Marimuthu vs Lakshmanaperumal
2021 Latest Caselaw 19755 Mad

                                                       1

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 27.09.2021

                                                      CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              SA (MD) No.982 of 2007

              1.Marimuthu

              2.Mariappan                                   ... Appellants/Respondents 1 and 2
                                                                  Defendants 1 and 2

                                                           vs.
              1.Lakshmanaperumal

              2.Natchiar Ammal (died)                                 ... Respondents 1 & 2 /
                                                             Appellants 1 & 2 / Plaintiffs 1 & 2

              3.Vellaichamy

              4.Velammal

              5.Saraswathy                                       ... Respondents 3 to 5 /
                                                                     Respondents 4 to 6

              6.K.Ammaiyappan                                                    ... Respondent

              (6th respondent was brought on record
              as the LR of the deceased 2nd respondent)

              Prayer:              Second Appeal filed under Section 100 of Civil Procedure
              Code, against the common judgment in A.S No.7 of 2003 dated
              28.02.2005 on the file of the Subordinate Court, Srivilliputhur allowing
              the appeal and dismissing the judgment and decree made in OS No.9 of
              1997 dated 31.10.2001 on the file of the Additional District Munsif
              Court, Srivilliputhur.


https://www.mhc.tn.gov.in/judis/
              1/2
                                                 2

                                                               G.R.SWAMINATHAN, J.

                                                                                   skm

                        For Appellants       : S.Kadarkarai
                        For Respondents      : Mrs.S.Mahalakshmi for R3 to R5


                                               JUDGMENT

The learned counsel for the appellants informs the court change

of vakalat has been given in respect of the first appellant. For the

second appellant, he reports no instructions. Hence, the appeal stands

dismissed for non-prosecution. No costs.

27.09.2021

Index : Yes / no Internet : Yes / No skm

To

1.The Subordinate Court, Srivilliputhur.

2.The Additional District Munsif Court, Srivilliputhur.

Copy to :

The Record Clerk, Vernacular Records, Madurai Bench of the Madras High Court.

SA(MD) No.982 of 2007

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