Akkammal vs Valliammal (Died)
2024 Latest Caselaw 7581 Mad

Madras High Court

Akkammal vs Valliammal (Died) on 8 April, 2024

                                                                             S.A.No.1241 of 2002

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 08.04.2024

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                              S.A.No.1241 of 2002


                 1.Akkammal

                 2.Palaniammal                                        ...Appellants

                                                -Vs-

                 1. Valliammal (died)
                 (Respondents 2 and 3, who are already on
                 record, are recorded as LRs of the deceased
                 first respondent vide Court order dated 22.01.2024
                 made in S.A.No.1241 of 2002)
                 2.Nachiammal
                 3.Murugesan
                 4.Meenakshiammal
                 5.Sarada
                 6.Palsamy
                 7.Santhi
                 8.Annakaamu
                 9.Selvaraj
                   minor represented by mother and guardian Meenakshiammal


                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.1241 of 2002

                 10.Polappan alias Palanisamy
                 11.Subramanian
                 12.Aalathayammal
                 13.Rangasamy                                                        ... Respondents



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

                 Procedure, to set aside the judgment and decree of the learned Additional Sub

                 Judge, Dindugul in A.S.No.45 of 1998, dated 20.06.2001 confirming the

                 judgment and decree of District Munsif, Dindugul in O.S.No.2075 of 1990, dated

                 30.07.1997.

                                    For Appellant       : No appearance

                                    For R2 & R3         : Mr.R.Nandakumar

                                    For R4, R5, R6, R7,
                                     R8, R10, R12, R13 : No appearance


                                                        JUDGMENT

When the second appeal was taken up for hearing on 05.04.2024, the

learned counsel for the appellants reported no instructions and made an

endorsement to that effect in the Court bundle. Recording the same, Registry was

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

directed to remove the name of the learned counsel for the appellants and list the

matter under the caption 'for dismissal' by printing the name of the appellants.

2. Today, when the second appeal is listed under the caption 'for

dismissal' by printing the name of the appellants, there is no representation for the

appellants. Hence, the Second Appeal is dismissed for default. However, there

shall be no order as to costs.

                                                                                  08.04.2024
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No
                 cp


                 To

1.The Additional Sub Judge, Dindugul.

2. The District Munsif, Dindugul.

3.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

S.SOUNTHAR, J.

cp

08.04.2024

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