Visuvasam Pandi vs Madurappa
2021 Latest Caselaw 1996 Mad

                                                                              S.A.No.584 of 2004

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATE: 29.01.2021

                                                      CORAM:

                            THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                                 S.A.No.584 of 2004
                                             and C.M.P.No.4887 of 2004

                 1.Visuvasam Pandi
                 2.Selvanayagam (Died)
                 3.Palpandi (Died)
                 4.Durairaj
                 5.Sakthi
                 6.Marial
                 7.Grace
                 8.Latha
                 9.Johnmanikam
                 10.Rani
                 11.Selvaraj
                 12.Mohan
                 13.Santhosam
                 14.Christopher Asir
                    (Appellants 7 to 14 are brought on record as LRs of the
                    deceased A2 vide order dated 08.01.2021 made in
                    M.P.(MD)Nos.1 to 6 of 2012 in S.A.No.584 of 2004
                 15.Lilly


                 1/4
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                                                                                       S.A.No.584 of 2004

                 16.Gelida
                 17.John Raj
                 18.Athisayaraja
                 19.Ilayaraja
                     (A15 to A19 are brought on record as LRs of the deceased
                     A3 vide order dated 08.01.2021 made in M.P.(MD)Nos.1 to 6 of 2012
                     in S.A.No.584 of 2004)                                      ... Appellants
                                                        Vs.

                 1.Madurappa
                 2.Saradha
                 3.Martin Devanesan                                              ... Respondents


                 PRAYER: This Second Appeal is filed under Section 100 of Civil Procedure
                 Code, against the decree and judgment dated 17.10.2003 in A.S.No.43 of 2002 on
                 the file of the learned Sub Judge, Paramakudi, confirming the decree and judgment
                 dated 28.06.2002 in O.S.No.22 of 1997 on the file of the learned District Munsif,
                 Mudhukulathur.
                                For Appellants   : Mr.M.Suresh Babu
                                For Respondents : Mr.R.Sreenivasan for R1 & R2
                                                  R3-Dismissed vide order dated 04.04.2017.


                                                 JUDGMENT

When the matter came up for hearing, the learned counsel appearing for

the appellants submitted that despite sending several letters to the appellants, they

have not turned up to give any instructions. It is clearly indicated that the

appellants are not interested in prosecuting the appeal.

http://www.judis.nic.in S.A.No.584 of 2004

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

Consequently, connected miscellaneous petition is also dismissed.

29.01.2021 Index : Yes/No Internet : Yes/No vsm

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 Sub Judge, Paramakudi.

2.The District Munsif, Mudhukulathur.

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

http://www.judis.nic.in S.A.No.584 of 2004

N.SATHISH KUMAR, J.

vsm

S.A.No.584 of 2004 and C.M.P.No.4887 of 2004

29.01.2021

http://www.judis.nic.in