K.S.Nagarajan(Died) vs R.Rajakumari
2025 Latest Caselaw 151 Mad

Citation : 2025 Latest Caselaw 151 Mad
Judgement Date : 1 April, 2025

Madras High Court

K.S.Nagarajan(Died) vs R.Rajakumari on 1 April, 2025

                                                                                        SA NO. 165 of 2012

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                 DATED: 01-04-2025
                                                     CORAM
                                  THE HONOURABLE MRS JUSTICE R. KALAIMATHI
                                                 SA NO. 165 of 2012

                    K.S.NAGARAJAN(died)

                    2.Premavathy,
                    W/o. Late.K.S.Nagarajan

                    3.Priya
                    W/o. Late.K.S.Nagarajan

                    4.Udhayakumari
                    W/o. Sivakumar
                    D/o. Late.K.S.Nagarajan

                    5.Nathiya
                    W/o.Karthik
                    D/o. Late.K.S.Nagarajan

                    6.Srinivasan
                    S/o. Late.K.S.Nagarajan

                    7.Karthick
                    W/o.Late.K.S.Nagarajan

                    Appellant Nos.2 to 7 are residing at No.61-Q,
                    Bajanai Koil St, Kazhanipakkam Village,
                    Kandaneri Post, Pallikonda Via Vellore Taluk
                    and District.
                    [Sole Appellant died, Appellant Nos. 2 to 7 are
                    brought on record as LRs of the deceased sole
                    appellant vide Court Order dated 07.02.2025
                    made in CMP.Nos. 12108 to 12110 of 2017]
                                                                                                Appellants
                                                               Vs
                    R.Rajakumari

                    Page Nos.1/4



https://www.mhc.tn.gov.in/judis               ( Uploaded on: 15/04/2025 02:12:25 pm )
                                                                                       SA NO. 165 of 2012
                    W/o Late K.S.Rajavelu.


                    2.R.Senthilkumar
                    S/o.late.K.S.Rajavelu
                    3.R.Kumar
                    S/o.late.K.S.Rajavelu


                    4.R.Sureshkumar
                    S/o.late.K.S.Rajavelu


                    5.R.Bharathiraja
                    S/o.late.K.S.Rajavelu


                    Respondents 1 to 5 are residing at
                    No.3, Raghava Reddi Street,
                    Rajaji Nagar, Villivakkam
                    Chennai-600 049.                                                      ...Respondent(s)



                    Prayer: This Second Appeal filed u/s. 100 of the Code of Civil Procedure,
                    prays to set aside the judgment and decree dated 21.09.2011 made in
                    A.S.No. 34 of 2010 by the learned Subordinate Judge, Vellore and
                    consequntly allow the AS.No. 34 of 2010 and thereby setting aside the
                    judgment and decree dated 29.06.2010 passed by the learned Principal
                    District Munsif, Vellore made in O.S.No. 281 of 1999 and consequently
                    decree the suit in O.S.No. 281 of 1999 by allowing the above second
                    appeal.

                    For Appellant(s): No Appearance
                    For Respondent(s): Mr.Ilayarajakumar
                    For M/s.Ramalingam Associates
                    Page Nos.2/4



https://www.mhc.tn.gov.in/judis              ( Uploaded on: 15/04/2025 02:12:25 pm )
                                                                                         SA NO. 165 of 2012
                    For Rr1,3,4
                    For R2 And R5 No Appearance.


                                                       JUDGMENT

Today, when the matter came up for hearing, the learned Counsel for

the appellants reported “no instructions” from the appellants. On

18.03.2025, the matter was posted on 25.03.2025 under the caption for

dismissal on 01.04.2025 and the names of the appellants are printed in the

cause list. Even today, i.e. on 01.04.2025, none represents on behalf of the

appellants. Hence, the Second Appeal is dismissed for non prosecution.

No costs. Consequently, connected MP.No.1 of 2012 is closed.

01.04.2025

MSM

https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/04/2025 02:12:25 pm ) SA NO. 165 of 2012

R. KALAIMATHI, J

MSM