Rani vs Seerangayee
2024 Latest Caselaw 18521 Mad

Madras High Court

Rani vs Seerangayee on 19 September, 2024

                                                                                        S.A.No.235 of 2012


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 19.09.2024

                                                          CORAM:

                                   THE HONOURABLE MR.JUSTICE K.RAJASEKAR

                                                     S.A.No.235 of 2012
                                                            and
                                                      M.P.No.1 of 2012

                        Rani                                                      ... Appellant
                                                            Vs.

                        1. Seerangayee
                        2. Kannupaiyan @ Chinnusamy
                        3. Raja Kannu
                        4. Chinnaponnu
                        5. Palaniammal
                        6. Poongodi
                        7. Manikandan
                        8. Dhanam
                        9. Santhi                                                 ... Respondents

                        Prayer:      Second Appeal filed under Section 100 of the Civil Procedure
                        Code against the Judgment and the decree dated 18.11.2009 passed in
                        A.S.No.34 of 2009, on the file of the I Additional Sub Court, Salem,
                        reversing the Judgment and Decree dated 06.01.2009 passed in O.S.No.111
                        of 2008 on the file of the Principal District Munsif's Court, Salem.



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https://www.mhc.tn.gov.in/judis
                                                                                          S.A.No.235 of 2012


                                        For Appellant      :      No appearance
                                        For R1 & R3        :      Died
                                        For R2 & R4        :      Mr.S.Kalyanaraman
                                        For R5             :      Out of Station
                                        For R6 & R7        :      Left


                                                           JUDGMENT

This Court has already granted sufficient time to the appellant to take

steps for the death of the deceased R1/Seerangayee and R3/Raja Kannu.

2. When the matter is taken up for hearing today, there is no

representation for the appellant and so far, no steps have been taken for the

death of the deceased R1/ Seerangayee and R3/Raja Kannu. Considering the

nature of issues involved in this appeal, this Second Appeal is dismissed for

non prosecution. No costs. Consequently, connected Miscellaneous Petition

stands closed.

                                                                                             19.09.2024
                        ssi
                        Index        :     Yes / No
                        Speaking Order :Yes/No

Neutral Citation Case : Yes/No

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

To

1. The I Additional Sub Judge, Salem.

2. The Principal District Munsif's Judge, Salem.

3. The Section Officer, VR Section, High Court of Madras

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

K.RAJASEKAR,J.,

ssi

19.09.2024

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