Madras High Court
Thandalam Krishnapuram Village vs Venkatesan on 19 February, 2025
S.A.No.309 of 2011
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.02.2025
CORAM
THE HONOURABLE MRS. JUSTICE R.KALAIMATHI
S.A.No.309 of 2011
1. Jayalakshmi(died)
W/o Late Kannusamy Gramani,
Thandalam Krishnapuram Village,
Gudiyatham.
2.THANGARAJ
S/o Late Kannusamy Gramani,
Thandalam Krishnapuram Village,
Gudiyatham.
3.Thunai Prakasam
S/o Late Kannusamy Gramani,
Thandalam Krishnapuram Village,
Gudiyatham.
4.VENUMOORTHY
S/o Late Kannusamy Gramani,
Thandalam Krishnapuram Village,
Gudiyatham.
5.NAGENDRAN
S/o Late Kannusamy Gramani,
Thandalam Krishnapuram Village,
Gudiyatham.
6.VIJAYAKUMAR
S/o Late Kannusamy Gramani,
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S.A.No.309 of 2011
Thandalam Krishnapuram Village,
Gudiyatham.
7.BANUMATHI
W/o Ganesh, Thandalam
Krishnapuram Village, Gudiyatham.
8.VALARMATHI
W/o Sampath, No.39a, A.P.E.Koil
St, Ayanavaram, Chennai.
(Recorded Appellants 2 To 8 As Lrs Of The Deceased 1st Appellant Vide
Order Of Ct Dt., 25.03.2011 Made In Mp.1/11)
..Appellants
Vs.
1. VENKATESAN
S/o Govindaraj Gramani, No.545,
Tnhb Phase 1, Sathuvacheri,
Vellore.
2.SHANMUGAM
S/o Govindaraj Gramani,
Thandalam, Krishnapuram Village,
Gudiyatam, Vellore Dt.
3.LALITHA
Wo Devanayagam, No.36/10, 2nd
St, I.C.F.Colony, Ayanavaram,
Chennai 600 023.
4.Devatha (deceased)
W/o M.Jayavelu, No.301, Akbar
Marel Marethi Rd, Andheri East,
Mumbai 400 059.
5.JENITHA
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S.A.No.309 of 2011
W/o Lakshminarayanan, No.73,
Hill Garden, Chitalager, Manpada,
Thane West, Mumbai.
6.JAYANTHI
W/o Vijayan Plot No.301, Akbar
Palage, Andheri Post, Mumbai.
(Cause title accepted by accepting the Lrs of the deceased R4 vide order
of Court dated 05.03.2010 made in MP.No.1/2010 in CMP.
NO.5064/2004). ..Respondents
Prayer: The Second Appeal is filed under Section 100 of Civil Procedure
Code, against the judgment and decree dated 30.04.2001 made in
A.S.No.25 of 1997 on the file of the Principal District Judge, Vellore and
confirming the judgment and decree dated 12.12.1995 made in
O.S.No.123 of 1981 on the file of the Principal District Munsiff, Vellore.
For Appellants : No appearance
For R2 : Mr.T.Dhanasekaran
For R3, R5 & R6 : Mr.A.Ramu
R1 - Died (steps due)
R4 Died (steps Taken)
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S.A.No.309 of 2011
R.KALAIMATHI, J.
gbi
JUDGMENT
When the matter came up for hearing on 12.02.2025, there was no representation on behalf of the appellants and hence, the matter is listed on 19.02.2025 under the caption "for dismissal". Accordingly, the matter is listed today under the same caption.
2. Even today, when the matter is taken up for hearing, none represents the appellants. Hence, this Second Appeal is dismissed for non-prosecution. There shall be no order as to costs.
19.02.2025 gbi 1/3 To
1.The Principal District Judge, Vellore.
2.The Principal District Munsiff, Vellore. S.A.No.309 of 2011 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/03/2025 01:02:23 pm ) Page 4/4