C.M.Lakshmanan vs R.Balakrishnan
2023 Latest Caselaw 891 Mad

                                                                                    S.A.No.842 of 2006

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 23.01.2023

                                                       CORAM

                                    THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                                 S.A.No.842 of 2006
                                                        and
                                                M.P.No.1 & 2 of 2010


                     C.M.Lakshmanan
                                                                                   ... Appellant

                                                          Vs.
                     1.R.Balakrishnan

                     2.R.Devarajan

                     3.R.Ponnuswami

                     4.R.Balaraman

                     5.R.Kuppuswami
                                                                                 ... Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the judgement and decree made in A.S.No.10/2005 on the
                     file of the Principal District Judge, Court at Vellore dated 29.06.2005 in
                     reversing the judgement and decree made in O.S.No.160/1995 dated
                     18.10.2004 on the file of the Sub Court at Ranipet, Vellore District.




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.842 of 2006




                                       For Appellant     : No Appearance
                                       For Respondents   : Mr.V.K.Rajagopal [R.1& R.2]
                                                         : R.3, Died [Recorded vide Order dated
                                                          18.07.2014]
                                                         : R.4, Dismissed [Recorded vide Order
                                                           dated 03.08.2015]
                                                         : R.5 [No appearance]


                                                         JUDGMENT

Continuously, there has been no representation on behalf of the

appellant and in order to give the final chance the above Second Appeal is

posted today under the caption ''for Dismissal''. Even today there is no

representation on behalf of the appellant. Hence, this Second Appeal is

dismissed for default. No costs. Consequently, the connected Miscellaneous

Petitions are closed.

                                                                                         23.01.2023

                     Index        : Yes/No
                     Internet     : Yes/No

Neutral Citation :Yes/No shr

https://www.mhc.tn.gov.in/judis S.A.No.842 of 2006

To

1.The Principal District Judge, Court at Vellore

2.The Sub Court at Ranipet, Vellore District.

https://www.mhc.tn.gov.in/judis S.A.No.842 of 2006

P.T. ASHA, J, shr

S.A.No.842 of 2006 and M.P.No.1 & 2 of 2010

23.01.2023

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