Muthalagu Konar vs Malarvizhi ... 1St
2022 Latest Caselaw 17701 Mad

                                                                                  S.A.(MD) No.18 of 2009



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 17.11.2022

                                       CORAM : JUSTICE N.SESHASAYEE

                                                S.A.(MD) No.18 of 2009

                     1.Muthalagu Konar
                     2.Chinthamani (Died)
                     3.Pasupathi
                     4.Jeyalakshmi
                     5.Banumathi                                    ... Appellants/Respondents/
                                                                        Plaintiffs
                     [2nd Appellant died vide order dated
                     03.06.2019 made in C.M.P.(MD) Nos.3698 &
                     3699 of 2019 in S.A.(MD) No.18 of 2009]

                                                            Vs

                     1.Malarvizhi                                   ... 1st Respondent/Appellant/
                                                                        Defendant
                     2.A.Rajeshwari
                     3.K.Venkatesan
                     4.K.Kumaravel
                     5.Thenmozhi                                    ... Respondents 2 to 5

                     [Respondents 2 to 5 were impleaded as LRs of deceased
                     2nd appellant order dated 03.06.2019 made in C.M.P.
                     (MD) No.3700 of 2019 in S.A.(MD) No.18 of 2009]


                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 28.07.2008 made in A.S.No.40 of 2006 on
                     the file of the Sub Court, Paramakudi, reversing the judgment and decree

                     _________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                  S.A.(MD) No.18 of 2009



                     dated 26.12.2005 made in O.S.No.29 of 2005 on the file of the District
                     Munsif cum Judicial Magistrate's Court, Kamudhi.

                                  For Appellants   :   Mr.S.Palanivelayutham

                                  For Respondents :    Mr.K.Govindarajan for R1

                                                   :   No appearance for R2

                                                       JUDGMENT

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

2. On 02.11.2022, this Court directed the appellants to take notice on

respondents 3 to 5 and file proof of service. Till date, no proof of service

has been filed, which shows that the appellants are not interested in

prosecuting the appeal. The appeal is of the year 2009. Hence, this Court is

constrained to dismiss the appeal. Accordingly, this Second Appeal is

dismissed.

17.11.2022 Internet:Yes Index:Yes/No abr

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.18 of 2009

To

1.The Sub Judge, Paramakudi.

2.The District Munsif cum Judicial Magistrate, Kamudhi.

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

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.18 of 2009

N.SESHASAYEE, J.

abr

S.A.(MD) No.18 of 2009

17.11.2022

_________

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