Arumugam Pillai (Died) vs Chella Durai
2021 Latest Caselaw 17806 Mad

                                                            1        S.A.(MD)NO.251 OF 2013

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 31.08.2021

                                                   CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                          S.A.(MD)No.251 of 2013 and
                                             M.P.(MD)No.1 of 2013

                     1. Arumugam Pillai (Died)              ... Appellant / Respondent /
                                                                 Plaintiff

                     2.    A.Thangaraj
                     3.    R.Amutha
                     4.    M.Meenakshi
                     5.    R.Latha
                     6.    R.Mari
                         (Appellants 2 to 6 are brought on record
                     as LRs. of the deceased sole appellant vide order
                     dated 14.02.2020 made in C.M.P.(MD)No.729 of 2020)
                                                            ... Appellants

                                                      Vs.


                     Chella Durai                           ... Respondent/Appellant/
                                                                  Defendant

                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C., against the Judgment and Decree dated 29.10.2012
                     made in A.S.No.76 of 2011 on the file of the Sub Court,
                     Paramakudi, reversing the Judgment and Decree dated
                     30.06.2011 made in O.S.No.83 of 2008 on the file of the
                     District Munsif Court, Paramakudi.




https://www.mhc.tn.gov.in/judis/
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                                                              2         S.A.(MD)NO.251 OF 2013

                                   For Appellants   : Mr.S.Siva Thilakar
                                   For Respondent : Mr.K.Govindarajan

                                                        ***


                                                JUDGMENT

The learned counsel appearing for the appellants

reports no instructions.

2. This second appeal is dismissed for

non-prosecution. No costs. Consequently, connected

miscellaneous petition is closed.

                                                                               31.08.2021

                     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.

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

3 S.A.(MD)NO.251 OF 2013

G.R.SWAMINATHAN,J.

PMU

To:

1. The Sub Judge, Paramakudi.

2. The District Munsif, Paramakudi.

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

S.A.(MD)No.251 of 2013

31.08.2021

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