Annadurai vs Karuppiah ... Plaintiff /
2021 Latest Caselaw 19472 Mad

                                                                     S.A.Nos.1800 & 1801 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 22.09.2021

                                                    CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                         S.A.Nos.1800 & 1801 of 2003


                   1.Annadurai

                   2.Arjunan

                   3.KR.Muthu

                   4.Sellaiah                          ... Defendants / Appellants / Appellants
                                                                     in both Second Appeals
                                                    -Vs-


                   Karuppiah                       ... Plaintiff / Respondent / Respondent

in S.A.No.1800 of 2003 Vellaichamy ... Plaintiff / Respondent / Respondent

Prayer in S.A.No.1800 of 2003: Second Appeal filed under Section 100 of the Civil Procedure Code, against the judgment and decree dated 06.02.2003 in A.S.No.40 of 2001 on the file of the Additional District Judge cum Judicial Magistrate, Pudukottai confirming the judgment and decree dated 20.07.2001 in O.S.No.36 of 1999 on the file of the District Munsif, Tirumayam.

Prayer in S.A.No.1801 of 2003: Second Appeal filed under Section 100 of the Civil Procedure Code, against the judgment and decree dated 06.02.2003 in A.S.No.41 of 2001 on the file of the Additional District Judge https://www.mhc.tn.gov.in/judis/

S.A.Nos.1800 & 1801 of 2003

cum Judicial Magistrate, Pudukottai confirming the judgment and decree dated 20.07.2001 in O.S.No.37 of 1999 on the file of the District Munsif, Tirumayam.

For Appellants : No appearance For Respondent : Mr.G.Sridharan (in both second appeals)

COMMON JUDGMENT

The learned counsel appearing for the appellants reported 'no

instructions'. The names of the parties are printed in the cause list. Today

also, there is no representation. These second appeals are dismissed for

non-prosecution. No costs.

22.09.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Additional District Judge cum Judicial Magistrate, Pudukottai.

2.The District Munsif, Tirumayam.

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

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

S.A.Nos.1800 & 1801 of 2003

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.Nos.1800 & 1801 of 2003

22.09.2021

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