M.S.Sankar vs Sankar Reddiar
2022 Latest Caselaw 6193 Mad

                                                                           S.A.(MD)No.675 of 2010

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 25.03.2022

                                                     CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.675 of 2010

                   1.M.S.Sankar

                   2.Saraswathi Ammal             ... Defendants 1 & 2 / Respondents 1 & 2/
                                                                  Appellants

                                                     -Vs-


                   1.Sankar Reddiar

                   2.Muthu Asari

                   3.Sankara Konar           ... Plaintiffs / Appellants / Respondents 1 to 3

                   4.Venkatasubbu          ... 3rd Defendant / 3rd Respondent / 4th Respondent


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and decree dated 29.09.2009 in A.S.No.67 of
                   2008 on the file of the Subordinate Court, Valliyur, reversing the judgment
                   and decree in O.S.No.329 of 2004, dated 16.04.2008 on the file of the
                   Additional Distrcit Munsif Court, Nanguneri.


                                      For Appellants        : Mr.R.T.Arivukumar
                                                             for Mr.R.Manimaran
                                      For R2 to R4          : Mr.P.Senthurpandian
https://www.mhc.tn.gov.in/judis


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                                                                            S.A.(MD)No.675 of 2010




                                                       JUDGMENT

The learned counsel appearing for the appellants reports 'no

instructions'.

2. The second appeal is dismissed for non prosecution. Registry

shall entertain a petition for restoration only if a sum of Rs.10,000/- is paid

as cost by the appellants to the High Court Legal Services Committee,

Madurai Bench of Madras High Court, Madurai.

25.03.2022

Internet : Yes/No Index : Yes/No rmi

To

1.The Subordinate Court, Valliyur.

2.The Additional Distrcit Munsif Court, Nanguneri.

Copy To The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.675 of 2010

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)No.675 of 2010

25.03.2022

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