Annammal(Died) vs Sivagangai Rc Diocease
2023 Latest Caselaw 4140 Mad

                                                                                S.A.No.1894 of 2001

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 12.04.2023

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                S.A.No.1894 of 2001

                 1.Annammal(Died)
                 2.M.A.Sebastian                              ...Appellants/Respondents/Plaintiffs


                                                       -Vs-
                 1.Sivagangai RC Diocease
                    through its Procrator General,
                    Sivagangai District,
                    Sivagangai.


                 2.R.C.Church through Pangu Thanthai
                   Karkalathur, Chinna Keeramangalam,
                   Sivagangai District.


                 3.M.A.Berkmans                                                  ... Respondents
                 (M.A.Berkmans recorded as LR of the deceased first appellant and added as third
                 respondent vide order dated 05.04.2005 made in C.M.P.No.2533 of 2005 in
                 S.A.No.1894 of 2001)

                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.1894 of 2001

                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the decree and judgment dated 30.11.2000 of the Sub Court, Devakottai in
                 A.S.No.21 of 1999 reversing the judgment and decree dated 24.04.1998 of the
                 District Munsif Court, Devakottai, in O.S.No.88 of 1995.


                                          For Appellant     : No-appearance
                                          For Respondents : Mr.FR.V.John Kennedy
                                                             for R1 and R2
                                                             Mr.A.T.Anbarasan for R3


                                                          JUDGMENT

When the matter came up for hearing on 05.04.2023, there was no

representation for the appellant. Therefore, the matter was directed to be listed

under the caption for dismissal today. Today also, there is no representation for

the appellant. Hence, this Second Appeal is dismissed for non-prosecution. There

shall be no order as to costs.

                                                                                       12.04.2023

                 NCC      : Yes/No
                 Index : Yes / No
                 Internet : Yes / No
                 SSB

https://www.mhc.tn.gov.in/judis S.A.No.1894 of 2001

To

1. Sub Court, Devakottai

2.District Munsif Court, Devakottai

3.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.1894 of 2001

P.VELMURUGAN, J.

SSB

S.A.No.1894 of 2001

12.04.2023

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