P. Sarala Surya Rao vs D.Deenadayalan
2023 Latest Caselaw 8266 Mad

                                                                             OSA.No.194 of 2003

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 13.07.2023

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                    and
                                  THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                        Original Side Appeal No.194 of 2003
                                  and CMP Nos.8263/2003, 1240/2004 & 387 &388/2011

                     P. Sarala Surya Rao                              ... Appellant

                                                       Versus

                     1. D.Deenadayalan

                     2. V.Mallick Giri

                     3. V.Subadhra Krishna Rao

                     4. Indira K.Murthy

                     5. D.Savithri Rama Rao

                     6. V.Padma Balakrishnan

                     7. V.Swaraj Gopalakrishnan

                     8. V.Shanthi Ram

                     9. V.Mohini Giri

                     10. V.V.Giri


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                                                                               OSA.No.194 of 2003



                     11. Ms.V.Saraswathi Giri
                         (Plffs. 3 to 12 rep. by their Power Agent
                                  V.Mallick Giri)

                     12. V.Uma Charan Giri

                     13. V.Amarnath Giri

                     14. V.Venkata Giri

                     15. M/s.Murray & Co.                                .. Respondents

                     PRAYER: Original Side Appeal filed under Order XXXVI Rule 1 of the
                     Original Side Rules read with Clause 15 of the Letters Patent, against the
                     order and decretal order made in Application No.2903 of 2002 in
                     C.S.No.201 of 1981 dated 10.06.2003.


                                  For Appellant             : Mr.T.Poornam

                                  For Respondents           : Mr.M.Sureshkumar, for R1

                                                            Mr.T.Viswanatha Rao, for R12

                                                            Mr.V.Amarnath Giri,
                                                            (party in person), R13

                                                            R14 – Died

                                                            R15 – Given up

                                                           RR2 to R11 – Dismissed vide
                                                     order of this Court dated 13.03.2009)


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                                                                                OSA.No.194 of 2003




                                                     JUDGMENT

(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)

Mr.T.Poornam, learned counsel appearing for the appellant in

OSA No.194 of 2003 would submit that the Appellant had taken back the

papers from him and notice ordered to the appellant on 13.12.2022 has

also been returned. Hence the Original Side Appeal is dismissed for non

prosecution. No costs. Consequently, the connected miscellaneous

petitions are closed.

(R.SUBRAMANIAN, J .) (R.KALAIMATHI, J.) 13.07.2023 jv

Index : No Internet : Yes Neutral Citation : No Non speaking order

To The Section Officer, Original Side, High Court of Madras

https://www.mhc.tn.gov.in/judis OSA.No.194 of 2003

R.SUBRAMANIAN, J.

and R.KALAIMATHI, J.

jv

Original Side Appeal No.194 of 2003 and CMP Nos.8263/2003, 1240/2004 & 387 &388/2011

13.07.2023

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