Sellammai Nadachi vs Ammal Thangam
2022 Latest Caselaw 922 Mad

                                                                                    S.A.No.1579 of 2003



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 20.01.2022

                                                    CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                               S.A.No.1579 of 2003
                                                       and
                                             C.M.P.No.14562 of 2003

                     1.Sellammai Nadachi
                     2.Neelavannan
                     3.Sathyalakshmi
                     4.Radhamani
                     5.Krishnamani                ... Appellants/Appellants
                                                      Respondents1,3 to 6/Defendants 1,3 to 6

                                                         Vs.
                     1.Ammal Thangam             ... 1 Respondent/1st Respondent
                                                        st

                                                      Petitioner/Plaintiff
                     2.Balakrishnan              ... 2nd Respondent/2nd Respondent
                                                      2nd Respondent/2nd Defendant
                     3.Radhakrishnan
                     4.Selvamani
                     5.Rukmani                   ... Respondents 3 to 5/Respondents 3 to 5
                                                     Respondents 7 to 9/Defendants 7 to 9

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 16.10.2001,
                     made in A.S.No.15 od 1998 on the file of the Sub Court,
                     Padmanabhapuram       confirming        the   judgment   and    decree     dated
                     15.07.1997 made in I.A.No.1283 of 1996 in O.S.No.51 of 1993 on the

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.1579 of 2003

                     file of the District Munsif Cum Judicial Magistrate, Eranial.


                                            For Appellants  : No appearance
                                            For Respondents : Mr.M.Peter
                                                              for R1
                                                              Mr.S.Jaganathan
                                                              for R3


                                                           JUDGMENT

The learned counsel for the appellants had reported no instructions

on 05.01.2022. So the matter was listed on 06.01.2022 after printing the

name of the appellants. Even 06.01.2022 there was no representation on

the side of the appellants. Hence, the matter listed today under the

caption “for dismissal”. Even today, there is no representation on the side

of the appellants. This Second Appeal stands dismissed for default. No

costs. Consequently, connected Civil Miscellaneous Petition is closed.

                                                                               20.01.2022

                     gbg
                     Index              :       Yes / No
                     Internet           :       Yes / No

https://www.mhc.tn.gov.in/judis S.A.No.1579 of 2003

Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

To

1.The Sub Court, Padmanabhapuram.

2.The District Munsif Cum Judicial Magistrate, Eranial.

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

https://www.mhc.tn.gov.in/judis S.A.No.1579 of 2003

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.1579 of 2003

Dated:

20.01.2022

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