Dr.C.Gunasekar vs M.Chellppa (Died)
2022 Latest Caselaw 18096 Mad

                                                                                A.S(MD)No.37 of 2007

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 08.12.2022

                                                      CORAM

                                   THE HON'BLE DR JUSTICE G.JAYACHANDRAN
                                                    AND
                                    THE HON'BLE MR JUSTICE SUNDAR MOHAN

                                               A.S.(MD)No.37 of 2007
                                                       and
                                            C.M.P(MD)Nos.1 and 2 of 2007
                                                       and
                                             C.M.P(MD)No.3721 of 2022

                     1.Dr.C.Gunasekar
                     2.Mrs.Suguna                              .. Plaintiffs/Appellants


                                                        Vs.
                     1.M.Chellppa (Died)
                     2.C.Kumarasekar
                     3.C.Kosalrambabu
                     4.Mrs.Theresa (Died)
                     5.Mrs.Suganthi
                     6.Mrs.Sumathi                             .. Defendants/Respondents

                     (Appellants 1 and 2 and Respondents 2 and 3 are recorded
                     as LRS of the deceased 1st Respondent and R2 died and
                     Respondents 5 and 6 are the LRS of the deceased 1st
                     Respondent, vide Court order dated 17.02.022 made in
                     M.P(MD)No.3/14)

                           Appeal filed under Section 96 CPC, against the judgment and decree
                     of the learned Additional District Judge and Fast Track Court No.2,
                     Tirunelveli, dated 14.09.2006 in O.S.No.71 of 2004.

                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                   A.S(MD)No.37 of 2007

                                             For Appellant    :Mr.A.S.Vaikunth

                                             For R3,R5,R6     :Mr.D.Selvanayagam

                                             For R7           :Mr.T.Selvam
                                             For R1 and R4    : Died
                                             For R2           : No appearance

                                                        JUDGMENT

DR G.JAYACHANDRAN,J. and SUNDAR MOHAN,J.

When the matter came up for hearing today, the learned counsel

appearing for the appellant is not ready to conduct the appeal, in spite of the

matter was listed under the caption “for dismissal”.

2.In view of the above, the appeal is dismissed. No costs.

Consequently, connected miscellaneous petitions are closed.

(G.J.,J.) (S.M.,J.) 08.12.2022 Index:Yes/No Internet:Yes/No

https://www.mhc.tn.gov.in/judis A.S(MD)No.37 of 2007

To

1.The Additional District Judge and Fast Track Court No.2, Tirunelveli.

https://www.mhc.tn.gov.in/judis A.S(MD)No.37 of 2007

DR G.JAYACHANDRAN,J.

and SUNDAR MOHAN,J.

Ns

A.S.(MD)No.37 of 2007 and C.M.P(MD)Nos.1 and 2 of 2007 and C.M.P(MD)No.3721 of 2022

08.12.2022

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