G.Yesodha vs M/S.Farmer Brothers & Co
2021 Latest Caselaw 10361 Mad

                                                                         S.A.(MD)No.882 of 2013

                                   THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 22.04.2021

                                                      CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                               S.A.(MD)No.882 of 2013
                                                        and
                                                M.P.(MD)No.1 of 2013
                   Govindaraj(Died)

                   1.G.Yesodha

                   2.G.Sindhuja

                   3.G.Aathithya                                           ... Appellants
                                                      -Vs-


                   M/s.Farmer Brothers & Co.,
                   Virudhunagar, Office at No.33,
                   MCC Chithambara Nadar Street
                   Represented by its lawful Attornery
                   M.Ramalingam,
                   S/o.N.Muthiah,
                   Virudhunagar                                              ...Respondent


                   PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure
                   Code, to set aside the Judgment and decree dated 25.03.2013 in A.S.No.1 of
                   2013 on the file of the Additional District Judge, Virudhunagar in
                   confirming the Judgment and decree dated 12.01.2012 made in O.S.No.83
                   of 2010 on the file of the learned Subordinate Judge, Virudhunagar.
                                         For Appellants   : Mr.K.Govindarajan
                                         For Respondent : Mr.D.Nallathambi

https://www.mhc.tn.gov.in/judis/


                   1/2
                                                                          S.A.(MD)No.882 of 2013

                                                                     G.R.SWAMINATHAN, J.

                                                                                            rmi
                                                    JUDGMENT

The learned counsel for the appellants had sent a communication to

his client. However, the same was returned 'un-served'. The learned

counsel for the appellants reports no instructions. The second appeal is

dismissed for default. No costs. Consequently, connected miscellaneous

petition is closed.

22.04.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Subordinate Judge, Virudhunagar.

2.The Additional District Judge, Virudhunagar.

3.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

Judgment made in S.A.(MD)No.882 of 2013 and M.P.(MD)No.1 of 2013

https://www.mhc.tn.gov.in/judis/