Pappathi Ammal vs N.Sachidanantham
2022 Latest Caselaw 16208 Mad

                                                                                 S.A.No.728 of 2006

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 12.10.2022

                                                     CORAM

                         THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY

                                                S.A.No.728 of 2006
                                                 M.P.No.1 of 2006

                  1.Pappathi Ammal
                  2.Nagu
                  3.Sugu                                                 .. Appellants
                                                      Versus

                  1.N.Sachidanantham
                  2.N.Jaganathan
                  3.N.Jagadeesan
                  4.Sivakami
                  5.Janaki
                  6.Thulasirammal
                  7.Subramani                                            .. Respondents

                         This Second Appeal has been filed under Section 100 of C.P.C., against
                  the judgment and decree passed in A.S.No.85 of 2004 dated 14.07.2005 on the
                  file of Principal Sub Court, Erode reversing the judgment and decree passed in
                  O.S.No.156 of 2001 on the file of District Munsiff Court cum Judicial
                  Magistrate, Perundurai, dated 30.08.2004 are liable to be set aside.

                  For Appellants            :     No Appearance
                  For R1, R2, R4 & R5       :     Mr.C.A.Raman
                                                  for Mr.N.Manokaran
                  For R3, R6 & R7           :     Died




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                                                                                     S.A.No.728 of 2006



                                                                   KRISHNAN RAMASAMY, J.,



                                                                                                   gbi

                                                     JUDGMENT

When this matter is taken up for consideration, the learned counsel for

the appellants reported no instructions. Hence, this Second Appeal is

dismissed for non-prosecution. No Costs. Consequentlly, connected

Miscellaneous Petition is closed.

12.10.2022

gbi

S.A.No.728 of 2006

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