Madras High Court
Gandhi Ammal vs Karuppayee on 18 August, 2021
1 S.A.(MD)Nos.860 & 861 OF 2012
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 18.08.2021
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
S.A.(MD)Nos.860 & 861 of 2012
S.A.(MD)No.860 of 2012
Gandhi Ammal ... Appellant / 3rd Respondent /
3rd Plaintiff
Vs.
1. Karuppayee
2. Balammal
3. Vanarani
4. Perumal Thevar
5. Annaperumayee
6. Ramu
7. Seemaichamy
8. Murugan
9. Kasimayan
10.Amsukodi
11.Jeya Raj
12.Muthu Raman ... Respondents /
Appellants 1 to 3 and
Respondents 1, 2 and 4 to 10 /
Plaintiffs 1,2 and 4 to 10 &
Defendants 1 to 3
Prayer: Second appeal filed under Section 100 of
C.P.C., to allow the second appeal and set aside the judgment
and decree dated 09.11.2005 made in A.S.No.76 of 2003 on
the file of the I Additional Sub Court, Madurai, reversing the
judgment and decree dated 06.12.2000 passed in O.S.No.97 of
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2 S.A.(MD)Nos.860 & 861 OF 2012
1997 on the file of the District Munsif Cum Judicial
Magistrate, Usilampatti.
S.A.(MD)No.861 of 2012
1. Muthusamy
2. Gandhi Ammal
3. Amsukodi ... Appellants / Respondents 1to3 /
Defendants 1 to 3
Vs.
1. Kalyanai
2. Balammal ... Respondents /
Appellants / Plaintiffs
Prayer: Second appeal filed under Section 100 of
C.P.C., to allow the second appeal and set aside the judgment
and decree dated 09.11.2005 made in A.S.No.113 of 2003 on
the file of the I Additional Sub Court, Madurai, reversing the
judgment and decree dated 06.12.2000 passed in O.S.No.66 of
1997 on the file of the District Munsif Cum Judicial
Magistrate, Usilampatti.
(in both S.As.)
For Appellants : Mr.PT.S.Narendravasan
For Respondents : Mr.S.Ramsundar Vijayaraj
for R-2 in S.A.(MD)No.860 of 2012 &
for R-1 & R-2 in S.A.(MD)No.861 of 2012.
Mr.M.Alaguthevan
for R-3 in S.A.(MD)No.860 of 2012.
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3 S.A.(MD)Nos.860 & 861 OF 2012
COMMON JUDGMENT
The learned counsel appearing for the appellants
reports no instructions. These second appeals are dismissed
for non-prosecution. No costs.
18.08.2021
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 I Additional Sub Judge,
Madurai.
2. The District Munsif Cum Judicial Magistrate,
Usilampatti.
3. The Record Keeper, V.R.Section,
Madurai Bench of Madras High Court, Madurai.
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4 S.A.(MD)Nos.860 & 861 OF 2012
G.R.SWAMINATHAN,J.
PMU
S.A.(MD)Nos.860 & 861 of 2012
18.08.2021
https://www.mhc.tn.gov.in/judis/
