Seenivasan vs Ayyavu (Died
2024 Latest Caselaw 7584 Mad

Madras High Court

Seenivasan vs Ayyavu (Died on 8 April, 2024

                                                                     S.A(MD)Nos.273 and 274 of 2007

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 08.04.2024

                                                   CORAM:

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                        S.A(MD)Nos.273 and 274 of 2007

                 S.A(MD)No.273 of 2007

                 Seenivasan                                                       ...Appellant

                                                     -Vs-

                 1.Ayyavu (died

                 2.Ponnammal

                 3.Akilandam

                 4.Rasamani

                 5.Murugesan

                 6.Suguna

                 (Respondents 2 to 6 are brought on records
                 as LRs of the deceased sole respondent
                 vide order of Court dated 28.07.2008 made in
                 M.P(MD) No.1 of 2008)                                        ... Respondents

                 PRAYER: Second Appeal is filed under Section 100 of the Code of Civil
                 Procedure, to set aside the decree and judgment passed in A.S.No.8 of 2002 dated

                 1/4

https://www.mhc.tn.gov.in/judis
                                                                       S.A(MD)Nos.273 and 274 of 2007

                 27.11.2003 on the file of the Additional District Court/Fast Track Court, No.2,
                 Pattukkottai, confirming the decree and judgment passed in O.S.No.110 of 1995
                 dated 25.08.2001 on the file of the District Munsif Court, Pattukottai.

                                    For Appellant      : No appearance

                                    For R2 to R6       : Mr.D.R.Murugesan


                 S.A(MD)No.274 of 2007

                 Seenivasan                                                         ...Appellant

                                                             -Vs-

                 1.Annamalai

                 2.Jothi                                                         ... Respondents


                 PRAYER: Second Appeal is filed under Section 100 of the Code of Civil
                 Procedure, to set aside the decree and judgment passed in A.S.No.7 of 2002 dated
                 27.11.2003 on the file of the Additional District Court/Fast Track Court No.2,
                 Pattukkottai, confirming the decree and judgment passed in O.S.No.111 of 1995
                 dated 25.09.2001 on the file of the District Munsif Court, Pattukottai.

                                    For Appellant      : No appearance
                                    For R2             : Mr.S.Kumar
                                                         for Mr.Uma Ramanathan




                 2/4

https://www.mhc.tn.gov.in/judis
                                                                              S.A(MD)Nos.273 and 274 of 2007

                                                 COMMON JUDGMENT

When the second appeals were taken up for hearing on 05.04.2024,

there was no representation for the appellant during first call as well as second

call. Therefore, in order to give an opportunity to the appellant, Registry was

directed to list the matter today (i.e.,) 08.04.2024 under the caption 'for dismissal'.

2. Even today, there is no representation for the appellant. Hence, these

Second Appeals are dismissed for default. No costs.

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

                 To

1.The Additional District Court/Fast Track Court No.2, Pattukkottai.

2. The District Munsif, Pattukottai.

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

https://www.mhc.tn.gov.in/judis S.A(MD)Nos.273 and 274 of 2007

S.SOUNTHAR, J.

cp

S.A(MD)Nos.273 and 274 of 2007

08.04.2024

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