Vibhishnan (Died) vs Thangavel
2022 Latest Caselaw 15728 Mad

                                                                                    S.A.(MD) No.751 of 2007



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 23.09.2022

                                        CORAM : JUSTICE N.SESHASAYEE

                                                 S.A.(MD) No.751 of 2007

                     1.Vibhishnan (Died)
                     2.Kulandaiyammal
                     3.C.Vasuki
                     4.S.Nirmala
                     5.M.Manjula
                     6.T.Vijayalakshmi @ Pappaathi                    ... Appellants 1 to 6/
                                                                          Appellants 1 & 4 to 8/
                                                                          3rd Defendant & LRs of D4
                     7.Nallusamy                                      ... 7th Appellant
                     [7th appellant brought on record as LR of the deceased
                     1st appellant vide order dated 28.08.2014 made in M.P.
                     (MD) Nos.1 to 6 of 2014 in S.A.(MD) No.751 of 2007]

                                                              Vs
                     1.Thangavel
                     2.Murugesan (Died)
                     3.Vasanthamani
                     4.Senapathi
                     5.Ramayi
                     6.Krishnaveni
                     7.Valarasi
                     8.Chandrakantha
                     9.Palaaru                                        ... Respondents 1 to 9/
                                                                          Respondents 1, 3, 5 to 7, 9
                                                                          to 11 & 3rd Appellant/
                                                                          Plaintiff & Respondents 2,
                                                                          7 to 9, 11 to 13 & 5

                     _________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD) No.751 of 2007



                     10.P.Suresh                                       ... 10th Respondent

                     [R-10 impleaded as party respondent vide
                     order dated 16.08.2013 made in M.P.(MD) No.
                     1 of 2012 in S.A.(MD) No.751 of 2007]

                     11.P.Suseela
                     12.Karthick                                       ... Respondents 11 & 12

                     [R11 and R12 brought on record as LRs of the
                     deceased 2nd respondent vide order dated 28.08.2014
                     made in M.P.(MD) Nos.1 to 6 of 2014 in S.A.(MD) No.
                     751 of 2007]


                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 24.11.2006 made in A.S.No.143 of 2005 on
                     the file of the District Court, Karur, confirming the judgment and decree
                     dated 25.03.1999 in I.A.No.932 of 1994 in O.S.No.628 of 1979 on the file
                     of the Sub Court, Karur.

                                    For Appellants   :      No appearance

                                    For Respondents :       Mr.M.C.Swamy for R1

                                                     :      Mr.M.P.Senthil for R3 to R5

                                                     :      Mr.R.Devaraj for R6 to R8

                                                     :      Mr.S.Ramsundarvijayraj for R10

                                                     :      Mr.P.Thiagarajan for R11 & R12



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                     Page 2 of 4



https://www.mhc.tn.gov.in/judis
                                                                              S.A.(MD) No.751 of 2007




                                                    JUDGMENT

The appellants are not represented, though their names are printed in the

cause list. Hence, this Second Appeal is dismissed for default. No costs.

23.09.2022 Internet:Yes Index:Yes/No

abr

To

1.The District Judge, Karur.

2.The Sub Judge, Karur.

3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.751 of 2007

N.SESHASAYEE, J.

abr

S.A.(MD) No.751 of 2007

23.09.2022

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