Rakkammal vs Kuupu Kone
2022 Latest Caselaw 16763 Mad

                                                                                   S.A. No.321 of 1997



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 20.10.2022

                                      CORAM : JUSTICE N.SESHASAYEE

                                               S.A.No.321 of 1997
                                            M.P(MD).Nos.1 to 3 of 2011


                     1.Rakkammal
                     2.Sethulakshmi
                     3.Annamayil
                     4.Govindammal [Died]                    ... Appellants/Appellants/ Plaintiffs
                     5.Selvaraj
                     6.Meenal
                     7.Nageshwari                          ...LR's of the deceased 4th appellant

                     [Appellant Nos.5 to 7 are brought on record as LR's of the deceased
                     4th appellant vide order dated 17.03.2020 made in C.M.P(MD).No.
                     1652 to 1654/2018 in S.A.No.321 of 1997]
                                                        Vs

                     1.Kuupu Kone
                     2.Ramu Kone                      ... Respondents/Respondents/Defendants


                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside

                     the judgment and decree dated 29.03.1996 made in A.S.No.96 of 1994 on

                     the file of the District Court, Ramanathapuram confirming the judgment and

                     decree dated 06.07.1994 made in O.S.No.18 of 1989 on the file of the


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                     Page 1 of 3



https://www.mhc.tn.gov.in/judis
                                                                                   S.A. No.321 of 1997



                     District Munsif Court, Ramanathapuram.


                                   For Appellants    :       No-appearance

                                   For Respondents   :       Mr.J.Barathan
                                                             for R1
                                                             R2-Died



                                                     JUDGMENT

This appeal is listed today under the caption 'for dismissal'. There is no

representation for the appellants, even though their names are printed in the

cause lists. Hence, this Second Appeal is dismissed for default. No costs.

Consequently, connected miscellaneous petitions are closed.

20.10.2022 Internet:Yes Index:Yes/No

ssb

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https://www.mhc.tn.gov.in/judis S.A. No.321 of 1997

N.SESHASAYEE, J.

ssb

To

1.The District Court, Ramanathapuram

2.The District Munsif Court, Ramanathapuram.

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

S.A.(MD) No.321 of 1997

20.10.2022

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