Mayakrishnan vs Subbaiah
2022 Latest Caselaw 14018 Mad

                                                                                S.A.(MD) No.123 of 2011



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 05.08.2022

                                      CORAM : JUSTICE N.SESHASAYEE

                                             S.A.(MD) No.123 of 2011

                     1.Mayakrishnan
                     2.Senthilkumar                           ... Appellants/Appellants/
                                                                  Defendants 7 & 8

                                                         Vs

                     1.Subbaiah
                     2.Subburaj                               ... Respondents 1 & 2/
                                                                  Respondents 1 & 2/Plaintiffs
                     3.Sooriyan
                     4.Sivasakthi
                     5.Kandasamy Naidu
                     6.Bose
                     7.Velammal
                     8.Muthumari                              ... Respondents 3 to 8/
                                                                  Respondents 3 to 8/
                                                                  Defendants 2 to 4, 6, 9 and 10

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 14.06.2010 made in A.S.No.24 of 2009 on
                     the file of the Sub Court, Aruppukkottai, confirming the judgment and
                     decree dated 13.11.2008 made in O.S.No.252 of 2001 on the file of the
                     District Munsif Court, Aruppukkottai.


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                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD) No.123 of 2011




                                   For Appellants    :         Mr.S.Parthasarathy

                                   For Respondents   :         Mr.K.Sekar for R2

                                                     :         No appearance for RR3 to 6

                                                     :         RR7 & 8 -Exparte

                                                     :         R1 – Died


                                                     JUDGMENT

Learned counsel for the appellants submitted that he could not take steps, as

he could not obtain immediate instruction from his clients and reiterated that

one of the appellants is a convict and is now undergoing sentence.

2. This Court, now left with no option but to dismiss the appeal as abated,

dismisses the same as abated. No costs.

05.08.2022 Internet:Yes Index:Yes/No

abr

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.123 of 2011

To

1.The Sub Court, Aruppukkottai.

2.The District Munsif Court, Aruppukkottai.

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.123 of 2011

N.SESHASAYEE, J.

abr

S.A.(MD) No.123 of 2011

05.08.2022

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