Rajeswari vs Kokila Ammal (Deceased)
2021 Latest Caselaw 22280 Mad

                                                                                 S.A.No.1535 of 2001


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 12.11.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.No.1535 of 2001

                     1. Rajeswari
                     2. Thiruvengadam
                     3. Lakshmanan
                     4. Jayalakshmi                                              ... Appellants

                                                           -vs-

                     1. Kokila Ammal (deceased)
                     2. Amaravathi                                            ... Respondents
                       2nd respondent brought on record
                       as LRs of the deceased sole respondent
                       vide as per order of Court dated
                       5.4.2002 made in C.M.P.No.1026/02
                       by PSMJ.

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, challenging
                     the judgment and decree dated 29.06.2001 made in A.S.No.205 of 2000 on
                     the file of the learned I Additional District Judge, Tirunelveli confirming the
                     judgment and decree dated 18.08.2000 made in O.S.No.165 of 1994 on the
                     file of the learned Principal Subordinate Judge, Tirunelveli.


                                   For Appellants     : No Appearance

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.1535 of 2001




                                                          JUDGMENT

The Second Appeal was listed on 10.11.2021 and there is no

representation on behalf of the appellants. Hence, the matter was directed to

be posted today i.e, 12.11.2021 under the caption, “for dismissal”. Even

today, there is no representation on the side of the appellants.

2. In view of the above, this Second Appeal is dismissed for default.

No costs.

                                                                                        12.11.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi


                     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.

https://www.mhc.tn.gov.in/judis S.A.No.1535 of 2001

To

1. The I Additional District Judge, Tirunelveli.

2. The Principal Subordinate Judge, Tirunelveli.

https://www.mhc.tn.gov.in/judis S.A.No.1535 of 2001

R.VIJAYAKUMAR,J.

ebsi

S.A.No.1535 of 2001

12.11.2021

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