Ramiah Nambiar (Died) vs Sornathammal
2021 Latest Caselaw 4887 Mad

                                                                               S.A.No.1727 of 2000

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATE: 24.02.2021

                                                    CORAM:

                           THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                               S.A.No.1727 of 2000

                 1.Ramiah Nambiar (Died)
                 2.Boothathan
                 3.Seethai
                 4.Subbiah
                 5.Chellaiah
                 6.Periyasamy
                 7.Gopalakrishnan                                    ... Appellants
                 (Appellant Nos.2 to 7 are brought on record as legal representatives of the
                 deceased sole appellant vide Court order dated 07.01.2020 made in C.M.P.
                 (MD).Nos.3945 to 3947 of 2019 in S.A.No.1727 of 2000)
                                                    Vs.
                 1.Sornathammal
                 2.Muthulakshmi
                 3.Petchiammal
                 4.Kasamuthu
                 5.Rajendran
                 6.Jaya
                 7.Ramalakshmi
                 8.Lakshmanan
                 9.Kasamuthu
                 10.Minor Sailappan
                 11.Minor Arumugam                                      ...Respondents
                 (Minors through their mother and guardian 7th respondent)

                 1/3
http://www.judis.nic.in
                                                                                 S.A.No.1727 of 2000

                 PRAYER: This Second Appeal is filed under Section 100 of Civil Procedure
                 Code, to set aside the judgment and decree in A.S.No.38 of 1998, on the file of the
                 Sub Court, Ambasamudram, dated 05.08.1999 and modified the judgment and
                 decree in O.S.No.162 of 1992 on the file of the Additional District Munsif Court,
                 Ambasamudram, dated 30.06.1998.
                                     For Appellants   : Mr.N.GA.Natraj
                                     For R-1 to R-3   : Mr.T.M.Hariharan
                                     R-5 to R-11      : No Appearance
                                     For R-4          : Dismissed vide order of this Court dated
                                                                   16.08.2011
                                                   JUDGMENT

Today, when the appeal is taken up for hearing, the learned

counsel appearing for the appellants reported “No Instructions” from the

appellants.

2. It appears that the appellants are not interested in prosecuting

the appeal further.

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

default. No costs.

24.02.2021 Index : Yes/No Internet : Yes/No tsg

http://www.judis.nic.in S.A.No.1727 of 2000

N.SATHISH KUMAR, J.

tsg

To

1.The Sub Court, Ambasamudram.

2.The Additional District Munsif Court, Ambasamudram.

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

Judgment made in

S.A.No.1727 of 2000

24.02.2021

http://www.judis.nic.in