K.R.Venkatachalam vs Periyaponnu @ Marayee
2023 Latest Caselaw 16148 Mad

Madras High Court

K.R.Venkatachalam vs Periyaponnu @ Marayee on 11 December, 2023

Author: G.K.Ilanthiraiyan

Bench: G.K.Ilanthiraiyan

                                                                                          AS.No.399 of 2014

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      Dated : 11.12.2023

                                                           CORAM:

                                   THE HON'BLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                                    AS.No.399 of 2014 and
                                                      MP.No.1 of 2014


                  1.K.R.Venkatachalam
                  2.Banumathi @ Kaliammal                                           ... Appellants

                                                              Vs.

                  1.Periyaponnu @ Marayee
                  2.Neelambal
                  3.Natarajan
                  4.Krishnaveni
                  5.Arivu @ Murugesan
                  6.Megala @ Valarmathi
                  7.Selvi
                  8.R.Senthilraja
                  9.Rosammal
                  10.Bebi                                                               ...Respondents


                  PRAYER:

                                  Appeal Suit is filed under Section 96 of CPC to set aside the judgment

                  and decree passed in OS.No.253 of 2010 dated 03.12.2013 on the file of the I

                  Additional District Judge, Salem.

                  1/4
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                                                                                          AS.No.399 of 2014




                                    For Appellants            : No appearance

                                    For Respondents
                                       For R6,7,9 & 10        : Mr.P.Jagadeesan


                                       R1 to 5 & 8            : No appearance


                                                         JUDGMENT

This Appeal suit is filed against the judgment and decree passed in

OS.No.253 of 2010 dated 03.12.2013 on the file of the I Additional District

Judge, Salem

2. The learned counsel who appeared on behalf of the appellants

earlier, submitted that already the entire bundle has been handed over to the

appellants along with change of vakalat.

3. On perusal of case bundle, it is seen that even till today, the

appellants failed to engage any counsel to represent on behalf of them. Today

also, no one appeared on behalf of the appellants before this Court either in

person or through pleader.

4. Therefore, this appeal suit is dismissed for default. Consequently,

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

connected miscellaneous petition is closed. There shall be no order as to costs.

11.12.2023 Index : Yes / No Internet : Yes / No Speaking order /Non-speaking order lok

To

1.The I Additional District Judge, Salem

2.Section Officer, V.R.Section, High Court of Madras

G.K.ILANTHIRAIYAN, J.

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

lok

11.12.2023

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