Aaarayee Ammal vs Gunasekaran
2021 Latest Caselaw 19877 Mad

                                                                    1      S.A.(MD)No.734 OF 2006

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 28.09.2021

                                                         CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.(MD)No.734 of 2006 and
                                                C.M.P.(MD)No.2 of 2006

                     1. Aaarayee Ammal
                     2. Kannammal                              ... Appellants / Respondents /
                                                                     Plaintiffs

                                                              Vs.


                     1. Gunasekaran
                     2. Laxmanan
                     3. Thiyagarajan                          ... Respondents / Appellants /
                                                                    Defendants

                                     Prayer: Second appeal filed under Section 100 of
                     C.P.C., to set aside the decree and judgment made in A.S.
                     No.116 of 2004 dated 19.09.2005 on the file of the I Additional
                     Sub           Judge,   Tiruchirapalli,    partly   allowing   and    partly
                     confirming the decree and judgment made in O.S.No.137 of
                     2000 dated 26.04.2004 on the file of the District Munsif Court,
                     Manapparai, by allowing this appeal and thereby decreeing
                     the suit in toto with costs throughout.


                                     For Appellants     : Mr.Raguvaran Gopalan
                                     For Respondents : Mr.P.Jeyaprakash Narayan

                                                          ***

https://www.mhc.tn.gov.in/judis/
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                                                              2         S.A.(MD)No.734 OF 2006



                                               JUDGMENT

The learned counsel appearing for the appellants

reports no instructions. This second appeal is dismissed for

non-prosecution. No costs. Consequently, connected

miscellaneous petition is closed.

                                                                              28.09.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

Note: 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.

To:

1. The I Additional Sub Judge, Tiruchirapalli.

2. The District Munsif, Manapparai.

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

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

G.R.SWAMINATHAN,J.

PMU

S.A.(MD)No.734 of 2006

28.09.2021

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