P.Kuzhanthaivelu vs Vidhya
2021 Latest Caselaw 22281 Mad

                                                                          S.A.(MD)No.118 of 2005


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 12.11.2021

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                               S.A.(MD)No.118 of 2005

                     P.Kuzhanthaivelu
                     through his Power agent
                     K.Ramachandran                                         ... Appellant

                                                          -vs-

                     1. Vidhya
                     2. Parameswari
                     3. Neelavathi

                     4. Government of Tamil Nadu,
                        Represented by the District Collector,
                        Sivagangai District, Sivagangai.

                     5. Director
                       Tamil Nadu Health and Medicine
                       for Prevention of Diseases,
                       Chennai.                                          ... Respondents
                        (Respondents 1 to 3 stood ex-parte
                         at the Appellate Court)

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 30.07.2004 in A.S.No.59 of 2002 on the file of
                     the learned Subordinate Judge, Sivagangai, confirming the judgment and

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                  S.A.(MD)No.118 of 2005


                     decree dated 30.01.2002 in O.S.No.15 of 2000 on the file of the learned
                     Principal District Munsif, Sivagangai.


                                     For Appellant      : M/s.Sudah Rani
                                                           for Mr.S.Natarajan
                                     For R1 to R3       : Ex-parte
                                     For R4 & R5        : Dismissed


                                                          JUDGMENT

The learned counsel for the appellant has filed a memo on 01.02.2021

stating that the appellant had passed away. The learned counsel for the

appellant also filed a memo on 03.03.2021 stating that despite letter, no

instructions have been received from the appellant.

2. Recording the above said memo, this Second Appeal is dismissed

for default. No costs.

                                                                                       12.11.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi

https://www.mhc.tn.gov.in/judis S.A.(MD)No.118 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 Subordinate Judge, Sivagangai.

2. The Principal District Munsif, Sivagangai.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.118 of 2005

R.VIJAYAKUMAR,J.

ebsi

S.A(MD)No.118 of 2005

12.11.2021

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