K.Sethuraman vs Muthulakshmi
2021 Latest Caselaw 862 Mad

                                                                       S.A.(MD)Nos.298 and 299 of 2008


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED : 11.01.2021

                                                   CORAM:

                            THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                     S.A.(MD)Nos.298 and 299 of 2008

                 K.Sethuraman                             ...Appellant/Appellant/Plaintiff
                                                                in both appeals


                                                    Vs.

                 1.Muthulakshmi

                 Navaneethakrishnan (Died)

                 2.Narayani
                 3.Sundararajan
                 4.Umapathi
                 5.Rajkumar
                 6.Bakyalakshmi
                 7.Parthiban
                 8.Ramkumar                        ..Respondents/Respondents/Defendants
                                                             in both appeals


                 COMMON PRAYER: These Second Appeals are filed under Section 100 of
                 the Civil Procedure Code, against the decree and judgment made in
                 A.S.Nos.81 and 82 of 2003 on the file of the First Additional Sub Judge,
                 Trichy, dated 02.11.2007 in confirming the decree and judgment in O.S.Nos.
                 2375 of 1990 and 2795 of 1992 on the file of the District Munsif, Trichy
                 dated 13.03.2003.


                                  For Appellants   : No appearance
                                  For R2 to R8     : Mr.K.S.Shankar Murali

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                                                                       S.A.(MD)Nos.298 and 299 of 2008




                                                  JUDGMENT

When these matters came up for hearing on 06.01.2021, there was

no representation for the appellant and hence, these matters were directed

to be listed under the caption 'for dismissal' on 08.01.2021. On that date,

the learned counsel for the appellant appeared and sought time to argue the

matter and prayed to remove the caption 'for dismissal'.

2. Only on his submissions, the caption has been removed and the

matters have been listed on 08.01.2021. On that date also, the learned

counsel for the appellant sought time and hence, these matters have been

listed today (i.e., 11.01.2021) finally. Today, there is no representation for

the appellant. Hence, these second appeals are dismissed for default. No

costs.

                                                                                11.01.2021
                 Index    : Yes/No
                 Internet : Yes/No
                 ta

                 To

1.The First Additional Sub Judge, Trichy.

2.The District Munsif, Trichy.

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

http://www.judis.nic.in S.A.(MD)Nos.298 and 299 of 2008

N.SATHISH KUMAR, J.

ta

Judgment made in S.A.(MD)Nos.298 and 299 of 2008

11.01.2020

http://www.judis.nic.in