K.Radha vs V.Natarajan (Died)
2021 Latest Caselaw 3926 Mad

                                                                           S.A.No.813 of 2001

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 16.02.2021

                                                        CORAM:

                           THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                                S.A.No.813 of 2001

                 1.K.Radha
                 2.K.Kavitha                                         ... Appellants

                                                         Vs.

                 1.V.Natarajan (Died)

                 2.Indian Overseas Bank
                   Rep. By its Branch Manager
                   Having business at South Main Street
                   Thanjavur Town & Munsif.

                 3.Bharath State Bank
                   Rep. By its Branch Manager
                   having his office at Hospital Road
                   Thanjavur Town & Munsif.

                 4.Indian Bank
                   Junction Branch
                   Rep. By its Branch Manager
                   Having business at Mission Street
                   Thanjavur.

                 5.The Postmaster
                   Head Post Office
                   Thanjavur.

                 6.N.Rajendran
                 7.N.Neelavathi

                 1/4
http://www.judis.nic.in
                                                                                      S.A.No.813 of 2001

                 8.N.Rathina Sabapathi
                   (R6 to R8 are brought on record as LRs of
                   deceased 1st respondent vide Order dated
                   27.09.2019 made in C.M.P.(MD)No.9520 to 9522/19)            ... Respondents


                 PRAYER: Second Appeal filed under Section 100 of Civil Procedure Code,
                 against the judgment and decree of the Principal District Court at Thanjavur, dated
                 30.08.2000 in A.S.No.25 of 1999 confirming the judgment and decree of the
                 Subordinate Court, at Thanjavur dated 28.01.1999 in O.S.No.273 of 1995.

                                      For Appellants   : No Appearance

                                      For Respondents : Mr.Pala Ramasamy for R4
                                                        R1-Died
                                                        No Appearance for R2, R3 & R5 to R8




                                                  JUDGMENT

When this Second Appeal is taken up for hearing, there is no

representation for the appellants. Hence, this Second Appeal is dismissed for

default. No costs.

16.02.2021 Index : Yes/No Internet : Yes/No

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http://www.judis.nic.in S.A.No.813 of 2001

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.

To

1.The Principal District Judge, Thanjavur.

2.The Subordinate Judge, Thanjavur.

3.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in S.A.No.813 of 2001

N.SATHISH KUMAR, J.

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S.A.No.813 of 2001

16.02.2021

http://www.judis.nic.in