Dhanathammal vs Sivagurunathan
2023 Latest Caselaw 4235 Mad

                                                                                 S.A.No.2132 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 13.04.2023

                                                    CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                             S.A.No.2132 of 2002
                                                     and
                                            C.M.P.No.18646 of 2002


                     1.Dhanathammal
                     2.Duraikannu                                   ....(Defendants 5 and 6)
                                                                       (Appellants)/Appellants
                                                    -Vs-

                     1.Sivagurunathan
                     2.Panneerselvam
                     3.Thenmozhi
                     4.Mohan
                     5.Kasthurai
                     6.Dhanalakshmi
                     7.Chandra
                     8.Minor Senthil
                     9.Minor Karthik
                     (Minors 8 & 9 rep by Natural
                     guardian mothers R7Chandra)                    ...(Plaintiffs 1 to 5 and
                                                           Defendants 1to 4/Respondents 1 to 9/
                                                                                  Respondents




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https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.2132 of 2002


                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree dated 06.02.2002 passed in A.S.No.
                     31 of 1989 by the II Addl. District Judge, Tiruchirappalli, in confirming the
                     judgment and decree dated 30.06.1988 passed in O.S.No.330 of 1985 by the
                     V Additional Sub-Court, Tiruchi.


                                             For Appellants   : Mr.N.Thiagarajan
                                                                (No appearance)
                                             For Respondents : Mr.T.R.Rajaraman


                                                     JUDGMENT

When the second appeal is taken up for hearing today, there is no

representation on the side of the appellants. The learned counsel appearing

for the respondents is present. The second appeal is pending from the year

2002 and despite sufficient opportunity was given to the appellants, they are

not ready to proceed with the appeal.

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

with cost of Rs.1,00,000/-(Rupees One Lakh only) to be paid before the

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https://www.mhc.tn.gov.in/judis S.A.No.2132 of 2002

Registry (Judicial). In case, the appellants file an application for restoration,

the Registry shall not take the application for restoration on file, unless they

deposit the cost of Rs.1,00,000/-. Consequently, connected C.M.P is closed.

13.04.2023 NCC:Yes/No Index:Yes/No Internet:Yes/No Ns To

1.The II Addl. District Judge, Tiruchirappalli,

2.The V Additional Sub-Court, Tiruchi.

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.2132 of 2002

P.VELMURUGAN,J.

Ns

S.A.No.2132 of 2002

13.04.2023

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