N.Gopakumar vs K.Sukumaran
2021 Latest Caselaw 24753 Mad

                                                                             S.A.No.1393 of 2003



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 15.12.2021

                                                   CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                              S.A.No.1393 of 2003


                     N.Gopakumar
                     Represented by Power of Attorney
                     Holder N.Ramachandran                       ... Appellant/
                                                                     Appellant/Plaintiff
                                                        Vs.
                     Kuttamma(Deceased)
                     1.K.Sukumaran
                     2.K.Suman
                     3.K.Achuthan
                     4.Gomathy
                     5.S.Sudha
                     6.S.Chandrika
                     7.Maheswari                                 ... Respondents/
                                                                     Respondents/Defendants

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the decree and judgment of A.S.No.51 of 1999
                     on the file of the Subordinate Judge, Padmanabhapuram dated
                     10.09.2001 and O.S.No.657 of 1995 on the file of Principal District
                     Munsif-Cum-Judicial Magistrate, Eraniel, dated 29.04.1999.




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.1393 of 2003

                                           For Appellant    : No appearance

                                           For Respondents : Mr.R.Devaraj
                                                             for Mr.R.Ramanlal
                                                             for R1, R2, R4 and R6

                                                           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. Even

today there is no representation on the side of the appellants. Therefore,

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.1393 of 2003

To

1.The Subordinate Judge, Padmanabhapuram

2.The Principal District Munsif Cum-Judicial Magistrate, Eraniel.

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

https://www.mhc.tn.gov.in/judis S.A.No.1393 of 2003

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.1393 of 2003

Dated:

15.12.2021

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