Kaliammal vs Petchiammal
2021 Latest Caselaw 13034 Mad

                                                                                   S.A.(MD)No.941 of 2007


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 02.07.2021

                                                         CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                S.A.(MD)No.941 of 2007

                1.Kaliammal
                2.S.Gurusamy                                                  ... Appellants

                                                           Vs.

                1.Petchiammal
                2.Thangamalai
                3.Thangamalai Nadar                                           ... Respondents



                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,
                against the judgment and decree dated 29.03.2006 passed in A.S.No.55 of 2004
                by the Sub Court, Sankarankoil, confirming the judgment and decree in
                O.S.No.314 of 1998 by the District Munsif Cum Judicial Magistrate Court,
                Sivagiri, dated 24.11.2003.


                                   For Appellants     : Mr.Ramesh @ Ramiah

                                   For Respondents : Mr.V.Susi Kumar for R1 & R2

                                                       No appearance for R3



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                                                                                       S.A.(MD)No.941 of 2007




                                                    JUDGEMENT

The learned counsel appearing for the appellant informs the Court that he

had already returned the papers to the parties some three years ago. He also

sent a letter the the appellants through registered post and there is no response

to the said letter.

2.In view of the same, the second appeal is dismissed for default. No

costs.

                                                                                    02.07.2021
                Index              : Yes / No
                Internet           : Yes/ No
                ias

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 Subordinate Court, Padmanabhapuram.

2.The Additional District Munsif Court, Eraniel.

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

S.A.(MD)No.941 of 2007

Copy to:

The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.941 of 2007

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.941 of 2007

02.07.2021

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