Govindaraja Naicker vs Rosammal
2023 Latest Caselaw 1165 Mad

                                                                          S.No.1287 of 2003




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              Dated : 30.01.2023

                                                   CORAM

                                    THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                               S.No.1287 of 2003


                     1.Govindaraja Naicker

                     2.Dhanabakkiyam

                     3.Yasodhammal

                     4.G.Subramani

                     5.R.Marriamma

                     6.G.Ashokan                                   ...Appellants

                                                      Vs.

                     1.Rosammal

                     2.P.Munirathinam

                     3.Vanaja

                     4.P.Jamuna


                     1/5

https://www.mhc.tn.gov.in/judis
                                                                                S.No.1287 of 2003


                     5.P.Mani

                     6.P.Thulasi Dass

                     7.Jayalakshmi

                     8.Kirubakaran

                     9.Indirani

                     10.Nalini                                          ...Respondents



                     (Appellants 2 to 6 brought on record as Lrs of the deceased sole

                     appellant vide order dated 30.01.2004 in C.M.P.No.15983 of 2003 in

                     S.A.No.1287 of 2003)



                     Prayer: Second Appeal is filed under Section 100 of the Code of Civil

                     Procedure against the Judgment and Decree in A.S.No.13 of 1997

                     dated 07.06.2002 on the file of the learned Subordinate Judge at

                     Ranipet confirming the Decree and Judgement passed in O.S.No.154 of

                     1986 dated 31.01.1995 on the file of the District Munsif Court,

                     Arakkonam.




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https://www.mhc.tn.gov.in/judis
                                                                                      S.No.1287 of 2003




                                       For Appellants   :     No Appearance

                                       For Respondents :      Dismissed as abated
                                       1&2

                                       For Respondents :      Mr.J.Ram
                                       3 to 6

                                       For Respondents :      No Appearance
                                       7 to 10


                                                        JUDGMENT

Today, the matter is listed under the caption “For Dismissal”.

However, when the matter is called there is no representation for the

appellants. Therefore, the Second Appeal is dismissed for non-

prosecution. No costs.

                                                                                     30.01.2023

                     Index             : Yes/No
                     Internet          : Yes/No
                     kan

https://www.mhc.tn.gov.in/judis S.No.1287 of 2003

To

1.The Subordinate Judge, Ranipet.

2.The District Munsif Court, Arakkonam.

https://www.mhc.tn.gov.in/judis S.No.1287 of 2003

P.T. ASHA, J,

kan

S.No.1287 of 2003

30.01.2023

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