Xavier Raj vs Arockiasamy
2021 Latest Caselaw 11909 Mad

                                                                         S.A.(MD)No.544 of 2012


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                          DATED : 17.06.2021

                                                CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                         S.A.(MD)No.544 of 2012

                1.Xavier Raj
                2.Jesinthamary
                3.Justine Joseph
                4.Titus Jayaprakash
                5.Rosaline Arockiarani                              ... Appellants
                                                   Vs.

                1.Arockiasamy
                2.Selvathammal
                3.Kanikaimary
                4.S.Edward George
                5.Sahaya Selvarani
                6.S.Thanikklos Mary
                7.Sahayaraj
                   Lourdhusamy (Died)
                8.S.Arul Prakasam                                   ... Respondents


                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,
                against the judgment and decree passed by the Principal Subordinate Judge,
                Thanjavur made in A.S.No.24 of 2009 dated 27.07.2010, reversing the

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                                                                                       S.A.(MD)No.544 of 2012


                judgment and decree passed by the District Munsif Court, Thanjavur made in
                O.S.No.549 of 1996 dated 11.10.2006.


                                   For Appellants   : Mr.G.Karnan

                                   For Respondents : Mr.P.Sesubalan


                                                    JUDGEMENT

When the matter was taken up for hearing, the learned counsel appearing

for the appellants reports no instructions.

2.Recording the said submission, this second appeal is dismissed for

default. No costs.

                                                                                    17.06.2021
                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.

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S.A.(MD)No.544 of 2012

To:

1.The Principal Sub Court, Thanjavur.

2.The District Munsif Court, Thanjavur.

Copy to:

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

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S.A.(MD)No.544 of 2012

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.544 of 2012

17.06.2021

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