Ganesan vs Pr.Ganapathi Ambalam
2022 Latest Caselaw 8420 Mad

                                                                         S.A.(MD)No.353 of 2010

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 21.04.2022

                                                    CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.353 of 2010
                                                     and
                                             M.P.(MD)No.1 of 2010


                   Ganesan                         ... Appellant / Appellant / Plaintiff

                                                    -Vs-


                   1.PR.Ganapathi Ambalam

                   2.G.Nagarajan (died)            ... Respondents / Respondents / Defendants

                   3.Kalavathi

                   4.Muthulakshmi

                   5.Revathi

                   6.Selvaganapathy

                   7.Saravanan                                         ... Respondents


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and decree dated 29.12.2009 made in A.S.No.5
                   of 2009 on the file of the District Court, Sivagangai confirming the
                   judgment and decree dated 26.11.2008 made in O.S.No.29 of 2007 on the
                   file of the Sub Court, Devakottai.
https://www.mhc.tn.gov.in/judis


                   1/3
                                                                        S.A.(MD)No.353 of 2010

                                       For Appellant    : Mr.A.Arumugam
                                       For R2, R3 & R4 : Mr.H.Lakshmi Shankar


                                                  JUDGMENT

The learned counsel appearing for the appellant reports 'no

instructions'. The second appeal is dismissed for default. Registry shall

entertain a petition for restoration only if a sum of Rs.10,000/- is paid as

cost by the appellant to the High Court Legal Services Committee, Madurai

Bench of Madras High Court, Madurai. Consequently, connected

miscellaneous petition is closed.

21.04.2022

Internet : Yes/No Index : Yes/No rmi

To

1.The District Court, Sivagangai.

2.The Sub Court, Devakottai.

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.353 of 2010

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)No.353 of 2010

21.04.2022

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