S.Ranisundaram vs C.Ambrose (Died)
2021 Latest Caselaw 23719 Mad

                                                                                S.A. No.1222 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 02.12.2021

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                 S.A.No.1222 of 2003

                     S.Ranisundaram                                          ... Appellant
                                                          -vs-

                     1. C.Ambrose (died)
                     2. Kanaka Ambrose
                     3. Hema
                     4. Thelma
                     5. Cynthia
                     6. Vimalan
                     7. Sheelan
                     8. Lawrence                                              .... Respondents
                        (Respondents 2 to 8 are Suo Motu
                        impleaded as LRS of the deceased
                        sole respondent vide Court order
                        dated 27.09.2021, made in
                        S.A.No.1222 of 2003 by GRSJ)

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     Judgment and Decree, dated 27.06.2002, made in A.S.No.83 of 2002, on the
                     file of the learned District Judge, Tiruchirappalli and Cross Objection,
                     reversing the Judgment and Decree, dated 31.01.2002, made in O.S.No.
                     1483 of 1988, on the file of the learned III Additional District Munsif Court,
                     Tiruchirappalli.

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                  S.A. No.1222 of 2003




                                    For Appellant      : Mr.K.Govindaraja
                                                         for M/s. Sarvabhauman Associates
                                    For Respondents    : No Appearance


                                                        JUDGMENT

When the Second Appeal is taken up for hearing today, the learned

counsel appearing for the appellant reported “no instructions”. Hence, this

Second Appeal is dismissed for default. No costs.

                                                                                    02.12.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi




                     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 S.A. No.1222 of 2003

To

1. The District Judge, Tiruchirappalli.

2. The III Additional District Munsif Court, Tiruchirappalli.

https://www.mhc.tn.gov.in/judis S.A. No.1222 of 2003

R.VIJAYAKUMAR,J.

ebsi

S.A.No.1222 of 2003

02.12.2021

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