P.Rajeswari vs M. Jothi
2022 Latest Caselaw 6425 Mad

                                                                       S.A.No. 80 of 2013


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                           DATED : 29.03.2022

                                                CORAM

                           THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                            S.A.No. 80 of 2013
                                                   and
                                            M.P.No. 1 of 2013

                     P.M.Palani (Died)

                     1. P.Rajeswari
                     2. K. Thara
                     3. V. Santhi
                     4. R. Jayanthi
                     5. S. Anandhi
                     6. P. Viswanathan                           ...   Appellants
                                                   Vs
                     Munivel (Died)

                     1. M. Jothi
                     2. M. Gopal

                     M.Sankar (Died)

                     3. Vijaya
                     4. Ganesan
                     5. Kesavan

https://www.mhc.tn.gov.in/judis
                     1/4
                                                                              S.A.No. 80 of 2013

                     6. Santhi
                     7. Punitha
                     8. Thangam
                     9. Gokul                                     ...   Respondents
                     PRAYER: Second Appeal filed under Section 100 of C.P.C., to set aside
                     the Judgment and Decree dated 19.10.2012 in A.S.No.61 of 2011 on the
                     file of the Subordinate Judge, Vellore and allowing the Judgment and
                     Decree dated 25.07.2011 in O.S.No.393 of 1997 on the file of the
                     Principal District Munsif, Vellore.
                                     For Appellants    : P. Chandrasekaran

                                     For Respondents : Mr.T.Dhanyakumar
                                                       For R2 to R4, R6 to R9.


                                                      JUDGMENT

When the matter was taken up for hearing on 15.03.2022, the

learned counsel for the appellant submitted that he has no instructions

from the appellant and sought for some time to send a formal letter to the

appellant through Registered Post. Pursuant to the same, the learned

counsel for the appellant has sent a letter dated 14.03.2022 to the first

appellant, who is the wife of the original plaintiff P.M.Palani. The

learned counsel submitted that till now no instructions have been

received from the appellants and hence he is reporting no instructions.

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

S.A.No. 80 of 2013

2. Taking into consideration the letter sent by the learned counsel

for the appellant to the appellants informing them that he will report no

instructions if he does not get any information from the appellant, the

second appeal will stand closed. Consequently connected miscellaneous

petition is also closed. There will be no order as to costs.

29.03.2022

Index :Yes/No Internet :Yes/No Lpp

To

1.The Subordinate Judge, Vellore

2.The Principal District Munsif, Vellore.

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

S.A.No. 80 of 2013

N. ANAND VENKATESH, J.

Lpp

S.A.No. 80 of 2013 and M.P.No. 1 of 2013

29.03.2022

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