C.Perumal (Died) vs Muthurulandi Pillai
2022 Latest Caselaw 18186 Mad

                                                                        S.A.No.1344 of 1999

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 14.12.2022

                                                 CORAM:

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                            S.A.No.1344 of 1999
                 1.C.Perumal (died)
                 2.C.Adhimoolam
                  for self and Angadimangalam Arulmighu
                  Sidhi Vinayagar Koil.
                  Rep by its Trustees

                 3.Uma Parameswari
                 4.Prema
                 5.Ganesan
                 6.Pushpa                                          ...Appellants
                 (Appellants 3 to 6 are brought on record as Lrs
                 of the deceased first appellant per order dated
                 05.10.2018 in C.M.P(MD) No.6181 to 6183 of 2018
                 in S.A.No.1344 of 1999)
                                                    -Vs-
                 1.Muthurulandi Pillai


                 2.K.Sickandar Batsha                              ... Respondents




                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                          S.A.No.1344 of 1999

                 PRAYER: Second Appeal is filed under Section 100 of the Code of Civil
                 Procedure to set aside the judgment and decree dated 25.02.1994 made in A.S.No.
                 17 of 1993 on the file of the Principal Subordinate Court, Madurai, reversing the
                 judgment and decree dated 18.12.1992 made in O.S.No.441 of 1991 on the file of
                 the District Munsif Court, Melur.


                                           For Appellants     : No appearance


                                           For R2             : Mr.P.T.S.Narendra Vasan


                                                            JUDGMENT

When the second appeal was taken up on 13.12.2022, there was no

representation for the appellants. In order to give an opportunity to the

appellants, the matter was adjourned to 14.12.2022 under the caption 'for

dismissal'.

2.Today, also there is no representation for the appellants. Hence, this

Second Appeal is dismissed for default. No costs.

14.12.2022 Index : Yes / No Internet : Yes / No cp

https://www.mhc.tn.gov.in/judis S.A.No.1344 of 1999

To

1.The Principal Subordinate Judge, Madurai.

2.The District Munsif, Melur.

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

https://www.mhc.tn.gov.in/judis S.A.No.1344 of 1999

S.SOUNTHAR, J.

CP

S.A.No.1344 of 1999

14.12.2022

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