Basheer Ahamathu vs Natarajan
2021 Latest Caselaw 4754 Mad

                                                                                  S.A.(MD)No.36 of 2005


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 23.02.2021

                                                     CORAM:

                                THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                             S.A.(MD)No.36 of 2005

                 1.Basheer Ahamathu
                 2.M.P.Abdul Kader Jailani
                 3.Mathar Fathima
                 4.K.Peer Fathimal                                             ... Appellants


                                                      Vs.

                 1.Natarajan
                 2.Premavathi @ Prema
                 3.Minor Muthusamy
                 4.M.R.Anburaja                                                ...Respondents


                 PRAYER:This Second Appeal has been filed under Section 100 of Civil
                 Procedure Code, against the judgment and decree passed in A.S.No.61 of 2000,
                 dated 27.04.2001 on the file of the I Additional District Court-Cum-Chief Judicial
                 Magistrate, Tirunelveli, confirming the judgment and decree passed in O.S.No.97
                 of 1996, dated 13.12.1999 on the file of the Principal District Munsif Court,
                 Tirunelveli.




                 1/4



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                                                                                    S.A.(MD)No.36 of 2005




                                       For appellants : Mr.A.Sankara Subramanian
                                       For R1          : Mr.M.V.Venkataseshan
                                       For R2 to R4    : No Appearance


                                                   JUDGMENT

This Second Appeal has been filed against the judgment and decree passed

in A.S.No.61 of 2000, dated 27.04.2001 on the file of the I Additional District

Court-Cum-Chief Judicial Magistrate, Tirunelveli, confirming the judgment and

decree passed in O.S.No.97 of 1996, dated 13.12.1999 on the file of the Principal

District Munsif Court, Tirunelveli.

2.The learned counsel for the appellants filed a memo, dated 29.01.2021.

3.Perused the memo and the judgment of the Hon'ble Supreme Court

reported in (2003) 9 SCC 606 (Banarsi and Others Vs.Ram Phal) submitted by

the learned counsel for the appellants.

http://www.judis.nic.in S.A.(MD)No.36 of 2005

4.In view of the Order 41 Rule 22 r/w Section 100 of Civil Procedure Code,

this Second Appeal is dismissed as not maintainable. The memo, dated

29.01.2021 is recorded. No costs.

23.02.2021

Index:Yes/No Internet:Yes/No vsd

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 I Additional District Court-Cum-Chief Judicial Magistrate, Tirunelveli.

2.The Principal District Munsif Court, Tirunelveli.

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

http://www.judis.nic.in S.A.(MD)No.36 of 2005

S.KANNAMMAL, J.

vsd

S.A.(MD)No.36 of 2005

23.02.2021

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