9. Seenu
                      (Appellants 3 to 9 brought on record
                      as legal heirs of the deceased 1st appellant
                      vide order of this Court dated 15.12.2016
                      in C.M.P.No.411 of 2015 in S.A.No.123 of 1999)       ... Appellants
                                                           Vs.
                      1. Kadirvel
                      2. Annamalai (Died)
                      3. Thaiyanayaki Ammal
                      4. A.Santhi
                      5. A.Ganesan
                      (R4 and R5 brought on record
                      as legal heirs of the deceased R2 viz., Annamalai
                      vide order of Court dated 09.01.2020
                      in C.M.P.Nos.412 to 414 of 2015
                      in S.A.No.123 of 1999)                              ... Respondents

                      Page 1 of 4

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                                                                                    S.A.No.123 of 1999




                      Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                      against the decree and judgment dated 02.02.1998 in A.S.No.12 of 1997,
                      on the file of the District Court, Cuddalore, upholding the decree and
                      judgment dated 28.01.1997 in O.S.No.823 of 1990, on the file of the
                      District Munsif Court, Cuddalore.


                                             For Appellants     : No appearance
                                             For Respondents    : No appearance



                                                      JUDGMENT

The learned counsel appearing for the appellants reported no

instructions for the appellants. Hence, the Registry was directed to issue

notice to the appellants and print their names in the cause list after

issuing notice to them. Though the notices are served and the name of the

appellants are printed in the cause list today, there is no representation on

behalf of the appellants.

http://www.judis.nic.in S.A.No.123 of 1999

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

default. No costs.

07.10.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order ham/mtl

To

1. The District Court, Cuddalore.

2. The District Munsif Court, Cuddalore.

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

http://www.judis.nic.in S.A.No.123 of 1999

R. HEMALATHA, J.

ham/mtl

S.A.No. 123 of 1999

07.10.2021

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