Natarajan(Died) vs Azhagan
2021 Latest Caselaw 10510 Mad

                                                             1       S.A.(MD)NO.125 OF 2013

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 23.04.2021

                                                     CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             S.A.(MD)No.125 of 2013

                     1. Natarajan(died)

                     2.    Ayyavoo
                     3.    Dhanalakshmi
                     4.    Minor Ramanathan
                     5.    Minor.Abi                   ... Appellants/Respondents/
                                                        LRs of R-1(died) are brought in A.S.


                                                       Vs.


                     Azhagan                            ... Respondent/Appellant/
                                                              Defendant

                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C., against the Judgment and Decree passed in A.S.No.6 of
                     2009 dated 21.12.2011 on the file of the Sub Court,
                     Pudukkottai, reversing the Judgment and Decree passed in
                     O.S.No.276 of 2007 dated 17.11.2008 on the file of the District
                     Munsif, Pudukkottai.


                                   For Appellants   : Mr.K.Baalasundharam
                                   For Respondent : Mr.R.P.Ramachandran

                                                      ***



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                                                             2          S.A.(MD)NO.125 OF 2013

                                               JUDGMENT

The learned counsel appearing for the appellants

reports no instruction. This second appeal is dismissed for

default. No costs.

                                                                              23.04.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To:

1. The Sub Judge, Pudukkottai.

2. The District Munsif, Pudukkottai.

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

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

3 S.A.(MD)NO.125 OF 2013

G.R.SWAMINATHAN,J.

PMU

S.A.(MD)No.125 of 2013

23.04.2021

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