John vs Lilly
2022 Latest Caselaw 17697 Mad

                                                                                S.A.(MD) No.37 of 2016



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 17.11.2022

                                      CORAM : JUSTICE N.SESHASAYEE

                                             S.A.(MD) No.37 of 2016
                                                      and
                                            C.M.P.(MD) No.954 of 2016

                     1.John
                     2.Mary Stella
                     3.Sreelatha                              ... Appellants/Appellants/
                                                                  Plaintiffs

                                                         Vs

                     1.Lilly
                     2.Subitha
                     3.Beena
                     4.Debrod
                     5.Soosan Bevnandy
                     6.Belifs                                 ... Respondents/Respondents/
                                                                  Defendant

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 20.11.2015 made in A.S.No.112 of 2014 on
                     the file of Sub Court, Kuzhithurai confirming the judgment and decree dated
                     17.09.2014 made in O.S.No.618 of 1992 on the file of the I Additional
                     District Munsif's Court, Kuzhithurai.



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                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                  S.A.(MD) No.37 of 2016




                                   For Appellants    :         No appearance

                                   For Respondents   :         Ms.J.Anandhavalli for R1 to R5


                                                     JUDGMENT

This matter is listed today under the caption 'notice section default cases'.

2. On 02.11.2022, this Court directed the petitioners in C.M.P.(MD) No.954

of 2016 to take notice on the 6th respondent and file proof of service.

3. Today when the matter is taken up for hearing, none appears on behalf of

the appellant. Hence, this Second Appeal is dismissed for non-prosecution.

No costs. Consequently, connected miscellaneous petition is closed.

17.11.2022 Internet:Yes Index:Yes/No

abr

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.37 of 2016

To

1.The Sub Judge, Kuzhithurai.

2.The I Additional District Munsif, Kuzhithurai.

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

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.37 of 2016

N.SESHASAYEE, J.

abr

S.A.(MD) No.37 of 2016

17.11.2022

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