Ramalakshmi vs Rajangam
2022 Latest Caselaw 18242 Mad

                                                                         S.A(MD)No.136 of 2007



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 19.12.2022

                                                   CORAM

                                  THE HON'BLE MR.JUSTICE S.SOUNTHAR

                                           S.A(MD)No.136 of 2007
                                                   and
                                            M.P(MD)No.1 of 2007


                     1.Ramalakshmi
                     2.Minor Karthika
                     3.Minor Manoj
                     4.Ramanujam
                     5.Jamuna                                  ... Appellants/
                                                                   Respondents 2-6/
                                                                   Defendants 2-6

                     (Minors 2 & 3rd appellants Represented by their mother, guardian &
                     next friend, the first appellant herein)

                                                      Vs.
                     1.Rajangam                                 ... Respondent/
                                                                    Appellant/ Plaintiff

                     2.Eswaran @ Eswaradoss                     ... 2nd Respondent/
                                                                    1st Respondent/
                                                                    1st Defendant

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree, dated 29.12.2005 and
                     made in A.S.No.11 of 2005 on the file of the Principal District Judge,
                     Ramanathapuram, reversing the judgment and decree of the Subordinate

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                  S.A(MD)No.136 of 2007

                     Judge, Paramakudi, in O.S.No.36 of 2002, dated 19.01.2005.


                                            For Appellants    : No appearance

                                            For R-1           : M/s.T.K.Gopalan
                                            For R-2           : Died


                                                             JUDGMENT

When the second appeal was listed for hearing on 14.12.2022,

there was no representation for the appellants. In order to give an

opportunity to the appellants, the matter was adjourned to 19.12.2022

under the caption 'For Dismissal'.

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

the second appeal stands dismissed for default. There shall be no order as

to costs. Consequently, connected Miscellaneous Petition stands closed.

                                                                                    19.12.2022

                     Index              :       Yes / No
                     Internet           :       Yes / No
                     btr

https://www.mhc.tn.gov.in/judis S.A(MD)No.136 of 2007

To

1.The Subordinate Judge, Paramakudi.

2.The Principal District Judge, Ramanathapuram.

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.136 of 2007

S.SOUNTHAR, J.

btr

Judgment made in S.A(MD)No.136 of 2007

Dated:

19.12.2022

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