Kallammal vs Dr.Isaiselvam Alias Isai Arasi
2021 Latest Caselaw 1263 Mad

                                                                                    S.A.No.1390 of 1997


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 20.01.2021

                                                          CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                     S.A.No.1390 of 1997

                     1. Kallammal
                     2. Krishnan
                     3. Thekkan alias Thimarayan
                     4. Govindan
                     5. Rajikan
                     6. Kanmanikan
                     7. Manickam
                     8. Ramalesan                                          .. Appellants

                                                           /versus/

                     Dr.Isaiselvam alias isai Arasi                        .. Respondent

                     PRAYER: Second Appeal filed under Section 100 of C.P.C., against the
                     Judgement and decree of the learned 3rd Additional District Judge of
                     Dharmapuri at Krishnagiri dated 30.04.1996 in A.S.No.3 of 1994
                     reversing the Judgement and decree of the learned District Munsif of
                     Krishnagiri in O.S.No.14 of 1987 dated 20.07.1993.
                                    For Appellants      : Mr.V.Nicholas
                                    For Respondent      : No appearance




https://www.mhc.tn.gov.in/judis/
                                                                                    S.A.No.1390 of 1997


                                                                     RMT.TEEKAA RAMAN, J.

                                                                                                kmm

                                                     JUDGMENT

The learned counsel for the appellant would submit that he has

no instructions from his clients. There is no representation for the

respondent.

2. Hence, the Second Appeal is dismissed for default. No costs.

20.01.2021 Index : Yes/No Internet : Yes/No kmm

To

1. The III Additional District Judge of Dharmapuri at Krishnagiri

2. The District Munsif Court, Krishnagiri

S.A.No.1390 of 1997

https://www.mhc.tn.gov.in/judis/