PADMINI Vs. C. S. JANIKIRAMAN

JUDGEMENT

(1.) Heard the learned counsel for the appellant.

(2.) The appeal is preferred by the plaintiff, who lost the case before the Court below. The suit is for specific performance and permanent injunction. The respondents 1,3,4 and 5 were served notice. However, they have not engaged any counsel. As far as respondents 2 and 6 are concerned, Registry note indicates that R2 died and there is no such person as R6. For other respondents 7 to 12, service could not be effected due to want of correct address.

(3.) At this stage, the learned counsel for the appellant submitted that the appellant died and there is no instruction from his legal heirs.