N.Subbiah (Died) vs Aboosa Beevi
2022 Latest Caselaw 18156 Mad

                                                                       S.A.No.1293 of 1998



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED: 13.12.2022

                                                CORAM

                                  THE HON'BLE MR.JUSTICE S.SOUNTHAR

                                           S.A.No.1293 of 1998


                     1.N.Subbiah (Died)

                     2.S.Periyanayagi                   ... Appellants/
                                                            Appellants/Defendants

                     3.Meenal

                     4.Nagalingam

                     5.Muthuramalingam

                     6.Chinniah

                     7.Kaliammal

                     8.Periyanagaki

                     9.Anna

                     10.Segappi

                     11.Karpagam

                     12.Karuppiah




                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.1293 of 1998



                     13.Sundaravalli                                         ... Appellants

                              (Appellants 3 to 13 are brought on record as
                            legal heirs of the deceased 1st appellant vide
                            Court order, dated 04.04.2018 in M.P(MD)No.
                            1 to 3 of 2011)

                                                            Vs.

                     1.Aboosa Beevi

                     2.Majeetha

                     3.Sagubar Sadique                             ... Respondents/
                                                                       Respondents/Plaintiffs

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree, dated 23.03.1993
                     passed by the learned Subordinate Judge, Devakottai in A.S.No.24 of
                     1991 on appeal from the judgment and decree, dated 31.01.1991 on the
                     file of the District Munsif, Devakottai.


                                         For Appellants    : No Appearance


                                                          JUDGMENT

When the matter was taken up on 12.12.2022, the learned counsel

for the appellants filed a Memo, dated 07.11.2022 reporting 'no

instructions'. Therefore, in order to give opportunity to the appellants,

registry was directed to print the name of the appellants and post the

https://www.mhc.tn.gov.in/judis S.A.No.1293 of 1998

second appeal under the caption “for dismissal” on 13.12.2022. Even

today, there is no representation for the appellants.

2. Hence, this Second Appeal is dismissed for default. No costs.

                                                                                    13.12.2022

                     Index              :     Yes / No
                     Internet           :     Yes / No
                     gbg


                     To

1.The Subordinate Judge, Devakottai

2.The District Munsif Court, Devakottai.

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

https://www.mhc.tn.gov.in/judis S.A.No.1293 of 1998

S.SOUNTHAR,J.

gbg

Judgment made in S.A.No.1293 of 1998

Dated:

13.12.2022

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