J.M.Radha vs N.R.Sankaranarayanan
2022 Latest Caselaw 926 Mad

                                                         1

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATE: 20.01.2022

                                                      CORAM

                                   THE HON'BLE MRS.JUSTICE V. BHAVANI SUBBAROYAN

                                               S.A.(MD) No.60 of 2021


                     Thoppey S.Dhanalakshmi Ammal (Died)

                     J.M.Radha
                     (Appellant is recorded as legal representative
                     of the 1st appellant on memo as per order
                     dated 10.08.2017 in A.S. No.18 of 2017)                ...Appellant

                                                         vs.

                     M.K.Somanathan(Died)
                     T.N.Ramakodi (Died)

                     1.N.R.Sankaranarayanan
                     2.Methakrishnan
                     3.N.R.Ratnamala
                     4.N.K.Suganya
                     5.N.K.Indumathi
                     6.N.R.Jothi
                     7.P.Karpooram
                     8.Jamunadevi
                     9.M.N.Gokulakrishnan
                     10.M.Muthubalan
                     11.T.R.Gayathri
                     12.Geetha
                     13.T.R.Srinivasan
                     14.S.B.Ramadoss
                     15.Ananthi
                     16.M.S.Vasuki
                     17.M.S.Karthick




https://www.mhc.tn.gov.in/judis
                                                                  2

                     18.M.S.Prasath
                     19.M.S.Jeyachandran
                     20.M.S.Jegadish
                     21.M.S.Ramesh
                     (Respondents 1 to 13 impleaded as legal
                     representatives of 2nd deceased. 1 to 15 were set
                     exparte and did not take any part in the trial in the
                     lower court. Hence notice to them is dispensed with
                     Respondents 18 to 21 failed to appear in the 1st appeal
                     Hence notice to them may be dispensed with)
                                                                                         ... Respondents


                                  Second Appeal filed under Section 100 of CPC              against the

                     judgment and decree dated 30.01.2018 rendered in A.S.No.18 of 2016

                     on the file of the I Additional District Judge, Madurai in the appeal

                     preferred against the judgment and decree passed by the III Additional

                     Subordinate Judge, Madurai in O.S. No.776 of 1992 dated 17.02.2016.



                                  For Appellant      : No appearance

                                  For Respondents   : No appearance



                                                         JUDGMENT

When the matter is taken up for hearings on

18.11.2021,24.11.2021,07.12.2021,11.01.2022 there was no

representation on behalf of the appellant, thereby the matter was

ordered to be listed under the caption 'for dismissal' on 20.01.2022.

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

2. Even today (20.01.2022), there is no representation for the

appellant. Hence the matter is dismissed for non prosecution. No

costs.

20.01.2022 Index: Yes/No.

Internet: Yes/No.

aav

Note: In view of the present lock down owing to COVID 19 pandemic, a web copy of the order may be utilised for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned.

To

1. The I Additional District Judge, Madurai

2. The III Additional Subordinate Judge, Madurai

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

V. BHAVANI SUBBAROYAN, J.

aav

S.A.(MD) No.60 of 2021

20.01.2022

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