Govindan vs Malar
2023 Latest Caselaw 16143 Mad

Madras High Court

Govindan vs Malar on 11 December, 2023

                                                                                        S.A.No.368 of 2011


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED :        11.12.2023

                                                         CORAM

                                  THE HON'BLE MR. JUSTICE C.KUMARAPPAN

                                                 S.A.No.368 of 2011


                     1. Govindan
                     2. Ramamma
                     3. Chinna Madhu                                        ... Appellants


                                                   Vs.

                     1. Malar
                     2. Madammal
                     3. Samudi
                     4. Chinnavan
                     5. Sumathi
                     (Minor 3 to 5 rep. By their next friend
                       /Mother Rajammal)

                     6. Neruppugan @ Perumal
                     7. Perumal
                     8.Pungu @ Poongam                                      ... Respondents


                            Second Appeal filed under Section 100 of the Code of Civil Procedure
                     against the judgment and decree dated 13.12.2010 made in A.S.No.2 of
                     2010 on the file of the Court of the Principal Subordinate Judge, Krishnagiri
                     reversing the judgment and decree dated 07.09.2009 made in O.S.No.94 of
                     2006 on the file of the District Munsif Court, Krishnagiri.

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                        S.A.No.368 of 2011



                                              For Appellants : Mr.R.Narayanan
                                                               for Mr.M.V.Krishnan

                                              For Respondents : Mrs.R.Abirami
                                                                for Ms.V.Srimathi for R1 and R2

                                                          JUDGMENT

Today, when the matter was taken up, Mr.R.Narayanan, learned

counsel appeared on behalf of Mr.M.V.Krishnan, counsel on record for

appellants and submitted that in spite of his best efforts, he is not in a

position to get vakalat from the appellants.

2. In view of the submission made by learned counsel for appellants,

this Court is of the view that there is no purpose in keeping this matter

pending without any progress. Hence, this second appeal is dismissed for

default. No costs.

11.12.2023

Index: Yes/No Neutral Citation: Yes/No Speaking order/Non-speaking order gpa To

1. The Principal Subordinate Judge Krishnagiri

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

2. The District Munsif Court Krishnagiri

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

C.KUMARAPPAN.J.,

gpa

11.12.2023

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