Murugan vs K.A.Murugappan
2022 Latest Caselaw 11373 Mad

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 28.06.2022

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                               A.S.No.73 of 1993
                                                      and
                                              TR.A.S.No.246 of 1997

                     A.S.No.73 of 1993

                     1.Murugan
                     2.Gabriel
                     3.Chandramohan
                     4.Baliah
                     5.Visahan
                     6.Sunderesan
                     7.Sasidaran
                     8.Subbiah Asari (died)
                     9.Narayanan
                     10.Manthram
                     11.N.Lakshmanan
                     12.R.Chandran
                     13.Jeyaram Raja
                     14.Mohammed Hanifa
                     15.R.Ramani
                     16.Subbammal


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                     17.Thamilarasan
                     18.Rama Krishnan

                     (Appellants 16 to 18 are brought on record as Lrs of the deceased 8th
                     appellant as per the order of this Court dated 10.01.1997 in CMP(MD)
                     No.16499 to 16501 of 1996)
                                                                               ... Appellants
                                                       Vs.

                     Gnanmani Ammal Chatram
                     Through its Hereditary Trustee
                     Thirumathi S.ayya Thaiyalnayagi Ammal (died)
                     through her power agent
                     Sri.K.Ayya Subramania Mudaliar (died)

                     Gnanamani Ammal Chatram
                     Through its Hereditory Trustee
                     1.K.A.Murugappan
                     2.K.A.Shanmugavel
                     3.K.A.Shamugavel

                     (Respondents 1 to 3 are substituted vide court order dated
                     13.06.2022 made in MP(MD) No.1 of 2006.

                     4.M.Saraswathi

                     5.M.Thaiyalnayagi

                     6.M.Subha

                     7.M.Senthilnathan

                     (Respondents 4 to 7 are substituted as Lrs of the deceased R2 vide court
                     order dated 09.02.2022 made in CMP(MD) No.5759 of 2017 in MP(MD)
                     No.1 of 2006 in A.S.No.73 of 1993)
                                                                               ... Respondents

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                     PRAYER: Appeal Suit filed under Section 96 of Civil Procedure Code,
                     to set aside the judgment and decree passed in O.S.No.71 of 1988, dated
                     25.04.2013, on the file of the Learned Principal Subordinate Judge,
                     Tirunelveli, dated 11.12.1992.


                                  For Appellants            : Mr.A.R.Nixon

                                  For Respondents           : No appearance

                     TR.A.S.No.246 of 1997


                     K.A.Velappan                                       ... Appellant

                                                      Vs.

                     1.Gnanamaniamma, Chatram
                       through its Hereditary Huqdar
                       Smt.K.Ayya Thaiyalnayagiammal

                     2.K.Ayya Ayya Thaiyalnayagi Ammal                   ... Respondents



                     PRAYER: Appeal Suit filed under Section 96 and Order 41 Rule 1 of

                     Civil Procedure Code, to set aside the judgment and decree passed in

                     O.S.No.89 of 1988 on the file of the Principal Subordinate Judge,

                     Tirunelveli, dated 11.12.1992.


                                  For Appellant             : No appearance

                                  For Respondents           : No appearance

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                                                     COMMON JUDGMENT
                                                     ***********************



                                  Despite sufficient opportunity being given to the appellants by this

                     Court, the appellants have not taken any steps to comply with the order

                     of this Court dated 13.06.2022. Therefore, these Appeals are dismissed

                     for default. No costs.


                                                                              28.06.2022
                     Index:Yes
                     Internet:Yes

                     cp


                     To

                     1.The Principal Subordinate Judge,
                       Tirunelveli.

                     2.The Record Keeper,
                       Vernacular Section,
                       Madurai Bench of Madras High Court,
                       Madurai.




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                                   P.VELMURUGAN,J.

cp

A.S.No.73 of 1993 and TR.A.S.No.246 of 1997

28.06.2022

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