Parthasarathy (Died) vs Rajamuthu
2021 Latest Caselaw 14337 Mad

                                                                        S.A.No.680 of 2012

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED: 16.07.2021

                                                  CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                           S.A.No.680 of 2012 and
                                              M.P.No.1 of 2012

                                      (Through Video Conferencing)
                 1.Parthasarathy (died)
                 2.J.Meerabai
                 3.Dhayalan
                 4.Bhuvaneshwaran
                 5.Mahenrababu
                 6.Ganesh Prabhu
                 7.Girija
                 8.Sarasu                                            ... Appellants

                                                    Vs.
                 1.Rajamuthu
                 2.Ali Mohammed
                 3.Akbar Ali
                 4.Ramu
                 5.D.Jamuna
                 6.Shanmugham
                 7.Sekar                                             ... Respondents

                       Second Appeal filed under Section 100 of C.P.C., against the
                 Judgment and Decree of the learned I Additional Subordinate Judge of
                 Cuddalore dated 05.03.2010 passed in A.S.No.50 of 2004 and decree of
                 the Additional District Munsif of Cuddalore in O.S.No.552 of 1996
                 dated 29.01.2004.
                             For Appellants   : Mr.R.Gururaj
                             For Respondents : No appearance


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https://www.mhc.tn.gov.in/judis/
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                                                                               S.A.No.680 of 2012

                                                                        C.SARAVANAN, J.
                                                                                             jas
                                                JUDGMENT

Mr.R.Gururaj, learned counsel for the appellant reports no

instructions, as he is unable to get in touch with the appellant.

2.In view of the above, this appeal is dismissed with liberty to

restore the same subject to the appellant furnishing sufficient reasons for

setting aside this order. No costs. Consequently, connected

Miscellaneous Petition is closed.

16.07.2021

jas Internet : Yes / No Index : Yes/No Speaking Order/Non-speaking Order

To:

1.The learned I Additional Subordinate Judge, Cuddalore.

2.The Additional District Munsif of Cuddalore.

S.A.No.680 of 2012 and M.P.No.1 of 2012

_________ https://www.mhc.tn.gov.in/judis/ Page No 2 of 2