R.N.T.Senthilkumar vs Bagirathi Bai
2021 Latest Caselaw 4102 Mad

                                                                                 S.A.(MD)No.56 of 2010

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 17.02.2021

                                                    CORAM:

                           THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                            S.A.(MD)No.56 of 2010
                                           and M.P.(MD)No.1 of 2010

                 1.R.N.T.Senthilkumar
                 2.Ananda Jothy                                               ... Appellants

                                                      Vs.

                 1.Bagirathi Bai
                 2.Nagammal
                 3.Malathi
                 4.Ragavendran                                                ... Respondents


                 PRAYER: Second Appeal filed under Section 100 of Civil Procedure Code,
                 against the judgment and decree in A.S.No.51 of 2008 dated 29.07.2009 on the file
                 of the Principal Subordinate Judge, Thanjavur confirming the judgment and decree
                 in O.S.No.50 of 2006, dated 16.12.2006 on the file of District Munsif Court,
                 Thiruvaiyaru.

                                   For Appellants    : No Appearance

                                   For Respondents : Mr.G.Karnan for R3
                                                     Mr.V.S.Kumaraguru for R2 & R4
                                                     R1-Died.




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                                                                                   S.A.(MD)No.56 of 2010




                                                 JUDGMENT

When this Second Appeal was taken up for hearing on 04.02.2021, at

the request of the learned counsel for the appellants, the matter was directed to be

listed today i.e., on 17.02.2021. However, today when the matter is came up for

hearing, there is no representation for the appellants. The learned counsel

appearing for respondents 2 to 4 are present. The same would clearly indicate that

the appellants are not interested in prosecuting this Second Appeal. Hence, this

Second Appeal is dismissed for default. No costs. Consequently, connected

miscellaneous petition is also dismissed.

17.02.2021 Index : Yes/No Internet : Yes/No

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http://www.judis.nic.in S.A.(MD)No.56 of 2010

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 Subordinate Judge, Thanjavur.

2.The District Munsif Court, Thiruvaiyaru.

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

http://www.judis.nic.in S.A.(MD)No.56 of 2010

N.SATHISH KUMAR, J.

vsm

S.A.(MD)No.56 of 2010 and M.P.(MD)No.1 of 2010

17.02.2021

http://www.judis.nic.in