Krishnasamy Reddiar vs Thanneri
2021 Latest Caselaw 22382 Mad

                                                                                  S.A.No.1480 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 15.11.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.No.1480 of 2003


                     1. Krishnasamy Reddiar
                     2. Jayaraman                                                 ... Appellants

                                                           -vs-

                     Thanneri                                                    ... Respondent


                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 30.10.2002 made in A.S.No.296 of 2001, on the
                     file of the learned Principal District Judge, Trichy, confirming the judgment
                     and decree dated 03.10.2000 made in O.S.No.156 of 1996 on the file of the
                     District Munsif Court, Thuraiyur.


                                   For Appellants     : Mr.S.Anand Chandrasekar
                                                        for Mr.Sarvabhauman Associates
                                   For Respondent     : Mr.J.Madhu
                                                        for Mr.S.Muthukrishnan



                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.1480 of 2003




                                                         JUDGMENT

The learned counsel for the appellants represented that the first

appellant had passed away on 20.09.2021. Despite intimation, the legal

heirs of the first appellant have not responded to file an impleading

application. The learned counsel for the appellants further represents that

there are no instructions from the second appellant. Hence, this Second

Appeal is dismissed for default. No costs.

                                                                                    15.11.2021

                     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.1480 of 2003

To

1. The Principal District Judge, Trichy

2. The District Munsif Court, Thuraiyur.

https://www.mhc.tn.gov.in/judis S.A.No.1480 of 2003

R.VIJAYAKUMAR,J.

ebsi

S.A.No.1480 of 2003

15.11.2021

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