Rathinam vs Sanga Pillai
2023 Latest Caselaw 3734 Mad

                                                                                 S.A.No.477 of 2000


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 03.04.2023

                                                  CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                              S.A.No.1698 of 2001


                     Rathinam                                       .... Plaintiff /Appellant/
                                                                                Appellant

                                                  -Vs-

                     1.Sanga Pillai
                     2.Kanniammal(Died)
                     3.Irundarai Periannan                     ...Defendants 1to4/
                                                         Respondents1 to 4 /Respondents
                     4.Perumaiyammal
                     5.Rajalingam
                     6.Vairaperumal
                     7.Vannan                                 ... Defendants 6to11/
                                                         Respondents 6to11/Respondents
                     8.Poivasi
                     9.Ponni
                     10.Iyer
                     11.Kamachi
                     12.Muthukrishnan
                     13.Iyyanar
                     14.Natraj
                     15.Kamatchi



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                                                                                      S.A.No.477 of 2000


                     16.Thavamani
                     (R12 to R16 are brought on record
                     as LRS of the deceased 2nd respondent vide
                     Court order dated 03.03.2020)
                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree dated 13.09.2000 passed in A.S.No.
                     498 of 1995 on the file of the Subordinate Judge, Kulithalai, confirming the
                     judgment and decree dated 29.09.1995 passed in O.S.No.299 of 1992 on the
                     file of the District Munsif Court, Kulithalai.

                                            For Appellant       : Mrs.S.Prabha
                                                            for Mr.D.Ramesh Kumar

                                            For R1               : Mr.K.Govindarajan
                                                              for M/s.Sarvabhauman Associates

                                            For R2 to R16       : No appearance


                                                     JUDGMENT

When the second appeal is taken up for hearing today, the learned

counsel appearing for the appellant appeared and seeks adjournment.

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https://www.mhc.tn.gov.in/judis S.A.No.477 of 2000

2.Since the appeal is of the year 2001 and the learned counsel

appearing for the appellant is not ready to proceed with the appeal, this

Court has no other option except to dismiss the appeal for default.

3.In view of the above, this Second appeal is dismissed for

default. No costs.

05.04.2023 Index:Yes/No Internet:Yes/No Ns To

1.The Subordinate Judge, Kulithalai.

2.The District Munsif Court, Kulithalai.

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.No.477 of 2000

P.VELMURUGAN,J.

Ns

S.A.No.1698 of 2001

05.04.2023

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