Mrs. Rethinam ... 4Th ... vs Rosammal ...
2021 Latest Caselaw 23010 Mad

                                                                                          S.A.No.1612 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                         DATED : 24.11.2021

                                                                CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                     S.A.No.1612 of 2002
                                                             and
                                                    C.M.P.No.13737 of 2002

                     Mrs. Rethinam                              ... 4th Defendant/4th Respondent/Appellant

                                                                   -vs-

                     1. Rosammal                                    ...Plaintiff/Appellant/ 1st Respondent

                     2. Mrs.Dasammal
                     3. Sumathi @ Susila
                     4. Jayasekaran                             ... Defendants 1 to 3/Respondents 1 to 3/
                                                                     Respondents 2 to 4


                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree, dated 16.04.2002 made in A.S.No.28 of 1998, on the
                     file of the learned I Additional Subordinate Judge, Padmanabhapuram
                     reversing the judgment and decree, dated 5.12.1997 made in O.S.No.530 of
                     1989,        on   the   file   of    the     learned   Additional   District   Munsif,
                     Padmanabhapuram.




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.1612 of 2002




                                     For Appellant     : Mr.P.Muthukumar
                                     For R1            : Mr.P.Thiagarajan


                                                         JUDGMENT

When the Second Appeal is taken up for hearing today, the learned

counsel appearing for the appellant reported “no instructions” from his

client. Hence, this Second Appeal is dismissed for default. No costs.

Consequently, the connected Civil Miscellaneous Petition is closed.

                                                                                    24.11.2021

                     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.1612 of 2002

To

1. The I Additional Subordinate Judge, Padmanabhapuram.

2. The Additional District Munsif, Padmanabhapuram.

https://www.mhc.tn.gov.in/judis S.A.No.1612 of 2002

R.VIJAYAKUMAR,J.

ebsi

S.A.No.1612 of 2002 and C.M.P.No.13737 of 2002

24.11.2021

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