Muni Reddy vs Muniswamy Reddy
2022 Latest Caselaw 8682 Mad

                                                                            S.A.No.38 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 25.04.2022

                                                      CORAM

                              THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                               S.A.No.38 of 2012
                                              and M.P.No.1 of 2012


                     Muni Reddy                                                 ...Appellant

                                                         Vs.

                     1.Muniswamy Reddy

                     2.Jayapal Reddy

                     3.Chowda Reddy

                     4.Chinnappa Reddy

                     5.Dr.Chinnaswamy Reddy                                ... Respondents




                     PRAYER : Second Appeal filed under Section 100 of C.P.C., against

                     the Judgment and Decree          passed in A.S.No.6 of 2009      dated

                     29.01.2011 on the file of the Subordinate Judge, Hosur, confirming the

                     Judgment and Decree made in O.S.No.83 of 2002 dated 27.01.2009

                     on the file of the District Munsif, Hosur.



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                                                                                 S.A.No.38 of 2012




                                       For Appellants         : Mr.A.Sudha Thiagarajan

                                       For Respondents        : Mr.J.Nandagopal for R1 to R4
                                                                      No Appearance for R5


                                                         JUDGMENT

The learned counsel for the appellant submitted that they have

made various attempts to get in contact with the appellant and there

has been no response. That apart, the 2nd respondent has also died

and they are not in a position to implead the legal representatives. The

learned counsel therefore submitted that they are not in a position to

take any steps in this Second Appeal.

2.Recording the submission of the learned counsel for the

appellant, this Second Appeal is closed. No Costs. Consequently,

connected miscellaneous petition is closed.

                                                                                    25.04.2022

                     Index           :Yes/No
                     Internet :Yes/No
                     ssr



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To

1.The Subordinate Judge, Hosur.

2.The District Munsif, Hosur.

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N.ANAND VENKATESH.,J ssr

S.A.No.38 of 2012 and M.P.No.1 of 2012

25.04.2022

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