Chinnammal vs Manthakalai
2021 Latest Caselaw 21425 Mad

                                                                                   S.A.No.549 of 1999

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 26.10.2021

                                                       CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                 S.A.No.549 of 1999

                   Chinnammal                            ... Appellant / Appellant / Plaintiff


                                                       -Vs-


                   1.Manthakalai
                   2.Manthakalai
                   3.Mahalingam
                   4.Veeranan
                   5.Aandi Ambalam
                   6.Vellaichami
                   7.Machakalai
                   8.Kuttralam
                   9.N.M.Pandi
                   10.V.Kesavan                      ... Respondents / Respondents / Defendants

                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code,

                   against the judgment and decree in A.S.No.68 of 1997 on the file of the Sub court,

                   Sivagangai, dated 22.07.1998 confirming the judgment and decree in O.S.No.356

                   of 1990 on the file of the District Munsif Court, Sivagangai dated 10.10.1996.

                                       For Appellant          : Mr.R.T.Arivukumar

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


                   1/3
                                                                               S.A.No.549 of 1999

                                                              for Mr.C.Selvakumar

                                        For R1            : M/s.AL.Gandhimathi
                                        For R2 & R3       : Mr.G.Mohan Kumar
                                        For R4 to R8      : Mr.G.Bharadwaj
                                        For R9 & R10      : M/s.Vijayal Meeram




                                                    JUDGMENT

The learned counsel appearing for the appellant informs the Court

that the letter sent to the appellant has been returned with an endorsement

'door locked'. The second appeal is dismissed for non-prosecution. No

costs.

26.10.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Sub court, Sivagangai.

2.The District Munsif Court, Sivagangai.

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

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

S.A.No.549 of 1999

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.No.549 of 1999

26.10.2021

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