Tmt.Dharma (Died) vs Thatchinamara Nadar Sangam
2021 Latest Caselaw 22132 Mad

                                                                           S.A.(MD)No.249 of 2005


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 10.11.2021

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                              S.A.(MD)No.249 of 2005
                                                      and
                                            C.M.P(MD) No.2183 of 2005

                     1. Tmt.Dharma (Died)
                     2. Mariyappan
                     3. Ilanjiyam
                     4. Nagarani
                     5. Parameshwari
                     6. Manochandran
                     7. Malathy                                              ... Appellants
                                                        -vs-

                     1. Thatchinamara Nadar Sangam
                        Represented through its Commissioner,
                        K.Vaikundaraman
                        S/o.Kandasamy Nadar,
                        Tirunelveli Junction,
                        Thirunelveli District.

                     2. Tmt. Saroja
                     3. Tmt. Susila                                       ... Respondents

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 11.02.2004 passed in A.S.No.96 of 2003 on the
                     file of the Additional Subordinate Judge, Dindigul confirming the judgment

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                  S.A.(MD)No.249 of 2005


                     and decree dated 07.06.2002 passed in O.S.No.98 of 1996 on the file of the
                     District Munsif, Nilakkottai.


                                     For Appellants      : Mr.V.Ramakrishnan & Associates
                                     For Respondents     : Mr.R.Manimaran


                                                         JUDGMENT

When the Second Appeal was taken up for hearing, learned counsel

for the appellants pointed out that he has already filed a memo on

22.03.2021 to the effect that inspite of several attempts, he is not able to

contact the parties and reported no instructions.

2.The said memo is recorded and this Second Appeal is dismissed for

default. No costs. Consequently the connected Miscellaneous petition is

closed.

                                                                                      10.11.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi

https://www.mhc.tn.gov.in/judis S.A.(MD)No.249 of 2005

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 Subordinate Judge, Dindigul.

2. The District Munsif Court, Nilakkottai.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.249 of 2005

R.VIJAYAKUMAR,J.

ebsi

S.A(MD)No.249 of 2005 and C.M.P(MD) No.2183 of 2005

10.11.2021

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