Sivan(Deceased) vs Raman
2023 Latest Caselaw 16146 Mad

Madras High Court

Sivan(Deceased) vs Raman on 11 December, 2023

                                                                               S.A.No.28 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 11.12.2023

                                                       CORAM

                                   THE HONOURABLE MR. JUSTICE S.SOUNTHAR

                                                  S.A.No.28 of 2017
                                               and C.M.P.No.418 of 2017


                 1.Sivan(deceased)
                 2.S.Sellammal
                 3.S.Deivani
                 4.P.Jayalakshmi
                 5.S.Sivagnanam
                 6. S.Vijaya
                 7.P.Logeswari
                 8.S.Selvanayagam
                 9.K.Dhanabackiyam
                 (Amended the appellants 2 to 9 as legal
                 representatives of the deceased sole appellant
                 in the SA.SR.No.91938 of 2012,as per the Court
                 order dated 18.02.2016 by TNJ)                           ...Appellants

                                                         Vs.
                 Raman                                                    ...Respondent

                 PRAYER : Second Appeal filed under Section 100 of the Civil Procedure
                 Code,            against the judgment and decree in A.S.No.42 of 2011 dated
                 24.06.2011 of learned Additional District Judge, Namakkal reversing the
                 judgment and decree in O.S.No.329 of 2005 dated 27.08.2007 of the learned
                 District Munsif, Namakkal.



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                                                                                S.A.No.28 of 2017



                                  For Appellants       :   No appearance
                                  For Respondent       :   Mr.W.Camyles Gandhi

                                                   ORDER

The learned counsel for the appellant already made an endorsement

reporting no instructions on 07.12.2023. Therefore, registry was directed to

delete the name of the counsel for the appellants and list the matter under the

caption “For Dismissal” by printing the names of the appellants in the cause

list.

2. Today(11.12.2023), the matter is listed under the caption “For

dismissal” by printing the names of all the appellants. There is no

representation for the appellants. Hence, the second appeal stands dismissed

for default. No costs. Consequently, connected miscellaneous petition is closed.

                                                                                     11.12.2023

                 Index            : Yes/No
                 Internet         : Yes/No
                 nr

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

To

1. The Additional District Judge, Namakkal

2. The District Munsif, Namakkal.

S.SOUNTHAR, J.

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

nr

and

11.12.2023.

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