Pazhanisamy (Died) vs Raja
2023 Latest Caselaw 17575 Mad

Madras High Court

Pazhanisamy (Died) vs Raja on 22 December, 2023

                                                                                    S.A.No.32 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 22.12.2023

                                                     CORAM

                                   THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                                 S.A.No.32 of 2018
                                                       and
                                               C.M.P.No.500 of 2018

                     1.Pazhanisamy (Died)

                     2.Banumathi

                     3.Manimegalai

                     4.P.Maragatham                                           ... Appellants


                         (A1-Died, A4 is impleaded as LR of the deceased A1
                         vide Court order dated 21.11.2023 made in
                         CMP.No.2837 of 2022 in S.A.No.32 of 2018)

                                                        vs.

                     1.Raja

                     2.Ravanan

                     3.Manimekalai                                            ... Respondents

                     PRAYER: Second Appeal is filed under Section 100 of Civil Procedure
                     Code, to set aside the Judgment and Decree in A.S.No.7 of 2015 on the file


                     1/4
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                                                                                      S.A.No.32 of 2018

                     of the III Additional District Judge, Kallakurichi, dated 28.03.2017 in
                     reversing the well considered judgment and decree in O.S.No.142 of 2008
                     on the file of the Subordinate Judge, Kallakurichi, dated 05.09.2013.

                                       For Appellants   : No Appearance

                                       For Respondents : Mr.P.Valliappan
                                                         Senior Advocate
                                                         for M/s.S.M.S.Shriram Narayanan

                                                         ORDER

When the second appeal was taken up for hearing on 20.12.2023,

there was no representation for the appellants in the forenoon and afternoon.

Therefore, in order to give an opportunity to the appellants, the Registry

was directed to list the matter today (i.e., 22.12.2023) under the caption 'For

Dismissal'. Even today, there is no representation for the appellants. Hence,

the Second Appeal is dismissed for default. No costs. Consequently, the

connected civil miscellaneous petition is closed.

                                                                                        22.12.2023
                     Index                   : Yes/No
                     Speaking order          : Yes/No
                     Neutral Citation        : Yes/No
                     dm

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

To

1.The III Additional District Judge, Kallakurichi.

2.The Subordinate Judge, Kallakurichi.

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

S.SOUNTHAR, J.

dm

22.12.2023

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