Meenakshiammal(Died) vs P.Chinnaiya
2022 Latest Caselaw 9515 Mad

                                                                                  S.A.No.1554 of 1997

                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 07.06.2022

                                                      CORAM :

                                  THE HONOURABLE Mrs. JUSTICE R. HEMALATHA

                                                S.A.No. 1554 of 1997


                     1. Meenakshiammal(died)
                     2.A.Balasubramanian                   ... Appellant / Respondent


                                                         Vs.


                     1.P.Chinnaiya
                     2.Saradha
                     3.P.Saroja
                     4.S. Rajeswari
                     5.S.Girija
                     6.K.Padma
                     7.Nagalakshmi
                     8.Sundaramoorthy                              ... Respondents

                     ( 2nd appellant and respondents 7 and 8 are brought on record as LRs of the
                     deceased sole appellant vide Court order, dated 29.03.2022 made in
                     MP(MD).Nos.1 to 3 of 2009 in SA.No.1554/1997 by RTJ)


                     Prayer :      Second Appeal is filed under Section 100 CPC against the

                     Judgment and Decree, dated 28.03.1996 made in A.S.No.30 of 1994 on the

                     file of the Principal Subordinate Judge, Dindigul in reversing the Judgment

                     and decree, dated 16.03.1993 made in O.S.No.691 of 1987 on the file of the

                     Additional District Munsif Court, Dindigul.
https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.1554 of 1997

                                  For Appellant             : Mr.P. Athimoola Pandian
                                                              for Mr.N. Damodaran

                                  For 1st respondent        : Mr.G. Gomathi Sankar


                                                    JUDGMENT

Today, when the matter is taken up for hearing, the learned

counsel appearing for the appellant reported “no instructions”.

2. In view of the same, the Second Appeal is dismissed for non

prosecution. No costs.

07.06.2022

Index : Yes/No Internet :Yes/No trp

To

1. The Principal Subordinate Judge, Dindigul.

2. The Additional District Munsif Court, Dindigul.

https://www.mhc.tn.gov.in/judis S.A.No.1554 of 1997

R. HEMALATHA, J.,

trp

S.A.No. 1554 of 1997

07.06.2022

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