Pandi 1St vs Maripandian
2021 Latest Caselaw 3940 Mad

                                                                           S.A.(MD)No.211 of 2015




                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 16.02.2021

                                                       CORAM

                             THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                              S.A.(MD)No.211 of 2015

                      1.Pandi                                       1st Appellant

                      Shanmugaiah (Died)

                      2.Guruvammal
                      3.Ulagaraj
                      4.Ulageswari
                      5.Ulagamani                                   2 to 5 Appellants
                                                          Vs
                      1.Maripandian
                      2.Ramakrishnan @ Chelladurai
                      3.Pandaram                                    Respondents

                      PRAYER:- Second Appeal filed under Section 100 of Code of Civil
                      Procedure, against the Judgment and Decree passed in A.S.No.92 of
                      2012, on the file of the Additional Sub Court, Tirunelveli, dated
                      19.12.2013, confirming the Judgment and Decree in O.S.No.262 of 2008,
                      on the file of the II Additional District Munsif Court, Tirunelveli, dated
                      17.04.2012.
                                         For Appellants        : Mr.R.Manimaran
                                         For R1                : Mr.V.Balaji
                                         For R2 & R3           : No appearance

                      1/3
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                                                                          S.A.(MD)No.211 of 2015


                                                JUDGMENT

The learned counsel for the appellants reports no instruction.

Hence, the Second Appeal is dismissed for non-prosecution. The learned

counsel is directed to inform the appellants about the dismissal. No costs.

Consequently, connected Miscellaneous Petition is closed.

16.02.2021

Index : Yes/No Internet: Yes/No vrn

To

1.The Additional Sub Court, Tirunelveli,

2.The II Additional District Munsif Court, Tirunelveli,

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

http://www.judis.nic.in S.A.(MD)No.211 of 2015

R.SUBRAMANIAN, J.

vrn

Judgment made in S.A.(MD)No211 of 2015

Dated 16.02.2021

http://www.judis.nic.in