P.Pon Parimal (Died) vs S.Renganathan
2022 Latest Caselaw 10289 Mad

                                                                                 S.A(MD).No.85 of 2011

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 15.06.2022

                                                       CORAM:

                                  THE HONOURABLE MR. JUSTICE N.SESHASAYEE

                                             S.A(MD).No.85 of 2011
                     1. P.Pon Parimal (Died)     .... Appellant/Respondent/Plaintiff
                     2. P.Vasantha
                     3. P.Vembu Ammal
                     4. P.Poovalinga Balaji
                     5.P.Loga Shanmuga Lakshmi
                     6.P.Ganapathy Raman         ....Appellants 2 to 6/lrs of the Plaintiff

                     (Appellants 2 to 6 are brought on record as lrs of the deceased sole appellant
                     Vide Court order dated 24.11.2021 made in C.M.P(MD)No.9420 of 2021)

                                                           Vs.

                     S.Renganathan                   ... Respondent/Appellant/Respondent

                     Prayer :       Second Appeal is filed under Section 100 of Code of Civil
                     Procedure, against the judgment and decree dated 25.07.2008 in A.S.No.
                     155 of 2008 on the file of the Principal District Judge, Tirunelveli, partly
                     allowing the judgement and decree dated 21.09.2001 in O.S.No.2 of 1998
                     on the file of the First Additional District Munsif, Tirunelveli.


                                    For Appellants     : No appearance

                                    For Respondent     : Mr.H.Arumugam




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https://www.mhc.tn.gov.in/judis
                                                                            S.A(MD).No.85 of 2011

                                                  JUDGMENT

There is no appearance for the appellants throughout the day. Hence, this

Second Appeal is dismissed for default. No costs.

15.06.2022 Index : Yes/No Internet: Yes/No cm

To

1.The Principal District Judge, Tirunelveli,

2.The First Additional District Munsif, Tirunelveli.

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

https://www.mhc.tn.gov.in/judis S.A(MD).No.85 of 2011

N.SESHASAYEE, J.,

CM

S.A(MD).No.85 of 2011

15.06.2022

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