Periyasamy Thevar (Died) vs P.Sangili Thevar
2021 Latest Caselaw 20750 Mad

                                                                                 SA(MD)No.1077 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 07.10.2021

                                                         CORAM

                               THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                  SA.(MD)No.1077 of 2003
                1.Periyasamy Thevar (Died)
                2.Annapoornam
                3.Chandran
                4.Servai
                5.Murugan
                6.Muthiah
                7.Mariappan                                                   ... Appellants
                (appellants 2 to 7 are brought on record as LRs of
                the deceased sole appellant vide order of Court dated
                15.02.2008 in MP(MD)Nos.1 of 2008 to 3 of 2008)
                                                     Vs.

                1.P.Sangili Thevar
                2.S.Chinnammal                                                     ... Respondents


                Prayer:            Second Appeal filed under Section 100 of Civil Procedure Code,
                against the Judgment and Decree dated 20.03.2002 in A.S.No.26 of 2001 on the
                file of the II Additional Sub Court, Madurai, confirming the Judgment and
                Decree dated 08.09.2000 in O.S.No.642 of 1992 on the file of the District
                Munsif Court, Tirumangalam.




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                                                                                 SA(MD)No.1077 of 2003


                                                                        G.R.SWAMINATHAN, J.


                                                                                                 mbi
                                   For Appellants   : Mr.PT.S.Narendravasan

                                   For Respondents : Mr.K.K.Sankara Kumara Kuruparan



                                                     JUDGMENT

The learned counsel appearing for the appellants informs the Court that

even on 25.06.2011, the papers have been taken back by the appellants. It

appears that they have not made any alternate arrangements. The Second

Appeal is dismissed for non-prosecution. No costs.

                                                                                       07.10.2021
                Index              : Yes / No
                Internet           : Yes/ No
                mbi

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 II Additional Sub Court, Madurai,

2. The District Munsif Court, Tirumangalam.

S.A.(MD)No.1077 of 2003

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