Ramalingam vs Kandasamy (Died)
2022 Latest Caselaw 9942 Mad

                                                                                   S.A.No.752 of 2000

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 13.06.2022

                                                   CORAM:

                                  THE HONOURABLE MRS.JUSTICE R.HEMALATHA

                                              S.A.No.752 of 2000
                 Ramalingam                                  ...Appellant / Respondent / Plaintiff
                                                      -Vs-


                 Kandasamy (died)                              ... Respondent No.1 / Appellant
                                                                          / Defendant
                 2.Karthavanam
                 3.Tamilselvi                                 ... Respondents 2 and 3


                 (Respondents 2 and 3 are brought on record as LRS., of the deceased sole
                 respondent vide Court Order dated 03.08.2021 made in M.P.(MD)No.1 of 2013
                 and C.M.P.(MD)Nos.6278, 6280 and 6281 of 2021 in S.A.No.752 of 2000)


                 PRAYER: Second Appeal filed under Section 100 of the Code of Civil Procedure
                 to set aside the decree and judgment of the Additional District Judge cum Chief
                 Judicial Magistrate Court, Pudukkottai passed in A.S.No.50 of 1999 dated
                 08.10.1999 reversing the decree and judgment of the District Munsif Court,
                 Aranthangi passed in O.S.No.34 of 1996 dated 16.12.1997.


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https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.752 of 2000




                                         For Appellant     : No Appearance
                                         For R1            : Died
                                         For R2 and R3     : Mr.N.Balakrishnan


                                                         JUDGMENT

The learned counsel appearing for the appellant reported 'no

instructions' vide memo dated 17.02.2022 and hence, the Registry was directed to

issue notice to the sole appellant. Accordingly, the Registry issued notice and the

name of the appellant is also printed in the cause list. Today (13.06.2022), there

is no representation on behalf of the appellant. Hence, this Second Appeal is

dismissed for non-prosecution. No costs.

13.06.2022 Index : Yes / No Internet : Yes / No Myr

https://www.mhc.tn.gov.in/judis S.A.No.752 of 2000

To

1.The Additional District Judge cum Chief Judicial Magistrate, Pudukkottai.

2.The District Munsif, Aranthangi.

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

https://www.mhc.tn.gov.in/judis S.A.No.752 of 2000

R.HEMALATHA, J.

Myr

S.A.No.752 of 2000

13.06.2022

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