Muthu Manickam vs Govindammal
2021 Latest Caselaw 13318 Mad

                                                             1      S.A.(MD)NO.525 OF 2007

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 06.07.2021

                                                    CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             S.A.(MD)No.525 of 2007

                     1. Muthu Manickam
                     2. Rajeswari                      ... Appellants/Respondents/
                                                            Plaintiffs

                                                       Vs.


                     1.    Govindammal
                     2.    Lakshmiammal
                     3.    Velmurugan
                     4.    Jothi Murugan
                     5.    Marimuthu                   ... Respondents/Appellants/
                                                             Defendants

                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C., against the Judgment and Decree dated 29.11.2006
                     made in A.S.No.29 of 2005 on the file of the Additional District
                     Court cum Fast Track Court, Ramanathapuram, reversing the
                     Judgment and Decree dated 12.10.2004 made in O.S.No.147
                     of 2003 on the file of the District Munsif, Paramakudi.


                                   For Appellant   : Mr.D.Senthil
                                   For Respondent : Mr.P.T.S.Narendra Vasan

                                                      ***



https://www.mhc.tn.gov.in/judis/
                     1/3
                                                             2          S.A.(MD)NO.525 OF 2007

                                               JUDGMENT

The counsel who filed this appeal is no more. His

colleague, Mr.D.Senthil, informs this Court that he is not

having the bundle and he is not able to contact the party.

Hence, the second appeal is dismissed for default. No costs.

                                                                              06.07.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

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 Additional District Judge cum Fast Track Judge, Ramanathapuram.

2. The District Munsif, Paramakudi.

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

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

3 S.A.(MD)NO.525 OF 2007

G.R.SWAMINATHAN,J.

PMU

S.A.(MD)No.525 of 2007

06.07.2021

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