Joseph vs Muthammal (Died)
2021 Latest Caselaw 25164 Mad

                                                                              S.A.No.1909 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 21.12.2021

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                              S.A.No.1909 of 2003

                     1.Joseph

                     2.Francis

                     3.Rajagopal Pandian

                     4.Selvaraj

                     5.Daisy

                     6.Joseph Jesuraj

                     7.Chandrasekar

                     8.Robert Chairman

                     9.Pushparaj                                   ... Appellants/
                                                                       Appellants/
                                                                       Plaintiffs

                                                       Vs.

                     1.Muthammal (Died)                            ... Respondent/
                                                                       Respondent/
                                                                       Defendant

                     2.Arunachalavadivu                            ... Proposed Respondent

                     (R2 is brought on record as legal heirs of deceased
                     sole respondent vide Court order, dated 12.08.2020

https://www.mhc.tn.gov.in/judis
                     1/4
                                                                                  S.A.No.1909 of 2003

                     made in M.P(MD)No.1 of 2006 in S.A.No.1909 of 2003)

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree made in A.S.No.122 of
                     2001, dated 09.09.2002 on the file of the Principal Sub-Judge, Tenkasi,
                     confirming the judgment and decree made in O.S.No.23 of 1996, dated
                     25.06.2001 on the file of the Additional District Munsif Court, Tenkasi.


                                         For Appellants    : No appearance

                                         For Respondents : No appearance


                                                          JUDGMENT

The learned counsel for the appellant was absent on 17.12.2021

and listed under the caption “For Dismissal”. Even today, there is no

representation on the side of the appellants. Therefore, the second appeal

is dismissed for default. No costs.

                                                                             21.12.2021


                     Index        :      Yes / No
                     Internet     :      Yes / No
                     btr
                     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.1909 of 2003

To

1.The Principal Sub-Judge, Tenkasi.

2.The Additional District Munsif Court, Tenkasi.

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

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

S.A.No.1909 of 2003

R.VIJAYAKUMAR ,J.

btr

Order made in S.A.No.1909 of 2003

Dated:

21.12.2021

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