Sivamani vs Alagappa Velalar (Died) ... ...
2021 Latest Caselaw 21682 Mad

                                                                                 S.A.No.535 of 1996

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 28.10.2021

                                                     CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                S.A.No.535 of 1996

                   1.Sivamani

                   2.Hitlar                  ... Defendants 1 & 2 / Appellants / Appellants


                                                     -Vs-


                   1.Alagappa Velalar (died)            ... Plaintiff / Respondent / Respondent
                   2.Veerasamy                     ... 3rd Defendant / Respondent / Respondent
                   3.A.Sambasivam
                     (3rd respondent is suo motu impleaded as LRs of the deceased R1
                      order dated 07.10.2021 made in S.A.No.535 of 1996)


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

                   against the judgment and decree of the learned Subordinate Judge of Pattukkottai

                   dated 31.07.1995 made in I.A.No.17/95 and A.S.No.19/94 as confirmed the

                   judgment and decree of the learned District Munsif of Pattukkottai dated

                   31.19.1994 in O.S.No.392 /90.

                                      For Appellants        : no appearance

                                      For R2                : Mr.M.R.S.Prabhu
                                                             for Mr.V.K.Vijayaragavan
https://www.mhc.tn.gov.in/judis


                   1/2
                                                                                 S.A.No.535 of 1996

                                                                       G.R.SWAMINATHAN.J.,

                                                                                                rmi


                                                     JUDGMENT

There is no representation on the side of the appellants. On the last

occasion, there is no representation. The learned counsel for the second

respondent is ready. The second appeal is dismissed for non-prosecution.

No costs.

28.10.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Subordinate Judge, Pattukkottai.

2. The District Munsif, Pattukkottai.

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

Judgment made in S.A.No.535 of 1996

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