Selvaraj vs Palammal (Died)
2024 Latest Caselaw 18871 Mad

Madras High Court

Selvaraj vs Palammal (Died) on 25 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                S.A(MD)No.462 of 2005


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 25.09.2024

                                                         CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                               S.A(MD)No.462 of 2005

                1.Selvaraj
                2.Chithambaram                       ... Appellants/Appellants/Defendants

                                                        Vs.

                Palammal (died)

                1.Devaraj
                2.Balakrishnan
                3.Selvamoni
                4.Kutty Nadar                        ... Respondents/Respondents/Plaintiffs


                Prayer: Second Appeal filed under Section 100 of the Code of Civil
                Procedure against the judgment and decree dated 11.01.2005 made in
                A.S.No.29 of 2002 on the file of the Additional Sub Court, Nagercoil
                (Camp at Padmanabhapuram), confirming the judgment and decree
                dated 15.02.2002             made in O.S.No.288 of 1997 on the file of the
                Principal District Munsif Court, Padmanabhapuram.


                                  For Appellants              : No appearance

                                  For Respondents             : Mr.T.Arul




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


                1/4
                                                                                     S.A(MD)No.462 of 2005




                                                       JUDGMENT

When the matter came up for hearing on 24.09.2024, this

Court passed the following order:

'When the matter came up for hearing on 20.01.2023, the learned counsel appearing for the appellants sought time for taking steps to bring on record the legal representatives of the deceased first appellant.

Hence, the matter was adjourned. Till date, the learned counsel for the appellants have not taken any steps to bring on record the legal representatives of the deceased first appellant.

2.In view of the above, this Second Appeal is dismissed as abated in respect of the first appellant.

3.Though the name of the second appellant has been printed in the cause-list, there is no representation for the second appellant.

4.Hence, Registry is directed to post the matter under the caption 'for dismissal' on 25.09.2024.'

2.When the matter is taken up for hearing today, even though

the name of the second appellant has been printed in the cause list, https://www.mhc.tn.gov.in/judis

there is no representation on behalf of the second appellant. Hence, the

Second Appeal is dismissed for non-prosecution. No costs.

                                                                       25.09.2024
                NCC               : Yes/No
                Index             : Yes/No
                ps




                To
                1.The Additional Sub Court,

Nagercoil (Camp at Padmanabhapuram).

2.The Principal District Munsif Court, Padmanabhapuram.

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

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

V.BHAVANI SUBBAROYAN, J.

ps

Judgment made in

25.09.2024

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