Mounissamy vs T.Arumugam (Died)
2024 Latest Caselaw 4857 Mad

Madras High Court

Mounissamy vs T.Arumugam (Died) on 1 March, 2024

Author: P.T. Asha

Bench: P.T. Asha

                                                                                S.A.No.33 of 2024




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              Dated : 01.03.2024

                                                   CORAM

                                    THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                               S.A.No.33 of 2024
                                                      &
                                             C.M.P. No. 743 of 2024


                     Mounissamy                                         ...Appellant

                                                      Vs.
                     1.T.Arumugam (Died)

                     2.A.Rajalakshmi

                     3.N.Egambaram

                     4.Thavamanidevi

                     5.Ramyadevi

                     6.Karthikeyan                                      ...Respondents


                     (R1 died, R5 and R6 brought on record as LRs of the deceased R1 vide
                     Court order dated 28.11.2023 made in C.M.P. No. 27298 of 2023 in
                     S.A.Sr.No.28862 of 2020).


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.33 of 2024




                     Prayer: Second Appeal is filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 17.10.2019 in
                     A.S.No.51 of 2018 on the file of the Court of the II Additional District
                     Judge at Puducherry confirming the Judgement and Decree dated
                     09.02.2018 in O.S.No.154 of 2014 on the file of the Court of the
                     Additional Subordinate Judge, Puducherry.

                                       For Appellant   :   No Appearance

                                       For Respondents :   Mr. V.Kamala Kumar
                                       2, 4 & 5.


                                                       JUDGMENT

Today, the matter has been listed under the caption “For

Dismissal”. However, there is no representation for the appellant.

Therefore, the above Second Appeal is dismissed for default.

Consequently, the connected Civil Miscellaneous Petition is closed.

No costs.

                                                                                 01.03.2024

                     Index             : Yes/No
                     Internet          : Yes/No
                     kan

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

To

1.The II Additional District Judge Puducherry.

2.The Additional Subordinate Judge, Puducherry.

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

P.T. ASHA, J,

kan

01.03.2024

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