Ramasamy Pillai vs Ganapathi Ammal
2022 Latest Caselaw 17698 Mad

                                                                              S.A.(MD) No.303 of 2016



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 17.11.2022

                                       CORAM : JUSTICE N.SESHASAYEE

                                             S.A.(MD) No.303 of 2016
                                                       and
                                            C.M.P.(MD) No.3739 of 2016

                     Ramasamy Pillai                            ... Appellant/1st Appellant/
                                                                    1st Defendant

                                                         Vs

                     1.Ganapathi Ammal
                     2.Saroja
                     3.Mallika
                     4.Chandra
                     5.Chandrasekaran
                     6.Maharajan
                     7.Sivanu Ammal                             ... Respondents 1 to 7/
                                                                    Respondents 1 to 7/Plaintiffs
                     8.Murugan
                     9.Venkatachalapathi
                     10.Chandrasekaran
                     11.Lakshmi Narayanan
                     12.Vinayagamoorthy                         ... Respondents 8 to 12/
                                                                    Appellants 2 to 6/
                                                                    Defendants 2 & 4 to 7
                     13.Maharajan                               ... 13th Respondent/
                                                                    8th Respondent/3rd Defendant
                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 13.06.2001 made in A.S.No.223 of 1993 on
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                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                 S.A.(MD) No.303 of 2016



                     the file of the Sub Court, Tuticorin confirming the judgment and decree
                     dated 24.09.1993 made in O.S.No.454 of 1992 on the file of the Additional
                     District Munsif's Court, Tuticorin.

                                  For Appellant   :   Mr.Karthick
                                                      for Mr.K.Chelladurai

                                  For Respondents :   Mr.M.P.Senthil for R2 to R7

                                                  :   Mr.A.Arumugam for R8 to R13

                                                      JUDGMENT

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

2. On 02.11.2022, this Court directed the appellant to take notice on thee 1st

respondent and file proof of service. Till date, the appellant has not filed

proof of service. Hence, this Second Appeal is dismissed for default. 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.303 of 2016

To

1.The Sub Judge, Tuticorin.

2.The District Munsif, Tuticorin.

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.303 of 2016

N.SESHASAYEE, J.

abr

S.A.(MD) No.303 of 2016

17.11.2022

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