M.Jayapal (Died) vs Ganesa Iyer
2022 Latest Caselaw 18307 Mad

                                                                               S.A.No.1941 of 2000

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 23.12.2022

                                                   CORAM:

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                              S.A.No.1941 of 2000

                 1.M.Jayapal (died)
                 2.Palaniammal
                 3.Omprakash
                 4.Andal
                 5.Sournamugi
                 6.Rajeshkumar                                                ...Appellants
                 (Appellants 2 to 6 are brought on record as Lrs of the deceased
                 sole appellant vide Court order dated 18.04.2022 made in
                 C.M.P(MD) Nos.11064 to 11066 of 2003 in S.A.No.1941 of 2000)

                                                      -Vs-
                 1.Ganesa Iyer

                 2.Panchapagesan                                         ... Respondents
                 (set exparte)


                 PRAYER: Second Appeal is filed under Section 100 of the Code of Civil
                 Procedure, to set aside the decree and judgment of the Subordinate Judges Court,
                 Thanjavur, passed in A.S.No.61 of 1999, dated 20.04.2000 confirming the decree


                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.1941 of 2000

                 and judgment of the District Munsif Court, Thiruvayyaru, passed in O.S.No.115
                 of 1998, dated 09.08.1999.

                                          For Appellants     : No appearance

                                          For R1             : Mr.V.Chandrasekar


                                                           JUDGMENT

When the matter was taken up for hearing on 22.12.2022, the learned

counsel for the appellants filed a memo reporting 'no instructions' and hence, the

Registry was directed to print the name of the appellants and post the matter

under the caption 'for dismissal' today.

2.Even today, when the matter is taken up for hearing, there is no

representation for the appellants. Hence, the Second Appeal is dismissed for

default. No costs.

23.12.2022 Index : Yes / No Internet : Yes / No cp

https://www.mhc.tn.gov.in/judis S.A.No.1941 of 2000

To

1.The Subordinate Judge, Thanjavur.

2.The District Munsif, Thiruvayyaru.

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

https://www.mhc.tn.gov.in/judis S.A.No.1941 of 2000

S.SOUNTHAR, J.

CP

S.A.No.1941 of 2000

23.12.2022

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