Thirumalai Yogeeswarar vs Lakshmi Velar
2021 Latest Caselaw 20588 Mad

                                                                                S.A.No.2159 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 06.10.2021

                                                      CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.No.2159 of 2003
                                                      and
                                           C.M.P.(MD)No.20015 of 2003


                   1.Thirumalai Yogeeswarar

                   2.Shanmugavelu Yogeeswarar ... Defendants / Appellants / Appellants
                                                   2&3          1&2         1&2

                                                      -Vs-


                   1.Lakshmi Velar
                   2.Kulanthaivel Velar
                   3.Ramachandra Velar              ... Plaintiffs / Respondents / Respondents


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code,
                   against the judgment and decree dated 25.11.2002 made in A.S.No.57 of 2002 on
                   the file of the Additional Sub Court, Tenkasi, confirming the judgment and decree
                   dated 02.01.2002 made in O.S.No.85 of 1998 on the file of the District Munsif
                   Court, Tenkasi.


                                       For Appellants        : No appearance
                                       For Respondents       : Mr.S.Kumar



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


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                                                                               S.A.No.2159 of 2003

                                                                      G.R.SWAMINATHAN.J.,
                                                                                              rmi
                                                     JUDGMENT

None appeared for the appellants. The case was directed to be posted

under the caption 'for dismissal'. Even today, there is no representation.

The second appeal is dismissed for non prosecution. No costs.

Consequently, connected miscellaneous petition is closed.

06.10.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Additional Subordinate Judge, Karur.

2.The Additional District Munsif, Karur.

Copy To The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

Judgment made in

S.A.No.2159 of 2003 and C.M.P.(MD)No.20015 of 2003

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