Chithirai ... 2Nd vs Appadurai
2021 Latest Caselaw 19587 Mad

                                                                                   S.A.No.941 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 23.09.2021

                                                   CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.No.941 of 2003


                   Subbiah(Died)

                   1.Chithirai                            ... 2nd Plaintiff / 2nd Respondent

                   2.Malayammal

                   3.Subbulakshmi

                   4.Balakumaran

                   5.Mari Geetha

                   6.Mari Kumar                                   ... Appellants

                                                   -Vs-


                   1.Appadurai
                   2.Pappa
                   3.Amirthavalli                 ... Defendants / Appellants / Respondents


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree of I Additional District Judge,
                   Tirunelveli passed in A.S.No.178 of 2000, dated 21.08.2001 confirming the
                   judgment and decree of the I Additional District Munsif Court, Tirunelveli
                   passed in O.S.No.316 of 1997, dated 09.03.1999.
https://www.mhc.tn.gov.in/judis/


                   1/2
                                                                              S.A.No.941 of 2003

                                                                     G.R.SWAMINATHAN.J.,

                                                                                            rmi

                                       For Appellants     : Mr.Antony Jesus
                                       For Respondents    : Mr.M.I.Meerasahib




                                                   JUDGMENT

The learned counsel appearing for the appellants reports no

instructions. The second appeal is dismissed for non prosecution. No

costs.

23.09.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The I Additional District Judge, Tirunelveli.

2.The I Additional District Munsif Court, Tirunelveli.

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

Judgment made in S.A.No.941 of 2003

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