M.Mohan vs Prabu @ Moranahalli (Died)
2023 Latest Caselaw 15971 Mad

Madras High Court

M.Mohan vs Prabu @ Moranahalli (Died) on 8 December, 2023

                                                                               S.A.No.361 of 2007

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 08.12.2023

                                                     CORAM

                                  THE HONOURABLE Mr. JUSTICE C.KUMARAPPAN

                                               S.A.No.361 of 2007
                                        and M.P.Nos.1 of 2007 and 3 of 2013

                     M.Mohan                                              ... appellant

                                                       -Vs-
                     1.Prabu @ Moranahalli (died),
                     2.Mettigan @ Ramasamy (died),
                     3.Peria Kempi,
                     4.Mallaka,
                     5.Chikkolu.                                         ... Respondents
                     (Sole appellant is recorded as the only legal heir of the deceased
                     respondent 1 vide this Court order dated 03.02.2023 in C.M.P.No.10758
                     of 2022.)
                     (R3 to R5 brought on record as the legal heirs of the deceased respondent
                     2 vide order of this Court, dated 22.10.2013, in M.P.No.1 and 2 of 2012.)



                     Prayer:- Second Appeal filed under Section 100 of the Civil Procedure
                     Code against the judgment and decree dated 25.01.2006 in A.S.No.19 of
                     2005, passed by the I Additional District Judge, Krishnagiri, reversing
                     the decree and judgment dated 25.02.2005 in O.S.No.45 of 1999 passed
                     by the Subordinate Judge, Krishnagiri.




                     Page 1 of 3
https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.361 of 2007



                                       For Appellant         : No appearance

                                       For Respondents       : No appearance

                                                         *****


                                                       JUDGMENT

There is no representation on behalf of the appellant on

27.11.2023 and 06.12.2023. Hence, the matter was adjourned today.

2. Even today, there is no representation on behalf of the

appellant. Hence, this second appeal is dismissed for default.

Consequently, connected miscellaneous petitions are closed. There shall

be no order as to costs.

08.12.2023.

Internet : Yes Index : Yes/No Speaking order/Non-speaking order apd

To

1. The I Additional District Judge, Krishnagiri,

2. The Subordinate Judge, Krishnagiri,

3.The Section Officer, V.R.Section, High Court, Madras.

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

C.KUMARAPPAN,J.

apd

and M.P.Nos.1 of 2007 and 3 of 2013

08.12.2023

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