Manavalan vs K.R.Ganesan Ambalam
2021 Latest Caselaw 4110 Mad

                                                                            S.A.No.1384 of 2000


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 17.02.2021

                                                        CORAM

                            THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                              S.A.No.1384 of 2000
                                                         and
                                          C.M.P.(MD).No.12896 of 2000


                      Manavalan                                         ... Appellant
                                                  Vs.
                      1.K.R.Ganesan Ambalam
                      2.K.R.Perianan
                      3.K.R.Sornalingam
                      4.K.R.Murugesan
                      5.Sigappi Alias Kaliammal
                      6.Veerammal Alias Vasantha
                      7.Mangaiyarkarasi
                      8.K.R.Kumar                                    ... Respondents


                      PRAYER: Second Appeal is filed under Section 100 of C.P.C., against
                      the decree and judgment dated 25.04.2000 passed by the learned
                      Subordinate Judge, Devakottai in A.S.No.26 of 1999 confirming the
                      judgment and decree dated 29.04.1999 passed by the learned District
                      Munsif, Devakottai in O.S.No.43 of 1997.



                      1/4
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                                                                                S.A.No.1384 of 2000


                                   For Appellant             : No Appearance

                                   For R-1 to R-4            : Mr.J.Anand Kumar
                                                              for M/s.AL.Gandhimathi
                                   For R-5 to R-7             : No Appearance

                                   For R-8                   : Dismissed vide Court order dated
                                                                         18.02.2009

                                                       JUDGMENT

Today when the appeal is taken up for hearing, there is no

representation on the side of the appellant.

2. It appears that the appellant is not interested in

prosecuting the appeal further.

3. In view of the above, the Second Appeal stands

dismissed for default. No costs. Consequently, the connected

miscellaneous petition is closed.

                                                                         17.02.2021

                      Index        : Yes/No
                      Internet     : Yes/No
                      tsg

http://www.judis.nic.in S.A.No.1384 of 2000

To

1.The Subordinate Judge, Devakottai.

2.The District Munsif, Devakottai.

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

http://www.judis.nic.in S.A.No.1384 of 2000

N.SATHISH KUMAR,J.

tsg

JUDGMNENT MADE IN

S.A.No.1384 of 2000

17.02.2021

http://www.judis.nic.in