A.Ramu Ammal vs Athinarayanasamy
2022 Latest Caselaw 17699 Mad

                                                                                 S.A.(MD) No.271 of 2005



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 17.11.2022

                                          CORAM : JUSTICE N.SESHASAYEE

                                                S.A.(MD) No.271 of 2015
                                                          and
                                           C.M.P.(MD) Nos.5842 to 5844 of 2017

                     A.Ramu Ammal                               ... Appellant/Respondent/
                                                                    Plaintiff

                                                           Vs

                     Athinarayanasamy                           ... Respondent/Appellant/
                                                                    Defendant

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 21.09.2004 made in A.S.No.112 of 2000 on
                     the file of the I Additional Sub Court, Madurai, reversing the judgment and
                     decree dated 26.06.2000 made in O.S.No.363 of 1988 on the file of the
                     District Munsif's Court, Thirumangalam.

                                   For Appellant      :         Mr.PT.S.Narendravasan

                                   For Respondent     :         Mr.M.Saravanan




                     _________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                 S.A.(MD) No.271 of 2005




                                                   JUDGMENT

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

2. On 02.11.2022, this Court directed the 2nd petitioner in C.M.P.(MD) Nos.

5842 to 5844 of 2017 to take substituted service regarding the proposed 2nd

respondent. Till date no proof of service has been filed. Hence, this Second

Appeal is dismissed for default. No costs. Consequently, connected

miscellaneous petitions are 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.271 of 2005

To

1.The I Additional Sub Judge, Madurai.

2.The District Munsif, Thirumangalam.

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

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.271 of 2005

N.SESHASAYEE, J.

abr

S.A.(MD) No.271 of 2005

17.11.2022

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