Tuesday, 19, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

P.Annaikkutti vs R.Indirani ... 1St
2022 Latest Caselaw 12096 Mad

Citation : 2022 Latest Caselaw 12096 Mad
Judgement Date : 6 July, 2022

Madras High Court
P.Annaikkutti vs R.Indirani ... 1St on 6 July, 2022
                                                                           S.A.(MD) No.663 of 2010



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 06.07.2022

                                       CORAM : JUSTICE N. SESHASAYEE

                                            S.A.(MD) No.663 of 2010
                                                     and
                                             M.P.(MD) No.3 of 2010

                     R.Perumal (Died)

                     P.Annaikkutti                       ... Appellants/Appellants/
                                                             Defendants 1 & 3

                                                     -vs-

                     1.R.Indirani                        ... 1st Respondent/1st Respondent/
                                                             1st Plaintiff

                     2.R.Ragini                          ... 2nd Respondent/2nd Respondent/
                                                             2nd Plaintiff

                     3.P.Raju (Died)                     ... 3rd Respondent/3rd Respondent/
                                                             2nd Defendant

                     4.R.Ayinan (Died)                   ... 4th Respondent/3rd Appellant/
                                                             4th Defendant
                     5.R.Kamalam

                     6.R.Sivaraman

                     7.R.Paulraj



                     _________
                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 S.A.(MD) No.663 of 2010




                     8.R.Hemalatha                        ... Respondents 5 to 8/
                                                              LRs of the deceased R3
                     [Respondents 5 to 8 - suo motu brought on record
                     as LRs of the deceased 3rd respondent vide order
                     dated 14.03.2022 in S.A.(MD) No.663 of 2010]

                     9.R.Nandhakumar

                     10.K.Sudha                           ... Respondents 9 & 10/
                                                              LRs of the deceased R4
                     [Respondents 9 and 10 – suo motu brought on record
                     as LRs of the deceased 4th respondent vide order
                     dated 14.03.2022 in S.A.(MD) No.663 of 2010]

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 20.08.2008 in A.S.No.56 of 2002 on the file
                     of the I-Additional Sub-Court, Trichirappalli confirming the judgment and
                     decree dated 16.11.2001 made in O.S.No.209 of 1995 on the file of District
                     Munsif Court, Thuraiyur in allowing the suit entirety with regards to all
                     items of suit properties.

                                   For Appellant      :         No appearance

                                   For R1 & R2        :         Mr.R.Sundar

                                   For Respondents 3, 4, 5, 6, 9 & 10 : No appearance

                                   Respondents 7 & R8 :         Unserved

                                                          *******

                     _________
                     Page 2 of 4


https://www.mhc.tn.gov.in/judis
                                                                              S.A.(MD) No.663 of 2010




                                                      JUDGMENT

There is no representation for the appellant. The learned counsel for

respondents 1 and 2 is present. Hence, this second appeal is dismissed for

default. No costs. Consequently, connected miscellaneous petition is

dismissed.

06.07.2022 Internet:Yes Index:Yes/No

abr

To

1.The I-Additional Sub-Court, Trichirappalli.

2.The District Munsif Court, Thuraiyur

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.663 of 2010

N. SESHASAYEE, J.

abr

S.A.(MD) No.663 of 2010

06.07.2022

_________

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

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter