Uchimahali Ammal vs Esakkiammal
2021 Latest Caselaw 24296 Mad

                                                                                   S.A.No.376 of 2005

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 09.12.2021

                                                         CORAM

                                    THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.No.376 of 2005

                     1.Uchimahali Ammal
                     2.Murugan                                       ... Appellants/
                                                                         Respondents/Defendants
                                                           Vs.

                     Esakkiammal                                     ... Respondent /
                                                                         Appellant/Plaintiff

                     PRAYER :             Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the decree and judgment dated 17.01.2005,
                     passed in A.S.No.161 of 2004 on the file of the Principal Subordinate
                     Judge, Tirunelveli reversing the judgment and decree dated 12.07.2004
                     passed in O.S.No.408 of 2002 on the file of the Additional District
                     Munsif I, Tirunelveli.


                                        For Appellants    : Mr.S.Balasubramaniam
                                        For Respondent   : Mr.C.Selvakumar



                                                      JUDGMENT

The learned counsel for the appellant submits that the first

appellant has passed away and no legal heirs are come forward to get

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S.A.No.376 of 2005

themselves impleaded. The learned counsel for the second appellant had

reported no instructions. Hence, this Second Appeal is dismissed for

default. No costs.

                                                                              09.12.2021

                     Index        :       Yes / No
                     Internet     :       Yes / No
                     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 Subordinate Judge, Tirunelveli.

2.The Additional District Munsif I, Tirunelveli.

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

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S.A.No.376 of 2005

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.376 of 2005

Dated:

09.12.2021

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