Valliammal (Died) vs Ramayammal (Died)
2021 Latest Caselaw 21560 Mad

                                                                               S.A.No.965 of 2000



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :      27.10.2021

                                                     CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No.965 of 2000


                     1. Valliammal (died)
                     2. M.Palanisamy
                     3. S.M.Thangavelu
                     4. M.Kumar
                     5. Pappathi @ Sarojini
                     (Respondents 2,3,4 and 9 transpose as Appellants
                      2 to 5 due to the deceased of Sole appellant Viz.,
                      Valliammal vide order of Court dated 01.08.2019
                      made in C.M.P.NO.1778 of 2010 in
                      S.A.No.965 of 2000 (TKRJ))                           ... Appellants

                                                        Vs.

                     1. Ramayammal (Died)
                     2. Palanisamy
                     3. Thangavelu
                     4. Kumar
                     5. Chinnasamy
                     6. Subramanian
                     7. Shanthi
                     8. Padma
                     9.Pappathi
                     (Respondents 5 to 8 , legal heirs of the
                      deceased first respondent as per memo dated 23.7.2021

                     Page 1 of 4

https://www.mhc.tn.gov.in/judis/
                                                                                   S.A.No.965 of 2000



                      (SR 20309) vide Court order dated 07.9.2021
                      made in S.A.No.965 of 2000 (RHJ))                        ... Respondents

                     Prayer : Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 06.01.2000 in A.S. No.213 of
                     1998, on the file of the I Additional District Court and Chief Judicial
                     Magistrate Court, Erode, reversing the decree and judgment dated
                     23.09.1998 in O.S. No.45 of 1989, on the file of the Subordinate Court,
                     Gobichettipalayam.



                                            For Appellants      : No appearance
                                            For Respondents     : No appearance


                                                      JUDGMENT

The learned counsel for the appellants reported no instructions

for the appellants on 07.10.2021 and also filed a memo dated 04.10.2021

to that effect. Hence, the Registry was directed to issue notice to the

appellants and print their names in the cause list. Though the notices are

served on the appellants and the names of the appellants are also printed

in the cause list today, there is no representation on behalf of the

appellants.

https://www.mhc.tn.gov.in/judis/ S.A.No.965 of 2000

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

default. No costs.

27.10.2021

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

To

1. The I Additional District Court and Chief Judicial Magistrate Court, Erode.

2. The Subordinate Court, Gobichettipalayam.

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

https://www.mhc.tn.gov.in/judis/ S.A.No.965 of 2000

R. HEMALATHA, J.

ham/bga

S.A.No.965 of 2000

27.10.2021

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