A.Chandrasekaran vs V.A.Paneerselvam
2021 Latest Caselaw 19980 Mad

                                                                                    S.A.No.614 of 2009


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 29.09.2021

                                                          CORAM:

                                   THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                      S.A.No.614 of 2009

                     1. A.Chandrasekaran
                     2. Janaki Chandrasekaran                                      ... Appellants
                                                            ..Vs..

                     1.V.A.Paneerselvam
                     2.V.A.Selvaraj
                     3.Thiripurasundari
                     4.V.K.Senthilvel
                     5.R.Jayanthi
                     6.K.Jayanthi
                     7.K.Seeranjani
                     8.K.Suryanarayanan
                     9.The Commissioner,
                       Corporation of Chennai.                                   ... Respondents


                     PRAYER : Second Appeals filed under Section 100 of C.P.C., against
                     the judgment and decree dated 27.01.2009 in A.S.No.682 of 2006 on the
                     file of VI Additional Judge, City Civil Court, Chennai, reversing the
                     judgment and decree in O.S.No.3676 of 1997 dated 26.06.2006 on the file
                     of the VIII Assistant Judge, City Civil Court, Chennai.


                                     For Appellants     : No appearance
                                     For R1 to R8       : No appearance
                                     For R9             : Dr. S. Suriya, Government Advocate

https://www.mhc.tn.gov.in/judis/
                                                                                        S.A.No.614 of 2009


                                                                              R. HEMALATHA, J.
                                                                                       bga/ham
                                                        JUDGMENT

It is seen from the records that the first appellant died long back

and no steps were taken to implead the legal heirs of the deceased first

appellant till date. The learned counsel for the appellants also reported no

instructions for the appellants on 16.09.2021. Though the name of the

second appellant is printed in the cause list today after issuing notice to

the second appellant, there is no representation on behalf of the second

appellant.

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

default. No costs.

29.09.2021 Index : Yes/No Internet : Yes/No bga To

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

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

3. The Commissioner, Corporation of Chennai.

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

S.A.No.614 of 2009 https://www.mhc.tn.gov.in/judis/