Thangavelu Chettiar vs Vaithianathan(Died)
2021 Latest Caselaw 2309 Mad

                                                                              S.A.No.1682 of 1995

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 02.02.2021

                                                          CORAM

                             THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                    S.A.No.1682 of 1995

                    1.Thangavelu Chettiar
                    2.Ganesan                                       ... Appellants
                                                            Vs.
                    1.Vaithianathan(Died)
                    2.Amsavalli
                    3.Kalyanasundaram
                    4.Jayaraman                                     ... Respondents


                    (RR2 to 4 brought on record as LRs of the deceased sole respondent
                    viz., Vaithianathan vide order of this Court dated 23.10.2019 made
                    in CMP.No.13749 of 1999 in S.A.No.1682 of 1995)


                    PRAYER: This Second Appeal has been filed under Section 100 of
                    Code of Civil Procedure against the Judgment and Decree dated
                    21.07.1995, made in A.S.No.38 of 1994, on the file of the
                    Subordinate Court at Nagapattinam reversing the Judgment and
                    Decree dated 21.09.1992 made in O.S.No.17 of 1991, on the file of
                    the learned District Munsif Court at Nannilam.



                                   For Appellants           : Mr.Greesh
                                                              For Mr.Srinath Sridevan
                                   For Respondents          : No appearance




https://www.mhc.tn.gov.in/judis/
                    1/2
                                                                           S.A.No.1682 of 1995

                                                                  RMT.TEEKAA RAMAN., J

                                                                                          dua
                                                     ORDER

Mr.Greesh, learned counsel representing

Mr.Srinath Sridevan, learned counsel appearing for the

appellants would submit that there are no instructions from the

appellants.

2.In view of the above, this second appeal stands

dismissed for default. No costs.

02.02.2021 dua Index:Yes Internet:Yes Speaking Order:Yes

To

1.The Subordinate Court at Nagapattinam.

2.The District Munsif Court at Nannilam.

3.The Section Officer, VR Section, High Court, Madras.

S.A.No.1682 of 1995

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