S.Thankappan vs Dasammal(Died)
2022 Latest Caselaw 17182 Mad

                                                                                S.A.No.417 of 2001

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 02.11.2022

                                       CORAM: JUSTICE N.SESHASAYEE

                                                S.A.No.417 of 2001

                     1.S.Thankappan
                     2.T.Swamidoss                       ...Appellants/Appellants/Defendants

                                                         Vs
                     Dasammal(died)                      ....Respondent/Respondent/Plaintiff
                     2.Thangapazham
                     3.Thangam Annalatchmi
                     4.Andiappan
                     5.Kumaresan
                     6.Murugesan
                     7.Boodangamaged
                     8.Nagarajan
                     (R2 to R8 are brought on record as LRs of deceased sole respondent vide
                     Court order dated 24.01.2020 in CMP.No.9636 to 9638 of 2003 in S.A.No.
                     417 of 2001)


                     Prayer :     Second Appeal is filed under Section 100 of Code of Civil
                     Procedure, to set aside the judgment and decree dated 03.10.1997 in
                     O.S.No.524 of 1993 on the file of the II Additional District Munsif as
                     confirmed order dated 28.08.2000 made in A.S.No.4 of 1998 on the file of
                     the Subordinate Court, Nagercoil.


                                  For Appellants    : No appearance
                                  For Respondents   : No appearance




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https://www.mhc.tn.gov.in/judis
                                                                             S.A.No.417 of 2001

                                                    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.

02.11.2022

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

1.II Additional District Munsif, Nagercoil,

2.The Subordinate Judge, Nagercoil.

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

https://www.mhc.tn.gov.in/judis S.A.No.417 of 2001

N.SESHASAYEE, J., Rmk

S.A.No.417 of 2001

02.11.2022

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