Subramanian vs Selvam Ammal
2021 Latest Caselaw 18139 Mad

                                                                1         S.A.NO.1530 OF 2002

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 03.09.2021

                                                      CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.No.1530 of 2002

                     1. Subramanian
                     2. Ramu
                     3. Lakshmanan                    ... Appellants / Appellants /
                                                             Plaintiffs

                                                        Vs.


                     1. Selvam Ammal
                     2. Panchavarnam                ... Respondents /Respondents /
                                                             Defendants

                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C., to set aside the judgment and decree made in A.S.
                     No.19 of 2001 dated 27.12.2001 on the file of the Additional
                     District cum Sessions Court, Sivaganga, which confirms the
                     judgment and decree made in O.S.No.39 of 2000, dated
                     13.12.2000 on the file of the District Munsif Court cum
                     Judicial Magistrate, Ilayankudi.


                                   For Appellants    : Mr.S.Natarajan
                                   For Respondents : Mr.A.Sivaji

                                                       ***




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                                                                 2            S.A.NO.1530 OF 2002

                                               JUDGMENT

The learned counsel appearing for the appellants

informs the Court that in spite of the best efforts taken by

them, they are not able to contact the appellants. The learned

counsel reports no instructions.

2. This second appeal is dismissed for

non-prosecution. No costs.

                                                                                03.09.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

Note: 1. 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.

2. Web copy of this order shall be uploaded on 06.09.2021.

To:

1. The Additional District cum Sessions Judge, Sivaganga.

2. The District Munsif cum Judicial Magistrate, Ilayankudi.

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

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

3 S.A.NO.1530 OF 2002

Note : Web copy of this order shall be uploaded on 06.09.2021

G.R.SWAMINATHAN,J.

PMU

S.A.No.1530 of 2002

03.09.2021

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