Eaganathan @ ... vs Alagarsamy Chettiar (Died)
2022 Latest Caselaw 7457 Mad

                                                                 1      S.A.(MD)No.191 OF 2010

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 08.04.2022

                                                       CORAM

                       THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.(MD)No.191 of 2010


                     Eaganathan @ Balathandayuthapani
                                                   ... Appellant / Respondent /
                                                         Plaintiff
                                                           Vs.


                     Vellaiammal (Died)

                     1. Alagarsamy Chettiar (Died)

                     2. Murugan

                     3. Chandran

                     4. Malliga

                     5. Krishnaveni
                        (R-2 to R-5 were recorded as LRs. of the deceased R-1
                     vide Order dated 30.04.2014 and Memo USR No.1893 of
                     2010 was recorded)
                                                           ... Respondents / Appellants /
                                                                 Defendants

                                  Prayer: Second appeal filed under Section 100 of
                     C.P.C.,      to   set   aside   the   Judgment    and      Decree   dated
                     27.11.2009 in A.S.No.2 of 2002 passed by the learned
                     Subordinate Judge, Palani, reversing the Judgment and Decree
                     dated 21.11.2001 in O.S.No.194 of 1996 passed by the District

https://www.mhc.tn.gov.in/judis
                     1/3
                                                              2         S.A.(MD)No.191 OF 2010

                     Munsif / Judicial Magistrate, Kodaikanal in so far as the
                     recovery of possession is concerned and to allow the second
                     appeal.


                                  For Appellant      : No appearance.


                                  For R-3 & R-4      : Mr.M.Muthu Geethaiyan


                                                       ***


                                                  JUDGMENT

None appears for the appellant.

2. This second appeal is dismissed for

non-prosecution. No costs.

                                                                               08.04.2022

                     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.

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

G.R.SWAMINATHAN,J.

PMU

To:

1. The District Munsif / Judicial Magistrate, Kodaikanal.

2. The Subordinate Judge, Palani.

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

S.A.(MD)No.191 of 2010

08.04.2022

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

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