Madras High Court
Periyanayaki vs Dr.Santha Mohan on 22 June, 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 22.06.2022
CORAM:
THE HONOURABLE MR.JUSTICE P.VELMURUGAN
A.S(MD)No.9 of 2010
and
M.P(MD)No.1 of 2010
1.Periyanayaki
2.K.Pandian
3.G.Radhakrishnan
4.S.JanaBai
5.K.Sakundala
6.Mariaraj
7.Susaiammal
8.M.Palanichami
9.Devaki
10.A.Sivabagyam
11.Syed Ali
12.R.Jyothi
13.Phelominal
14.Chinthamani
15.Aravamudhan
1/7
https://www.mhc.tn.gov.in/judis
16.Lakshmi
17.Karupayee Ammal
18.Ramayee
19.Brihadambal
20.Govindarajalu
21.V.Rohini
22.Krishnamurthi
23.Sargunavathi
24.Lalitha
25.Muthuraman Chettiar
26.Challammal
27.Kamalam
28.Lourthu Mary
29.V.S.Ramachandran
30.P.Sundari Ammal
31.G.Chandra
32.Sankaran
33.Krishnan
34.K.Kumar :Appellants/Defendants(Defendants
4,5,6,7,12,17, 21,23,26,27,28,29,31,
32, 33, 34, 35, 37,38,39,40,43, 49,
50, 51, 54, 55, 64, 65, 66, 67, 68, 71
and 72)
2/7
https://www.mhc.tn.gov.in/judis
.vs.
Meda G.Mohan(died)
1.Dr.Santha Mohan
2.Abhirami
3.M.Nagarajaj
4.M.Krithika :Respondents/Plaintiffs(Plaintiffs 2,3,4
and 5)
5.Rengaraj
6.K.Gurusami Tailor
7.R.Jayalakshmi
8.Yasoda Bai
9.S.Gopalakrishnan
10.Rajendran
11.V.Ujjivanam
12.R.Ramasami rauth
13.R.Dhanabakiam
14.Adaikalasami Pillai
15.Narayanasamiraju
16.Muthulakshmi
17.Mariyayee
18.Subramanian
19.Ananthalakshmi
3/7
https://www.mhc.tn.gov.in/judis
20.R.Leelavathi
21.Syed Rasul
22.V.S.Thangavelu Pillai
Govindaraj(deceased)
23.S.Muruganandam
24.Jebamalai
25.Devaraj
26.Shanmugam
Govindasamy Pillai(deceased)
27.Kaliaperumal
28.Singamuthu
Lakshmana Pillai(deceased)
29.Manickavasagam
30.Ramakrishnan
31.Balu
32.Sagunthala
33.Baskaran
34.M.Palanisamy
35.V.Ramakrishnan
36.Priya
37.Dhanam
4/7
https://www.mhc.tn.gov.in/judis
38.Ragunathan
39.Uma Maheswaran
40.Eswari :Respondents/Defendants
(Defendants1,2,3,8,9,10,11,13,
14,15, 16, 18,19, 20,22,24, 30, 36,
44, 45, 46, 47, 52, 53, 57,
58, 59, 60, 61, 62, 63,
69, 70,73, 74 and 75)
PRAYER: First Appeal filed under Section 96 of the Civil Procedure
Code against the judgment and decree made in O.S.No.118 of
2004, dated 31.12.2009, dated 31.12.2009, on the file of Additional
District Judge/Fast Track Court, Pudukkottai.
For Appellants :Mr.S.Mahdavan
For Respondents :No appearance
JUDGMENT
*********
The appeal suit is pending from the year 2010. Even the
learned counsel for the appellants is not in a position to say
whether all the appellants are alive or not and so far, no memo has
been filed reporting the death of some of the appellants. Even
without any progress, the appeal suit is pending from the year
2010. When the matter was listed for hearing on 13.6.2022, at
request of the learned counsel for the appellants, the matter stands
adjourned to 22.06.2022. Today, when the matter is taken up for
https://www.mhc.tn.gov.in/judis
hearing, the learned counsel for the appellants is not ready to
argue the appeal suit.
2.In view of the same, the appeal suit is dismissed for non-
prosecution. No costs. Consequently, connected Miscellaneous
Petition is dismissed.
22.06.2022
Index:Yes/No
Internet:Yes/No
vsn
To
1.The Judge,
Additional District Judge/Fast
Track Court,
Pudukkottai.
2.The Section Officer,
Vernacular Section,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
P.VELMURUGAN.,J.
vsn
JUDGMENT MADE IN
A.S(MD)No.9 of 2010
and
M.P(MD)No.1 of 2010
22.06.2022
https://www.mhc.tn.gov.in/judis
