Kalimuthu Konar vs A.Velusamy
2022 Latest Caselaw 17700 Mad

                                                                              S.A.(MD) No.258 of 2016



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 17.11.2022

                                      CORAM : JUSTICE N.SESHASAYEE

                                              S.A.(MD) No.258 of 2016

                     Kalimuthu Konar
                     Though his Power of Attorney
                     P.Ramasamy                                 ... Appellant/Respondent/
                                                                    Defendant/Cross Objector
                     [Cause title accepted vide order dated
                     30.01.2014 made in M.P.(MD) No.1 of 2014
                     in S.A.(MD) SR No.17548 of 2009]

                                                          Vs

                     1.A.Velusamy
                     2.A.Subbaiah
                     3.Ayyanar
                     4.Lakshmiammal (Died)
                     5.Subbammal
                     6.Ayyammal
                     7.Guruvammal
                     8.Kaliammal                                ... Respondents/Appellants/
                                                                    Plaintiffs/
                                                                    Respondents in Cross Obj.

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 29.11.2004 made in A.S.No.30 of 2004 and
                     Cross Objection in A.S.No.30 of 2004 on the file of the Sub Court,
                     Sankarankovil reversing the judgment and decree dated 25.09.2003 made in

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                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                 S.A.(MD) No.258 of 2016



                     O.S.No.62 of 1999 on the file of the Principal District Munsif Court,
                     Sankarankovil.

                                  For Appellant   :   Mr.M.P.Senthil

                                  For Respondents :   Mr.F.X.Eugene for R1, R3 & R5 to R8

                                                  :   R4 – Died (Memo recorded)


                                                      JUDGMENT

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

2. On 02.11.2022, this Court directed the appellant to take substituted

service regarding the 2nd respondent. Till date, the appellant has not filed

proof of service. Hence, this Second Appeal is dismissed for default. No

costs.

17.11.2022 Internet:Yes Index:Yes/No

abr

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.258 of 2016

To

1.The Sub Judge, Sankarankovil.

2.The Principal District Munsif, Sankarankovil.

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.258 of 2016

N.SESHASAYEE, J.

abr

S.A.(MD) No.258 of 2016

17.11.2022

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