Marisami vs Selvakodal Vinayagamoorthy ...
2021 Latest Caselaw 23205 Mad

                                                                             S.A.No.178 of 1999

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 26.11.2021

                                                   CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                              S.A.No.178 of 1999
                                                      and
                                      C.M.P.Nos.1103,1104 and 2619 of 1999

                     1.Marisami
                     2.Pandi
                     3.Kulandaisami
                     4.Muniasami
                     5.Vanimuthu
                     6.S.Subramaniam
                     7.S.Bose                                                ... Appellants
                                                      Vs.

                     1.Selvakodal Vinayagamoorthy Madalayam
                       Represented by its trustee and
                         Madathipathi M.R.G.Gopalaswamy
                     2.Muthu Konar
                     3.Karuppayi
                     4.Rakku
                     5.Minor Nagammal
                     6.Minor Mari
                     7.Minor Pandi
                     8.Ramu Konar
                     9.Ayyannar
                     10.Mari
                     11.Bose
                     12.Nagarajan
                     13.Muniandi
                     14.Chandran
                     15.Gandhi
                     16.Raju
                     17.Valli

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                     1/4
                                                                                     S.A.No.178 of 1999

                     18.Mari
                     19.Saradha                                                     ... Respondents

                     PRAYER :                Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree of the Court of Sub
                     ordinate Judge, Ramanathapuram in A.S.No.30 of 1992 and dated 26th
                     August 1994 in confirming the judgment and decree of the Court of the
                     District Munsif, Manamadurai in O.S.No.359 of 1969 and dated
                     30th June 1987.
                                            For Appellants  : Mr.Ramesh
                                            For Respondents : No appearance

                                                           JUDGMENT

The learned counsel for the appellants represents no instructions.

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

Consequently, connected Miscellaneous Petitions are closed.

                                                                                26.11.2021

                     Index              :       Yes / No
                     Internet           :       Yes / No
                     gbg

                     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.178 of 1999

To

1.The Subordinate Judge, Ramanathapuram.

2.The District Munsif Court, Manamadurai.

3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

\

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S.A.No.178 of 1999

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.178 of 1999

Dated:

26.11.2021

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