Nagasamy vs Muthathal
2021 Latest Caselaw 24847 Mad

                                                                                S.A.No.870 of 2003



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 16.12.2021

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                               S.A.No.870 of 2003
                                                      and
                                             C.M.P.No.7939 of 2003


                     1.Nagasamy
                     2.Paraman                          ... Appellants/
                                                            Respondents 1 to 5/
                                                            Defendants 1 to 5
                                                       Vs.

                     1.Muthathal                           ... Respondent/
                                                               1st Appellant/1st Plaintiff
                     2.Kaliammal                           ... Respondent/
                                                               2nd Appellant/2nd Plaintiff
                     3.Seetha                              ... Respondent/
                                                               3rd
                                                                   Appellant/3rd Plaintiff
                     4.Meenal                              ... Respondent/
                                                               2nd
                                                                   Respondent/2nd Defendant
                     5.Shanmugavalli                       ... Respondent/
                                                               3rd
                                                                   Respondent/3rd Defendant
                     6.Valli                               ... Respondent/
                                                               4th
                                                                   Respondent/4th Defendant

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 29.11.2002 made
                     in A.S.No.83 of 2001 on the file of the Court of the Subordinate Judge of

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.870 of 2003

                     Paramakudi reversing the judgment and decree dated 21.08.2001 made in
                     O.S.No.4 of 2000 on the file of the Court of the District Munsif of
                     Paramakudi.
                                            For Appellant   : No appearance
                                            For Respondents : Mr.R.T.Arivukumar
                                                              for R1 and R3

                                                           JUDGMENT

The learned counsel for the appellants had reported no instructions

on 13.12.2021. The name of the appellants have been printed and posted

today. Even today there is no representation on the side of the appellants.

Therefore, this Second Appeal is dismissed for default. No costs. Cons,

connected Civil Miscellaneous Petition is closed.

                                                                                  16.12.2021


                     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.870 of 2003

To

1.The Subordinate Court, Paramakudi.

2.The District Munsif, Paramakudi.

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

https://www.mhc.tn.gov.in/judis S.A.No.870 of 2003

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.870 of 2003

Dated:

16.12.2021

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