Anandan vs Jagadambal (Deceased)
2025 Latest Caselaw 7349 Mad

Madras High Court

Anandan vs Jagadambal (Deceased) on 22 September, 2025

                                                                 1
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 22.09.2025

                                                         CORAM :

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE
                                                  S.A.No.887 of 2014
                                                          and
                                         C.M.P.Nos.16829/2016 & 8264/2014
                    Thandavan (deceased)
                    1.Anandan
                    2. Dhanabagyam (deceased)                                       ... Appellants
                                                          Vs.
                    Jagadambal (deceased)
                    1.A.Mani(deceased)
                    2.A.Gunasekaran
                    3.A.Rajendran
                    4.T.Indira
                    5.Renuka Devi
                    6.Ramani
                    7.M.Jeevanandam
                    (Respondents 6 & 7 are legal representatives
                    of the deceased 2nd respondent)                               ...Respondents
                                               st
                    (cause title accepted and 1 appellant and R4 and R5 recorded as L.Rs of the
                    deceased 2nd appellant vide order of the court dated 14.08.2014 made in
                    MP.No.1 & 2 of 2014 in SA.SR.No.2447/2014)

                    PRAYER : This Second Appeal is filed under Section 100 of CPC to set

                    aside the Judgment and Decree passed by the XVIII Additional District and

                    Sessions Judge, City Civil Court, Chennai, dated 24.07.2013 in A.S.No.512

                    Page No.1 of 4




https://www.mhc.tn.gov.in/judis             ( Uploaded on: 22/09/2025 06:42:00 pm )
                                                                    2
                    of 2009 confirming the Judgment and Decree dated 28.03.2005 made in

                    I.A.No.17039 of 1989 in O.S.No.1244 of 1982 on the file of the XV Assistant

                    City Civil Court, Chennai.

                                  For Appellant   : No representation
                                  For Respondents :Died - R1
                                                    Mr. T. Mathi for R2, 3, 6 & 7

                                                          JUDGMENT

When this matter was called on 16.09.2025, there is no representation

for the appellant and hence, this matter has been listed today i.e., on

22.09.2025 under the caption, 'For Dismissal'. Even today, there is no

representation for the appellant.

2. Hence, this appeal is dismissed for non-prosecution. Consequently,

connected miscellaneous petitions are closed. No costs.

                    Index: Yes/No                                                                22.09.2025
                    Speaking/Non-speaking Order
                    gv/ay







https://www.mhc.tn.gov.in/judis                ( Uploaded on: 22/09/2025 06:42:00 pm )





                    To

1. The XVIII Additional District and Sessions Judge,

City Civil Court, Chennai,

2. The XV Assistant City Civil Court, Chennai.

3. The Section Officer,

V.R.Section,

High Court, Madras.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/09/2025 06:42:00 pm )

Dr. A.D.MARIA CLETE.,J gv/ay

and C.M.P.Nos.16829/2016 & 8264/2014

22.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/09/2025 06:42:00 pm )