S.Ganesan vs Dheivanai
2022 Latest Caselaw 7613 Mad

                                                                   S.A.(MD)No.623 of 2010

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                          DATED: 11.04.2022

                                               CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                        S.A.(MD)No.623 of 2010
                                                 and
                                         M.P.(MD)No.1 of 2010


                   S.Ganesan                 ... Appellant / Respondent / Defendant



                                              -Vs-


                   Murugan (died)

                   1.Dheivanai

                   2.Muthulakshmi

                   3.Sankarammal

                   4.Sakthivel

                   5.Balasubramaniam

                   6.Saravanan

                   7.Shanmuganathan

                   8.Muthukrishnan        ... Respondents / Appellants / L.Rs of Plaintiff




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


                   1/4
                                                                         S.A.(MD)No.623 of 2010



                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree made in A.S.No.200 of 2003 on the
                   file of the Additional District Court / Fast Track Court No.II, Tuticorin,
                   dated 28.01.2010 reversing the judgment and decree made in O.S.No.26 of
                   2002 on the file of the Additional District Munsif Court, Tiruchendur, dated
                   15.07.2003.


                                       For Appellant    : Mr.M.C.Swamy
                                       For R1 & R3       : No appearance
                                       For R2, R4 to R8 : Mr.I.Pinaygash


                                                  JUDGMENT

The learned counsel appearing for the appellant reports 'no

instructions'. The second appeal is dismissed as abated. No cost.

Consequently, connected miscellaneous petition is closed.

11.04.2022

Internet : Yes/No Index : Yes/No rmi

To

1.The Additional District Court / Fast Track Court No.II, Tuticorin.

2.The Additional District Munsif Court, Tiruchendur.

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

S.A.(MD)No.623 of 2010

Copy To

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

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

S.A.(MD)No.623 of 2010

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)No.623 of 2010

11.04.2022

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