Mahalingam Chettiar (Died) vs Gurusamy Chettiar
2022 Latest Caselaw 16596 Mad

                                                                                      S.A.No.1347 of 1999



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 18.10.2022

                                        CORAM : JUSTICE N.SESHASAYEE

                                                  S.A.No.1347 of 1999
                                                          and
                                               M.P.(MD) Nos.1 & 2 of 2012

                     1.Mahalingam Chettiar (Died)
                     2.Sundaram
                     3.Ramar
                     4.Mahalingam
                     5.Perumal                                        ... Appellants/Respondents/
                                                                          Plaintiffs
                     [Appellants 2 to 5 were recorded as LRs of the deceased
                     1st appellant vide order dated 18.10.2011 made in
                     M.P.(MD) No.1 of 2009 in S.A.No.1347 of 1999]

                                                              Vs

                     1.Gurusamy Chettiar
                     2.Subbiah Chettiar
                     3.Subbiah Chettiar
                     4.Sundarraj                                      ... Respondents/Appellants/
                                                                          Defendants

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 07.01.1998 made in A.S.No.230 of 1996 on
                     the file of the Additional Sub Court, Srivilliputtur reversing the judgment
                     and decree dated 08.03.1996 made in O.S.No.8 of 1995 on the file of the
                     Additional District Munsif's Court, Srivilliputtur.
                     _________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.1347 of 1999




                                   For Appellants   :     Ms.J.Anandhavalli

                                   For Respondents :      Mr.M.Ashok Kumar for R3 & R4


                                                    JUDGMENT

Learned counsel for the appellants submits that she has no instruction from

the parties, despite sending registered post. The said statement is recorded.

Hence, this Second Appeal is dismissed for default. No cots. Consequently,

connected miscellaneous petitions are closed.

18.10.2022 Internet:Yes Index:Yes/No

abr

_________

https://www.mhc.tn.gov.in/judis S.A.No.1347 of 1999

To

1.The Additional Sub Judge, Srivilliputtur.

2.The Additional District Munsif, Srivilliputtur.

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

_________

https://www.mhc.tn.gov.in/judis S.A.No.1347 of 1999

N.SESHASAYEE, J.

abr

S.A.No.1347 of 1999

18.10.2022

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