Rajamani Nadar vs Muthu Nadar
2021 Latest Caselaw 23145 Mad

                                                                                      S.A.No.331 of 1999


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATED : 25.11.2021

                                                            CORAM:

                                   THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                        S.A.No.331 of 1999
                                                               and
                                                      C.M.P.No.10624 of 2001

                     1. Rajamani Nadar
                     2. Elizabeth Rani                                              ... Appellants
                                                               -vs-
                     Muthu Nadar                                                    ... Respondent

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 20.08.1998, made in A.S.No.14 of 1995 on the
                     file of the learned Principal District Judge, Tuticorin, reversing the
                     judgment and decree dated 30.11.1994 made in O.S.No.431 of 1989 on the
                     file of the learned District Munsif, Srivaikuntam.


                                     For Appellants      : No Appearance
                                     For Respondent      : No Appearance
                                                          JUDGMENT

The learned counsel for the appellants submitted that he has already

filed a memo stating that he has “No instructions”, on 24.11.2021.

https://www.mhc.tn.gov.in/judis S.A.No.331 of 1999

2. Therefore, this Court directed the Registry to print the name of the

appellants in the cause-list. Even though the name of the appellants are

printed in the cause list, there is no representation on the side of the

appellants.

3. C.M.P.No.10624 of 2001 has been filed to bring on record the

respondents 1 to 5 herein as the legal heirs of the deceased sole respondent,

as respondents 2 to 6 in the above S.A. No. 331 of 1999. Since there is no

representation on the side of the appellants, this Civil Miscellaneous

Petition is dismissed for default.

4. Hence, this Second Appeal is dismissed as abated. No costs.

                                                                                         25.11.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi

https://www.mhc.tn.gov.in/judis S.A.No.331 of 1999

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 learned Principal District Judge, Tuticorin.

2. The learned District Munsif, Srivaikuntam.

https://www.mhc.tn.gov.in/judis S.A.No.331 of 1999

R.VIJAYAKUMAR,J.

ebsi

S.A.No.331 of 1999 and C.M.P.No.10624 of 2001

25.11.2021

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