Chellam Servai vs Pushpammal
2021 Latest Caselaw 247 Mad

                                                                   S.A.(MD).No.918 of 1994

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATE: 05.01.2021

                                                  CORAM:

                            THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR


                                         S.A.(MD).No.918 of 1994

                 1.Chellam Servai
                 2.Bhoominathan
                 3.Naganathan
                 4/Arunagiri
                 5.N.Malliga
                 6,K.Sethukarasu
                 7.Saranyadevi
                 8.Poovendharan
                 9.Nagalakshmi
                 10.Pugalendhi
                 11.Suganthi                                         ... Appellants
                 (Appellants Nos.4 to 7 brought on record as
                 legal representatives of the deceased first
                 appellant made in C.M.P.(MD).No.368 of
                 2013 in S.A.No.918 of 1994.
                 Appellants Nos.8 to 100 brought on record
                 as legal representatives of the deceased
                 secondappellant made in C.M.P.(MD).No.371
                 of 2013in S.A.No.918 of 1994
                 Appellants 5 to 7 represented by their
                 Power Agent Arungiri / Respondent No.4)



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                                                                         S.A.(MD).No.918 of 1994




                                               Vs.
                 1.Pushpammal
                 2.Padmini
                 3.Seethalakshmi
                 4.Bhanumathy
                 5.Jothiguna
                 6.Karnam
                 7.Karungu
                 8.Palkarasu
                 9.Karuppiah
                 10.Dharmalingam
                 11.Rakku
                 12.Nagu
                 13.Thangavelu                                         ... Respondents


                 (Respondents Nos.6 to 13 are not necessary
                 parties to this Appeal and they are shown only for
                 the purpose cause title)


                 PRAYER: This Second Appeal is filed under Section 100 of Civil Procedure
                 Code, to set aside the judgment and decree dated 13.07.1992 passed by the
                 learned Additional District Judge, Ramanathapuram at Madurai in A.S.No.
                 52 of 1991 reversing the judgment and decree of the learned District
                 Munsif, Manamadurai, dated 04.10.1995 made in O.S.No.296 of 1983.


                                   For Appellants    : No appearance
                                   For R6            : Mr.J.Barathan
                                   For R-1 to R-5    : No Appearance


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                                                                           S.A.(MD).No.918 of 1994



                                     For R-7 to R-13   : Not necessary parties
                                                       vide EB SR.No.54425 dated
                                                       17.06.2006 counter filed
                                                       USR 4508


                                                JUDGMENT

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

representation for the appellants. Hence, this Second Appeal is dismissed

for default. No costs.

                                                                                 05.01.2021
                 Index    : Yes/No
                 Internet : Yes/No
                 tsg

                 To

1.The Additional District Judge, Ramanathapuram at Madurai

2.The District Munsif, Manamadurai

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

http://www.judis.nic.in S.A.(MD).No.918 of 1994

N.SATHISH KUMAR,J.

tsg

Judgment made in

S.A.(MD).No.918 of 1994

05.01.2021

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