Palanimuthu vs Palani Ammal
2021 Latest Caselaw 24752 Mad

                                                                                S.A.No.975 of 2000



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 15.12.2021

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                S.A.No.975 of 2000


                     Palanimuthu                           ... Appellant/
                                                           1st Respondent/1st Defendant
                                                        Vs.
                     1.Palani Ammal                       ... Respondent/
                                                          Appellant/Plaintiff
                     2.Duraipandi
                     3.Palaniswamy(Minor)
                     4.Vasantha                           ... Defendants 3,4 and 5
                                                          Respondents 3,4 and 5/Respondents

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree of the learned
                     Additional District Judge (III Additional Judge Incharge), Tiruchirapalli,
                     dated 04.08.1998 made in A.S.No.23 of 1998 reversing that of the Trial
                     Court, dated 25.11.1994 made in O.S.No.121 of 1986 on the file of the
                     District Munsif . Duraiyur.


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




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.975 of 2000

                                                         JUDGMENT

Notice was sent by this Court. An elevation memo was sent by the

registry to the sole respondent and it has been returned as party has left.

This Second Appeal is dismissed for default.

                                                                                15.12.2021



                     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.

https://www.mhc.tn.gov.in/judis S.A.No.975 of 2000

To

1.The Additional District Judge (III Additional Judge Incharge), Tiruchirapalli.

2.The District Munsif Court, Duraiyur.

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

https://www.mhc.tn.gov.in/judis S.A.No.975 of 2000

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.975 of 2000

Dated:

15.12.2021

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