S.A.(MD) No.400 of 2015
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 06.09.2022
CORAM : JUSTICE N.SESHASAYEE
S.A.(MD) No.400 of 2015
Murugan ... Appellant/Appellant/Plaintiff
Vs
1.Muthusamy Devar
2.Shanmugamoorthy
3.Bhagavathi
4.Sivan (Died) ... Respondents 1 to 4/
Respondents/Defendants
5.S.Arulammal
6.S.Anthony
7.S.Kasiraj
8.S.Esakkiammal @ Esthar ... Respondents 5 to 8/
LRs of deceased R4
[R5 to R8 – Brought on record as LRs of deceased R4 vide
order dated 12.06.2015 made in M.P.(MD) Nos.2 of 2012
and 1 of 2013 in S.A.(MD) SR No.29972 of 2011]
Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
the judgment and decree dated 29.03.2010 made in A.S.No.153 of 2006 on
the file of the Subordinate Court, Thoothukudi, confirming the judgment
and decree dated 11.08.2006 made in O.S.No.3 of 2006 on the file of the
District Munsif Court, Sattankulam.
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S.A.(MD) No.400 of 2015
N.SESHASAYEE, J.
abr
For Appellant : No appearance
For Respondents : Mr.G.Aravinthan for R5 to R8
: No appearance for R1 to R3
JUDGMENT
Since notice was served on the appellant and his name is also printed in the cause list, none appears for the appellant. Hence, this Second Appeal is dismissed for default. No costs.
06.09.2022 Internet:Yes Index:Yes/No abr To
1.The Subordinate Judge, Thoothukudi.
2.The District Munsif, Sattankulam.
3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.
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