Kasi Mari Nammaialwar Nadar vs Arumainayagam(Died)
2021 Latest Caselaw 24188 Mad

                                                                             S.A.No.357 of 2002

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 08.12.2021

                                                   CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                              S.A.No.357 of 2002

                     Arulmigu Sarayana Samy Deivam
                     Sakkamalpuram, through its Huqdars
                     1.Kasi Mari nammaialwar Nadar
                     2.Siva Subramanian
                     3.Nammaialwar                             ... Appellants/
                                                                   Respondents/Plaintiffs

                                                     Vs.

                     1.Arumainayagam(Died)
                     2.Jayaraj
                     3.Duraisamy(Died)                          ... Respondents/
                                                                    Appellants/ Defendants
                     4.Nallamuthu
                     5.Packiam
                     6.Selvam
                     7.Saroja
                     8.Thangakani
                     9.Ebinezar
                       (R4 to R7 are brought on record as legal heirs of
                       the deceased R1 and R8 and R9 are brought on
                       record as legal heirs of the deceased R3 vide
                       common order dated 07.03.2013, made in
                       M.P(MD)Nos.1 to 4 of 2008 in S.A.No.357 of
                       2002.)

                     1/5




https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.357 of 2002




                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree of the learned
                     Additional District Judge cum Chief Judicial Magistrate, Tuticorin
                     passed in A.S.No.8 of 2001, dated 28.09.2001 reversing the judgment
                     and decree of the learned Principal District Munsif, Tuticorin passed in
                     O.S.No.77 of 1998 dated 27.09.2000.


                                           For Appellant   : Mr.M.P.Senthil
                                           For Respondents : Mr.K.Sekar
                                                             for R2, R4 to R9



                                                          JUDGMENT

The learned counsel for the respondents submits that the parties

settled the matter out of the Court. The learned counsel for the appellants

represents no instructions. Therefore, the Second Appeal is dismissed for

default.

                                                                                08.12.2021


                     Index             :       Yes / No
                     Internet          :       Yes / No

https://www.mhc.tn.gov.in/judis S.A.No.357 of 2002

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 Additional District Judge cum Chief Judicial Magistrate, Tuticorin.

2.The Principal District Munsif, Tuticorin.

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

https://www.mhc.tn.gov.in/judis S.A.No.357 of 2002

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.357 of 2002

Dated:

https://www.mhc.tn.gov.in/judis S.A.No.357 of 2002

08.12.2021

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