Sarojini vs N.Palani
2021 Latest Caselaw 19995 Mad

                                                                             S.A.No.1128 of 2009



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :     29.09.2021

                                                     CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No.1128 of 2009

                     1.Sarojini
                     2.Indirani
                     3.Thiagarajan
                     4.Vasantha
                     5.Soundari                                              ... Appellants

                                                        Vs.
                     1.N.Palani
                     2.N.Jagannathan
                     3.A.Annapoorani
                     4.D.Baskaran
                     5.D.Thulasi
                     6.D.Shoban Babu
                     7.D.Ramesh
                     8.Thamizhselvi
                     9.Thamizarasi                                         ... Respondents
                     Prayer : Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 21.11.2008 in A.S. No.51 of 2006,
                     on the file of the Additional District and Sessions Judge, Fast Track
                     Court No.III, Ranipet, upholding the decree and judgment dated
                     29.08.2005, in O.S. No.101 of 2004, on the file of the District Munsif,
                     Ranipet.

                     Page 1 of 4

https://www.mhc.tn.gov.in/judis/
                                                                                 S.A.No.1128 of 2009




                                            For Appellants     : No appearance
                                            For Respondents    : No appearance


                                                     JUDGMENT

In this second appeal both the counsel for the appellants as

well as the respondents died and death memos were issued to the

respective parties informing about the demise of their counsels. Though

the names of the appellants are printed in the cause list today after

issuing the death memo, there is no representation on behalf of the

appellants as well as the respondents.

2. In view of the same, the second appeal is dismissed for

default. No costs.

29.09.2021

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

https://www.mhc.tn.gov.in/judis/ S.A.No.1128 of 2009

To

1. The Additional District and Sessions Judge, Fast Track Court No.III, Ranipet.

2. The District Munsif, Ranipet.

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

https://www.mhc.tn.gov.in/judis/ S.A.No.1128 of 2009

R. HEMALATHA, J.

mtl

S.A.No.1128 of 2009

29.09.2021

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