J.Joghee Gowder (Died) vs J.Rajagopalan
2023 Latest Caselaw 5792 Mad

                                                                         S.A.No.1253 of 2006



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 08.06.2023

                                                       CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                S.A.No.1253 of 2006
                                            and C.M.P.No.10698 of 2006

                     1.J.Joghee Gowder (died)
                     2.Masiammal
                     3.Rajkumar
                     4.Rani
                     5.Sundari, D/o.Late S.Ajjan
                     6.S.Mathan
                     7.S.Bheeman
                     8.S.Chandran (died)
                     9.J.Bellie
                     10.J.Kari
                     11.J.Bheeman
                     12.J.Ramakrishnan
                     13.J.Devi
                     14.Sundari, W/o.Late.S.Chandran
                     15.Saravanan
                     16.Sankar

                     (Appellants 9 to 13 brought on record
                     as legal heirs of the deceased 1st appellant.
                     8th appellant died, appellants 14 to 16
                     brought on record as legal heirs of the
                     deceased 8th appellant vide Court order
                     dated 07.02.2023 made in C.M.P.Nos.

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                     1/4
                                                                                       S.A.No.1253 of 2006



                     18068, 18160 to 18164 of 2021 in
                     S.A.No.1253 of 2006)                                           ... Appellants

                                                         ..Vs..

                     J.Rajagopalan                                               ... Respondent


                     PRAYER : Second Appeal filed under Section 100 of C.P.C., against the

                     decree and judgment dated 26.12.2002 in A.S.No.32 of 2002 on the file of

                     the District Court, Nilgiris at Uthagamandalam, confirming the decree and

                     judgment in O.S.No.25 of 2000 dated 29.04.2002 on the file of the

                     District Munsif Court, Coonoor, Nilgiris.



                                           For Appellants         : No appearance
                                           For Respondent         : Mr.S.Kingston Jerold



                                                     JUDGMENT

A perusal of the records shows that several adjournments have

been granted. Today when the matter is taken up for hearing, there is no

representation for the appellants. The Second Appeal is of the year 2006

and hence, I do not find any reason to keep the appeal pending.

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

S.A.No.1253 of 2006

2.In view of the above, the Second Appeal is dismissed for

default. No costs. Consequently, connected Civil Miscellaneous Petition

is closed.

08.06.2023 Index : Yes/No Internet : Yes/No kj

To

1. The District Judge, Nilgiris at Uthagamandalam.

2. The District Munsif, Coonoor, Nilgiris.

3. The Section Officer, V.R. Section, High Court, Madras.

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

S.A.No.1253 of 2006

R. HEMALATHA, J.

kj

S.A.No.1253 of 2006 and C.M.P.No.10698 of 2006

08.06.2023

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