Madras High Court
Angammal (Died) vs R.Velmurugan on 14 March, 2023
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
A.S.(MD)No.175 of 2015
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 14.03.2023
CORAM:
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
A.S.(MD)No.175 of 2015
and
M.P.(MD)No.1 of 2015
1.Angammal (Died)
2.Rajammal
3.Annakodi
4.Vellaiammal @ Viji
[Memo in USR.5067 is recorded as LRS of
deceased 1st appellant and A2 to A4 & R1 and R2
who are already on record and recorded as LRs of
deceased 1st appellant vide Court order dated
14.08.2018 made in M.P.No.1/2015 in A.No.175/15]
... Appellant / plaintiff
Vs.
1.R.Velmurugan
2.Rajeswari
3.N.Veeranan ... Respondents / Defendants
PRAYER: This Appeal Suit is filed under Section 96 of C.P.C. against the
judgment and decree dated 29.09.2010 made in O.S.No.26 of 2008 on the file of
Additional District Court [FTC], Dindigul.
1/4
https://www.mhc.tn.gov.in/judis
A.S.(MD)No.175 of 2015
For Appellants : No Appearance
For Respondents : Mr.S.Sundarapandian for R1
Mr.K.Guhan for R3
No Appearance for R2
JUDGMENT
Though the name of the appellants 2 to 4 have been printed in the cause list and though the first appellant has been shown as dead, none appeared today on behalf of the appellants. Hence, this Appeal is dismissed for default. No costs.
Consequently, connected miscellaneous petition is closed.
14.03.2023 NCC : Yes/No Index : Yes/No Internet : Yes/No vsm 2/4 https://www.mhc.tn.gov.in/judis A.S.(MD)No.175 of 2015 To
1.The Additional District Court [FTC], Dindigul.
2.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.
3/4https://www.mhc.tn.gov.in/judis A.S.(MD)No.175 of 2015 N.SATHISH KUMAR, J.
vsm A.S.(MD)No.175 of 2015 14.03.2023 4/4 https://www.mhc.tn.gov.in/judis