M.Rangarajan vs M.Rathinam
2022 Latest Caselaw 17178 Mad

                                                                                   S.A.No.802 of 2002

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 02.11.2022

                                       CORAM: JUSTICE N.SESHASAYEE

                                               S.A.No.802 of 2002
                                                      and
                                          M.P(MD).Nos.1, 2 and 3 of 2008

                     1.M.Rangarajan                         ...Appellant/Appellant/First Defendant
                     2.Susiladevi                           ...Appellant/Appellant/Second
                                                                                    Defendant

                                                     Vs
                     1.M.Rathinam                         ...Respondent/Respondent/Plaintiff
                     2.Kaliaperumal
                     3.Kamatchiammal
                     4.Durairaj
                     5.Baby Saroja                        ...Respondents/Respondents/Defendants


                     Prayer :     Second Appeal is filed under Section 100 of Code of Civil
                     Procedure, to set aside the judgment and decree dated 10.12.2001 in
                     A.S.No.31 of 2001 on the file of the Fast Track Court, Trichirapalli
                     confirming the Judgment and decree dated 18.08.2000 made in O.S.No.362
                     of 1995 on the file of the District Munsif Court, Musiri.


                                  For Appellants      : No appearance
                                  For R-1             : Mr.K.Govindarajan
                                                           for Mr.Sarvabhuman
                                  For R2 to R6         : No appearance




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https://www.mhc.tn.gov.in/judis
                                                                                S.A.No.802 of 2002

                                                      JUDGMENT

When the matter is called, there is no appearance on behalf of the

appellants. Accordingly, the Second Appeal is dismissed for default. No

costs. Consequently, connected Miscellaneous Petitions are also dismissed.

02.11.2022

Index : Yes/No Internet: Yes/No Rmk To

1.Fast Track Court, Trichirapalli.

2.The District Munsif, Musiri.

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

https://www.mhc.tn.gov.in/judis S.A.No.802 of 2002

N.SESHASAYEE, J., Rmk

S.A.No.802 of 2002

02.11.2022

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