Vigneswari vs Palaniappan (Died)
2022 Latest Caselaw 7968 Mad

                                                                             S.A.No. 883 of 2016


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 18.04.2022

                                                    CORAM

                           THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                              S.A.No.883 of 2016
                                                     and
                                            C.M.P.No.17826 of 2016
                     Sellavelu (died)

                     1. Vigneswari
                     2. Parthiban
                     3. Jeevitha                               ....           Appellants
                                                        Vs
                     1. Palaniappan (Died)
                     2. Selvaraj
                     3. Sakthivel
                     (R1 died. R2 & R3 are LRs of the
                     R1 viz., Palaniappan vide Court
                     order dated 23.02.2022 made in
                     S.A.No.883 of 2016)                       ....           Respondents

                     PRAYER: Second Appeal filed under Section 100 of C.P.C., to set aside
                     the Judgment and Decree dated 02.12.2014 in A.S.No.20 of 2009 on the
                     file of the Subordinate Judge, Namakkal confirming the Judgment and
                     Decree in O.S.No.839 of 2006 dated 16.10.2008 on the file of the
                     Principal District Munsif, Namakkal.
                                  For Appellants   : Mr. S.Victor Prasanth




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                                                                                      S.A.No. 883 of 2016


                                                      JUDGMENT

When the matter came up for hearing on 01.04.2022, this Court

passed the following order :

"Pursuant to the earlier orders passed by this Court, the matter is posted under the caption for reporting settlement. The respondent is also present at the time of hearing.

2. The learned counsel for the appellant submitted that inspite of his best efforts, he is not able to contact his client. The learned counsel therefore wanted to send a registered letter to the appellant and thereafter inform this Court as to whether any instructions were received. Post this case under the same caption on 18.04.2022."

2. When the matter was taken up for hearing today, the learned

counsel for the appellants submitted that a letter was sent to the

appellants on 04.04.2022 through registered post and even thereafter,

there are no instructions from the appellants. The letter that was sent to

the appellants and also the returned covers were produced before this

Court.

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

S.A.No. 883 of 2016

3. In view of the above developments, no instructions reported

by the learned counsel for the appellants is recorded and the second

appeal is closed. Consequently, the connected Miscellaneous Petition is

also closed. No costs.

                                                                                         18.04.2022

                     Index             :Yes/No
                     Internet :Yes/No
                     Lpp
                     To

1.The Subordinate Judge, Namakkal.

2.The Principal District Munsif, Namakkal

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

S.A.No. 883 of 2016

N. ANAND VENKATESH, J.

Lpp

S.A.No.883 of 2016 and C.M.P.No.17826 of 2016

18.04.2022

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