KRISHNAMMAL Vs. SAHADEVAN

JUDGEMENT

(1.) This second appeal originates from and arises out of a suit being O.S.No.55 of 2001, on the file of the District Munsif Court, Virudhunagar. The 'District Munsif Court, Virudhunagar' shall hereinafter be referred to as 'trial Court', in this judgment.

(2.) The sole plaintiff in the trial Court, one Krishnammal, is the lone appellant in the instant second appeal before me. In the trial Court, there were eight defendants. Pending suit, defendant No.3, one Sevuha Thevar died. Therefore, barring Defendant No.3, the other seven defendants are the seven respondents before me, in this second appeal. Respondents 1 and 2 before me, who were defendants 1 and 2 respectively, before trial Court are contesting this second appeal. Respondent No.4 before me, who was Defendant No.5 in the trial Court, has been given up today by way of an endorsement made by the learned Counsel for appellant, which reads as follows:

(3.) Other defendants, other than defendants 1 and 2 and Defendant No.5, who are respondents 3, 5, 6 and 7 before me have been duly served, their names are shown in the cause list and I am informed that no Counsel has entered appearance on their behalf. Their names were called out aloud thrice in the Court, adjoining corridor and in the visitors gallery. No response. Therefore, I deem it appropriate to set them ex-parte in this second appeal.