Padmavathy vs Veppakattungaran Sellappa ...
2021 Latest Caselaw 24739 Mad

                                                                    S.A.Nos.1715, 1716 and 1717 of 2002



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 15.12.2021

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                       S.A.Nos.1715, 1716 and 1717 of 2002


                     S.A.No.1715 of 2002:

                     1.Padmavathy
                     2.V.G.Ganesan
                     3.Karunakaran
                     4.Chinnaraj                                                  ... Appellants
                                                         Vs.

                     1.Veppakattungaran Sellappa Gounder
                     2.Marappa Gounder
                     3.Karuppanna Gounder
                     4.Sellammal                                                  ... Respondents

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 28.09.2001 made
                     in A.S.No.52 of 1994 on the file of the Sub Court, Karur confirming the
                     judgment and decree dated 27.10.1993 made in O.S.No.357 of 1993 on
                     the file of the Principal District Munsif Court, Karur.


                                     For Appellants  : No appearance
                                     For Respondents : Mr.K.Govindaraj


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                                                                    S.A.Nos.1715, 1716 and 1717 of 2002

                     S.A.No.1716 of 2002:

                     1.Padmavathy
                     2.V.G.Ganesan
                     3.Karunakaran
                     4.Chinnaraj                                                  ... Appellants
                                                         Vs.

                     1.Dharman
                     2.Letchumayee Ammal
                     3.Mariappan                                                  ... Respondents

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 28.09.2001 made
                     in A.S.No.50 of 1994 on the file of the Sub Court, Karur confirming the
                     judgment and decree dated 27.10.1993 made in O.S.No.359 of 1993 on
                     the file of the Principal District Munsif Court, Karur.


                                   For Appellants  : No appearance
                                   For Respondents : Mr.K.Govindaraj

                     S.A.No.1717 of 2002:

                     1.Padmavathy
                     2.V.G.Ganesan
                     3.Karunakaran
                     4.Chinnaraj                                                  ... Appellants
                                                         Vs.

                     1.Chandrasekaran
                     2.Lakshmi
                     3.Rajalingam
                     4.Rajendran                                                  ... Respondents


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                                                                       S.A.Nos.1715, 1716 and 1717 of 2002

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 28.09.2001 made
                     in A.S.No.51 of 1994 on the file of the Sub Court, Karur confirming the
                     judgment and decree dated 27.10.1993 made in O.S.No.363 of 1993 on
                     the file of the Principal District Munsif Court, Karur.


                                           For Appellants  : No appearance
                                           For Respondents : Mr.K.Govindaraj


                                                  COMMON JUDGMENT


                                  The matter was listed on 09.12.2021. There was no representation

                     on the side of the appellants. Hence, the matter was posted today under

                     the caption for dismissal. Even today also there is no representation on

                     the side of the appellants. Therefore, these Second Appeals are dismissed

                     for default.

                                                                                  15.12.2021


                     Index             :       Yes / No
                     Internet          :       Yes / No
                     gbg




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                                                                   S.A.Nos.1715, 1716 and 1717 of 2002

                     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 Sub Court,
                       Karur.

                     2.The Principal District Munsif Court,
                       Karur.

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




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                                           S.A.Nos.1715, 1716 and 1717 of 2002

                                               R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.Nos.1715, 1716 and 1717 of 2002

Dated:

15.12.2021

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