S.M.M.P.R.Ramasamy ... vs M.S.S.M.R.M.Chockalingam ...
2021 Latest Caselaw 24851 Mad

                                                                                    S.A.No.475 of 2002



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 16.12.2021

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                S.A.No.475 of 2002


                     1.S.M.M.P.R.Ramasamy Ambalam(Died)
                     2.R.M.Meiyyappan
                     3.R.M.Vairavan                                           ... Appellants
                       (Appellants 2 & 3 are brought on record as
                       legal heirs of the deceased sole appellant vide
                       Court order dated 07.03.2014, made in
                       M.P(MD)Nos.1 to 3 of 2007 in S.A.No.475 of
                       2003.)
                                                        Vs.

                     1.M.S.S.M.R.M.Chockalingam Ambalam
                     2.Periyammai
                     3.Sri Ratnam
                     4.Ramu Ammal                                             ... Respondents

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 29.01.1993 in
                     A.S.No.70 of 1991 on the file of the Subordinate Judge, Devakottai,
                     confirming the judgment and decree dated 30.09.1991 in O.S.No.315 of
                     1988 on the file of the learned District Munsif, Devakottai.




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.475 of 2002

                                            For Appellant   : No appearance
                                            For Respondents : Mr.M.R.S.Prabhu
                                                              for Mr.V.K.Vijayaraghavan
                                                              for R1 and R2

                                                           JUDGMENT

The learned counsel for the appellants had reported no instructions

on 13.12.2021. Hence the matter is listed today after printing the name of

the appellants. There is no representation on the side of the appellants.

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

                                                                                  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.475 of 2002

To

1.The Subordinate Judge, Devakottai.

2.The District Munsif, Devakottai.

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

https://www.mhc.tn.gov.in/judis S.A.No.475 of 2002

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.475 of 2002

Dated:

16.12.2021

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