K.Veerabatara Pillai vs U.Mekavarnam
2021 Latest Caselaw 5812 Mad

                                                                                 S.A.No.1630 of 2001

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 04.03.2021

                                                    CORAM:

                           THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                             S.A.No.1630 of 2001

                 1.K.Veerabatara Pillai
                 2.Smt.S.Kaleeswari                                         ... Appellants

                                                     Vs.

                 1.U.Mekavarnam
                 2.U.Ramachandran
                 3.Kalimuthammal
                 4.Nagavalli
                 5.Krishnammal
                 6.S.Kadhirkamam
                 7.S.Sangam
                 8.Damayanthi
                 9.Sankaran
                 10.S.Dhandayuthapani
                 11.Pandhiyammal
                 12.Raj
                 13.S.Kala                                                  ... Respondents


                 PRAYER: Second Appeal filed under Section 100 of Civil Procedure Code,
                 against the judgment and decree in A.S.No.157 of 1996, dated 15.07.1999 on the
                 file of the Principal District Judge, Ramanathapuram by confirming that of the
                 judgment and decree in O.S.No.76 of 1987, dated 19.09.1996 on the file of the
                 District Munsif, Ramanathapuram.



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                                                                                     S.A.No.1630 of 2001

                                      For Appellants   : No Appearance

                                      For Respondents : Mr.S.S.Thesigan




                                                  JUDGMENT

When this Second Appeal is taken up for hearing, there is no

representation for the appellants. Hence, this Second Appeal is dismissed for

default. No costs.

04.03.2021 Index : Yes/No Internet : Yes/No

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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.

http://www.judis.nic.in S.A.No.1630 of 2001

To

1.The Principal District Judge, Ramanathapuram.

2.The District Munsif, Ramanathapuram.

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

http://www.judis.nic.in S.A.No.1630 of 2001

N.SATHISH KUMAR, J.

vsm

S.A.No.1630 of 2001

04.03.2021

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