S.Eswara Pillai vs Narayanan
2022 Latest Caselaw 17449 Mad

                                                                                S.A(MD).No.897 of 2005



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 09.11.2022

                                       CORAM : JUSTICE N.SESHASAYEE

                                               S.A(MD).No.897 of 2005


                     S.Eswara Pillai                                         ...Appellant

                                                           Vs

                     1.Narayanan
                     2.Masilamani
                     3.Narayanan
                     4.Rajammal
                     5.Muralidharan Nair
                     6.Malini
                     7.Ramani
                     8.Geetha                   ... Respondents 1 to 8 /Respondents 2 to 9
                                                        /Defendants 1, 3 and 4

                     [sole appellant substituted vide order dated 18.10.2012 made in
                     M.P(MD).No.1 of 2010 in S.A(MD).No.897 of 2005]

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside

                     the judgment and decree dated 07.12.2004 made in A.S.No.137 of 2001 on

                     the file of the 1st Additional Sub-Court, Nagercoil at Padmanabhapuram

                     confirming the decree and judgment dated 11.07.2001 made in O.S.No.564

                     of 1995 on the file of the Additional District Munsif Court, Iraniyal.

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                     Page 1 of 3



https://www.mhc.tn.gov.in/judis
                                                                               S.A(MD).No.897 of 2005




                                   For Appellant     :       No appearance

                                   For Respondents   :       Mr.C.Godwin
                                                             for R3 to R8
                                                             R1-Died
                                                             No-appearance for R2



                                                     JUDGMENT

Mr.Karthik, the learned counsel submits that he has already handed over the

papers to the appellant.

2. The name of the appellant is already available in the cause list. Despite

that, there is no representation for the appellant. Hence, this Second Appeal

is dismissed for default. No costs.

09.11.2022 Internet:Yes Index:Yes/No

ssb

_________

https://www.mhc.tn.gov.in/judis S.A(MD).No.897 of 2005

N.SESHASAYEE, J.

ssb

To

1.The 1st Additional Sub Court, Nagercoil at Padmanabhapuram

2.The Additional District Munsif Court, Iraniyal.

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

S.A.(MD) No.897 of 2005

09.11.2022

_________

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