Chellam Nadar (Died) vs Dennison
2023 Latest Caselaw 4213 Mad

                                                                                  S.A.No.399 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 13.04.2023

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                               S.A.No.399 of 2003

                 Chellam Nadar (Died)                         ...Plaintiff/Appellant/Appellant
                 2.Kamala Bai
                 3.C.Soundar Rajan
                 4.C.Girija
                 5.C.Radha Krishnan
                 6.C.Samraj
                 7.C.Sivaraj                              ...LRs of the deceased sole appellant


                 (A2 to A7 are brought on record as LRs of the deceased sole appellant vide order
                 dated 18.07.2005 made in C.M.P.(MD).No.4090 of 2005)


                                                       -Vs-
                 1.Dennison
                 2.Daniel Thankakumar                 .. Defendants/Respondents/Respondents




                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree passed in A.S.No.96 of 1999 dated 10.10.2002
                 on the file of the Subordinate Court, Padmanabhapuram, pursuant to the judgment
                 and decree dated 01.10.1999 in O.S.No.18 of 1997 on the file of the Additional

                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                          S.A.No.399 of 2003

                 District Munsif, Padmanabhapuram.


                                           For Appellant      : No-appearance
                                           For Respondents : No-appearance


                                                           JUDGMENT

When the matter is taken up for hearing today, there is no representation

for the appellants. The appeal is in the year 2003. Despite sufficient opportunity

given to the appellants, the appellants have not come forward to prosecute the

appeal. Therefore, this Second Appeal is dismissed for default with costs of

Rs.1,00,000/- (Rupees One Lakh only) payable by the appellants to the Registry.

In case the appellants have filed any application to restore the appeal, Registry is

directed not to take the application on file unless the appellants deposit the said

amount imposed by this Court.

                                                                                          13.04.2023

                 NCC      : Yes/No
                 Index : Yes / No
                 Internet : Yes / No
                 SSB

https://www.mhc.tn.gov.in/judis S.A.No.399 of 2003

To

1. Subordinate Court, Padmanabhapuram

2. Additional District Munsif, Padmanabhapuram.

3.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.399 of 2003

P.VELMURUGAN, J.

SSB

S.A.No.399 of 2003

13.04.2023

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