Pappal @ Ammasiammal vs Nallasamy (Died)
2024 Latest Caselaw 21597 Mad

Madras High Court

Pappal @ Ammasiammal vs Nallasamy (Died) on 13 November, 2024

Author: T.V.Thamilselvi

Bench: T.V.Thamilselvi

                                                                                 S.A. No. 1506 of 2007

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 13.11.2024

                                                     CORAM

                              THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                               S.A. No.1506 of 2007
                                                       and
                                                M.P.No. 1 of 2007

                     1. Pappal @ Ammasiammal
                     2. Mehala
                     3. Manikandan
                     4. Karunanithi
                     5. Era Durai
                     6. Sundaram
                     7. Rajammal
                     8. Duraisamy                                             ... Appellants

                                                  Versus

                     Nallasamy (died)

                     1. Govindan                                              ... Respondents

                     Prayer:- Second Appeal has been filed under Section 100 C.P.C., against

                     the judgment and decree dated 25.01.2007 passed by the Addl. District

                     Judge (Fast Track Court No.IV), Bhavani, Erode District in A.S.No. 48 of

                     2006 confirming the decree and judgment dated 29.09.2004 passed by the II

                     Addl. District Munsif, Bhavani in O.S.No. 593 of 2004.

                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                       S.A. No. 1506 of 2007




                                        For Appellants          : Ms.P.T.Ramadevi

                                        For Respondent          : Mr.V.Rajesh


                                                         JUDGEMENT

Today, when the matter taken up for hearing, both the learned counsel

for appellants and respondent appeared. The learned counsel appearing for

the Appellants submitted a memo stating that though several attempts made

to find the appellants to get instructions, she could not locate them. Hence,

she prayed to record this memo.

2. Recording the memo filed by the learned counsel for appellants,

this Second Appeal is dismissed on the ground of no instructions on the side

of plaintiffs. No costs. Consequently, the connected Miscellaneous Petition

is closed.

13.11.2024 rpp To Addl. District Court, (Fast Track Court No.IV),

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

Bhavani, Erode Dt.

T.V.THAMILSELVI, J.

rpp

13.11.2024

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