Sivan vs Marimuthu
2023 Latest Caselaw 4243 Mad

                                                                                  S.A.No.845 of 1997

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 13.04.2023

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                S.A.No.845 of 1997
                 1.Sivan
                 2.Velayutham
                 3.Panchalai
                 4.Ranjitham
                 5.Vasantha
                 6.Gopi
                 7.Tamilmaran
                 (Appellants 3 to 7 are brought on record as Lrs of the deceased 2nd appellant vide
                 Court order dated 19.11.2021 made in M.P(MD).Nos.1 and 2 of 2009 in S.A.No.
                 845 of 1997.)                                                     ... Appellant


                                                        -Vs-
                 1.Marimuthu

                 2.Peer Mohammed

                 3.Kali(Died)
                 (R3 died, vide memo USR 2624/17, the other Lrs of R1 are already on record they
                 are sufficiently representing the estate of R1, therefore notice to R3 and R7 may
                 be dispensed with made in M.P.No.2 to 4 of 2011 in S.A.No.845 of 1997

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                                                                                  S.A.No.845 of 1997



                 4.M.Renganathan(Died)

                 5.M.Damodaran

                 6.M.Sundarrajan

                 7.M.Gunasekaran

                 8.M.Thangasamy

                 9.M.Moorthy

                 10.Masilamani

                 11.Manimegalai
                 12.M.Rasu
                 13.Pappy
                 14.Pavalakkodi

                 (R3 to R14 are brought on record as Lrs of the deceased R1 as per the order dated
                 04.07.2018 in M.P.No.2 to 4 of 2011 in S.A.No.845 of 1997)

                                                                         .. Respondents
                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree made in A.S.No.48/94 dated 27.01.1997 on the
                 file of the Subordinate Judge, Pudukkottai, reversing the judgment and decree
                 made in O.S.No.262 of 1986 dated 18.02.1993 on the file of the District Munsif
                 Court, Aranthangi.


                                      For Appellants  : Mr.M.R.S.Prabhu
                                      For Respondents : No appearance

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                                                                                    S.A.No.845 of 1997




                                                      JUDGMENT

The appeal is of the year 1997. Despite sufficient opportunity was

given to the appellant, the appellant has not taken any steps. Therefore, this

Second Appeal is dismissed for default. No Costs.

                                                                                   13.04.2023

                 NCC      : Yes/No
                 Index : Yes / No
                 Internet : Yes / No
                 tta


                 To

1.Subordinate Judge, Pudukkottai,

2. District Munsif Court, Aranthangi.

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

https://www.mhc.tn.gov.in/judis S.A.No.845 of 1997

P.VELMURUGAN, J.

tta

S.A.No.845 of 1997

13.04.2023

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