Minor Ramalingam vs Nedunchezhian ... 4Th
2022 Latest Caselaw 18275 Mad

                                                                                S.A.No.293 of 1999

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 21.12.2022

                                                       CORAM

                                  THE HON'BLE MR.JUSTICE S.SOUNTHAR

                                                 S.A.No.293 of 1999

                     1.Minor Ramalingam
                     2.Minor Anantha Lakshmi
                     3.Minor Karpagavalli,
                       Represented by Mother and Natural guardian,
                       Sundaralakshmi.                         ... Appellants/
                                                                   Respondents/
                                                                   Plaintiffs 1 to 3

                                                          Vs.

                     1.Nedunchezhian                              ... 4th Respondent/
                                                                      1st Defendant
                     2.Elamaran
                     3.Maniarasan
                     4.Pechiammal
                     5.Kannaki                                     ... Respondents/
                                                                       Appellants/
                                                                       Defendants 2, 3, 5 & 6

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree, dated 16.03.1998,
                     made in A.S.No.150 of 1997 on the file of the Principal District Judge,
                     Kamarajar District @ Srivilliputhur, in reversing the well considered
                     judgment and decree, dated 28.08.1997, made in O.S.No.125 of 1993 on
                     the file of the Sub Judge, Srivilliputhur.


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https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.293 of 1999




                                            For Appellants    : No appearance

                                            For R-1           : M/s.M.A.R.Prakash
                                            For R-2, R-3
                                                  & R-5       : M/s.S.Srinivasa Raghavan
                                            For R-4           : M/s.V.Sundaraja


                                                             JUDGMENT

When the matter was listed on 20.12.2022, the learned Counsel for

the appellants reported 'No instructions'. Therefore, Registry was

directed to list the case by printing the names of the appellant under the

caption 'For Dismissal' on 21.12.2022.

2. Today, when the matter is called, there is no representation for

the appellants. Therefore, the second appeal stands dismissed for default.

There shall be no order as to costs.

                                                                                    21.12.2022

                     Index              :       Yes / No
                     Internet           :       Yes / No
                     btr

https://www.mhc.tn.gov.in/judis S.A.No.293 of 1999

To

1.The Sub Judge, Srivilliputhur.

2.The Principal District Judge, Kamarajar District @ Srivilliputhur.

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

https://www.mhc.tn.gov.in/judis S.A.No.293 of 1999

S.SOUNTHAR, J.

btr

Judgment made in S.A.No.293 of 1999

Dated:

21.12.2022

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