P.Shanmugam vs Paulkani Ammal ...1St
2023 Latest Caselaw 4242 Mad

                                                                                  S.A.No.436 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 13.04.2023

                                                     CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                S.A.No.436 of 2003

                     P.Shanmugam                                   ....Appellant/Appellant/
                                                                                1st Defendant
                                                     -Vs-

                     1.Paulkani Ammal                              ...1st Defendant/1st Respt./
                                                                                Plaintiff
                     2.Syed Sulaiman
                     3.Vadapoo alias Chinnammal
                     4.Paulraj Nadar
                     5.Alagulingam
                     6.Mariammal                                    ...Respondents 2 to 6/
                                                            Respondents 2 to 6/Defendants2to6
                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree dated 09.08.2002 passed in A.S.No.
                     243 of 1997 by the Sub-Court, Tuticorin, confirming the judgment and
                     decree dated 13.03.1996 passed in O.S.No.366 of 1995 by the District
                     Munsif-cum-Judicial Magistrate, Tuticorin.
                                         For Appellant      : Mr.Mathesh(Panel Advocate)
                                                              (No appearance)




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https://www.mhc.tn.gov.in/judis
                                                                                       S.A.No.436 of 2003


                                             For R1,3,5&6        : Mr.P.Swamy Ayyah
                                                                   (No appearance)

                                                      JUDGMENT

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

representation on either side. The second appeal is pending from the year

2003 and despite sufficient opportunity was given to the appellant, he is 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

Registry (Judicial). In case, the appellant files an application for restoration,

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

deposits the cost of Rs.1,00,000/-.

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

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https://www.mhc.tn.gov.in/judis S.A.No.436 of 2003

To

1.The Sub-Court, Tuticorin,

2.The District Munsif-cum- Judicial Magistrate, Tuticorin.

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.436 of 2003

P.VELMURUGAN,J.

Ns

S.A.No.436 of 2003

13.04.2023

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