Pon Elango vs Meenakshi
2021 Latest Caselaw 18258 Mad

                                                                                     S.A.No.1488 of 2008



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :         06.09.2021

                                                      CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No.1488 of 2008

                     1.Pon Elango
                     2.Arul Prakash
                     3.Thangavel Alias Kattapa Udaiyar                              ... Appellants

                                                            Vs.
                     1.Meenakshi
                     2.Chandrasekaran
                     3.Rajendran                                                    ... Respondents

                     Prayer : Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 14.11.2007 in A.S. No.99 of 2004,
                     on the file of the Sub Court, Namakkal, confirming the decree and
                     judgment dated 06.07.2004, in O.S. No.481 of 2002, on the file of the
                     Principal District Munsif Court, Namakkal.


                                           For Appellants         : No appearance
                                           For Respondents        : Mr.Saravanakumar
                                                                   for Mr.M.Sudhakar




                     Page 1 of 3

https://www.mhc.tn.gov.in/judis/
                                                                                S.A.No.1488 of 2008




                                                     JUDGMENT

When the second appeal came up for hearing on 01.09.2021,

there was no representation for the appellants and hence was directed to

be posted under the caption 'for dismissal' on 06.09.2021. Even today,

i.e., 06.09.2021 there is no representation for the appellant. The learned

counsel for the respondents is present.

2. A Perusal of records shows that the counsel for the

appellants has not taken any steps to implead the legal heirs of the

deceased third appellant and first respondent till date.

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

default. No costs.

06.09.2021

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

https://www.mhc.tn.gov.in/judis/ S.A.No.1488 of 2008

R. HEMALATHA, J.

mtl

To

1. The Sub Court, Namakkal.

2. The Principal District Munsif Court, Namakkal.

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

S.A.No.1488 of 2008

06.09.2021

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