Madras High Court
P.Shanmugam vs P.Sethuraman on 1 December, 2021
S.A.No.1984 of 2002
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 01.12.2021
CORAM
THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR
S.A.No.1984 of 2002
P.Shanmugam ... Appellant/
1st Appellant/
Defendant No.7
Vs.
1.P.Sethuraman ... Respondent/
2nd Appellant/
Defendant No.6
2.Marudhyammal ... Respondent/
3rd Appellant/
Defendant No.4
3.Anguthayi ... Respondent/
4th Appellant/
Defendant No.8
4.Balamani ... Respondent/
5th Appellant/
Defendant No.9
5.Sivakami ... Respondent/
6th Appellant/
Defendant No.10
Represented by her mother
and Natural guardian 2nd
Respondent/3rd Appellant/
4th Defendant.
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S.A.No.1984 of 2002
6.Pattu ... Respondent/
7th Appellant/
Defendant No.11
7.Minor Aravinthan ... Respondent/
8th Appellant/
Defendant No.12
8.Minor Amarnath ... Respondent/
9th Appellant/
Defendant No.13
Respondent 7 and 8 are
represented by through
Mother and Natural
Guardian the 6th Respondent/
7th Appellant/Defendant No.11.
9.Alliammal ... Respondent/
2nd Respondent/
Plaintiff No.2
10.Saraswathi ... Respondent/
3rd Respondent/
Defendant No.1
11.K.Sethuraman ... Respondent/
4th Respondent/
Defendant No.2
12.K.Solaiappan ... Respondent/
5th Respondent/
Defendant No.3
13.Pitchaimuthu ... Respondent/
6th Respondent
in A.S.No.147 of 1999
14.R.Agaramuthu ... Respondent/
7th Respondent
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S.A.No.1984 of 2002
in A.S.No.147 of 1999
15.Anguthai ... Respondent/
8th Respondent
in A.S.No.147 of 1999
16.Bakkya Lakshmi ... Respondent/
9th Respondent
in A.S.No.147 of 1999
Respondents No.14 to 17
were added as legal heirs
of the deceased 9th Respondent
herein in I.A.No.68 of 2001
dated 09.03.2001 on the file
of Principal District Judge,
Dindigul.
PRAYER : Second Appeal filed under Section 100 of the Civil
Procedure Code, against the decree and judgment dated 05.10.2001 made
in A.S.No.147 of 1999 on the file of Principal District Court, Dindigul
confirming the decree and judgment dated 06.11.1998 in O.S.No.1763 of
1993 on the file of II Additional District Munsif, Dindigul.
For Appellant : No Appearance
For Respondents : No Appearance
JUDGMENT
The learned counsel for the appellant filed a Memo, dated
01.12.2021, reporting no instructions. The Memo, dated 01.12.2021, is
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S.A.No.1984 of 2002
recorded. Therefore, this Second Appeal is dismissed for default. No
costs.
01.11.2021
Index : Yes / No
Internet : Yes / No
btr/gbg
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 Principal District Court,
Dindigul.
2.The II Additional District Munsif Court,
Dindigul.
3.The Section Officer,
V.R.Section,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
S.A.No.1984 of 2002
R.VIJAYAKUMAR ,J.
btr/gbg
Order made in
S.A.No.1984 of 2002
Dated:
01.12.2021
https://www.mhc.tn.gov.in/judis
