Nanjappa Achari vs Natarajan ... 1St
2021 Latest Caselaw 3112 Mad

                                                                            S.A.No.465 of 2001 and
                                                              CMP.Nos.4725 of 2001 & 12442 of 2003

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 09.02.2021

                                                         CORAM

                             THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                  S.A.No.465 of 2001
                                                         and
                                         CMP.Nos.4725 of 2001 & 12442 of 2003

                    1.Nanjappa Achari
                    2.Thangavelu
                    3.Gomathi                              ... Defendant 2,3,4/Appellants


                                                           Vs.


                    1.Natarajan                            ... 1st Respondent/Plaintiff
                    2.Manickam                             ... 2nd Respondent/6th Defendant


                    PRAYER: This Second Appeal has been filed under Section 100 of
                    Code of Civil Procedure against the Judgment and decree dated
                    28.10.1999 made in A.S.No.159 of 1996 on the file of the Court of
                    the Principal District Judge, Erode, confirming the judgment and
                    decree dated 29.01.1996 made in O.S.No.64 of 1993 on the file of
                    the Court of the learned Subordinate Judge of Dharapuram.



                                   For Appellants          : No appearance
                                   For Respondents         : No appearance




https://www.mhc.tn.gov.in/judis/
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                                                                           S.A.No.465 of 2001 and
                                                             CMP.Nos.4725 of 2001 & 12442 of 2003



                                                                    RMT.TEEKAA RAMAN., J

                                                                                             dua

                                                      JUDGMENT

It is reported that the first respondent dead and legal

representatives are not brought on record.

2.In view of the above, the second appeal is dismissed for

default and consequently, connected miscellaneous petitions are

closed. No costs.

09.02.2021

dua Index:Yes Internet:Yes Speaking Order:Yes

To

1.The Subordinate Judge of Dharapuram.

2.The Principal District Judge, Erode.

S.A.No.465 of 2001 and CMP.Nos.4725 of 2001 & 12442 of 2003

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