A.Nachal vs N.K.L.Kulanthaivelan
2022 Latest Caselaw 14278 Mad

                                                                            A.S.(MD) No.254 of 2009


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 10.08.2022

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                              A.S.(MD) No.254 of 2009
                                                        and
                                    M.P.(MD).Nos.1/2015, 1/2010, 1/2009 and 2/2009

                     A.Nachal                                           ....Appellant/Plaintiff

                                                      -Vs-

                     1.N.K.L.Kulanthaivelan
                     2.K.L.Parthasarathy (died)
                     3.L.Meenal
                     4.S.Uma
                     5.Padma
                     6.Manjula
                     7.Abirami
                     8.The Branch Manager,
                       Bank of India,
                       Eakattuthangal,
                       Chennai.

                     9.Tmt.Visalakshi

                     9th respondent is brought on record as LR of the
                     deceased second respondent vide Court order dated 27.07.2022
                     made in M.P.(MD).No.3 of 2013 in A.S.(MD).No.254 of 2009.



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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                  A.S.(MD) No.254 of 2009


                                                                        ... Respondents/Defendants


                     PRAYER: Appeal Suit is filed under Section 96 of the Civil Procedure
                     Code, against the judgment and decree dated 09.04.2009 passed in O.S.No.
                     172 of 2004 on the file of the Principal District Judge, Pudukottai.

                                            For Appellant      : Mr.H.Arumugam
                                            For R8             : Mr.S.Rengaswamy


                                                     JUDGMENT

A perusal of the cause list shows that batta not paid for the 9th

respondent and R1 also died and steps not taken. Therefore, the Appeal Suit

is dismissed for default. No costs. Consequently, the connected

Miscellaneous Petitions are closed.

10.08.2022

akv

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https://www.mhc.tn.gov.in/judis A.S.(MD) No.254 of 2009

To

1. The Principal District Judge, Pudukottai.

2. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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https://www.mhc.tn.gov.in/judis A.S.(MD) No.254 of 2009

P.VELMURUGAN,J.

akv

A.S.(MD) No.254 of 2009

10.08.2022

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