Ramar vs Madathiammal
2023 Latest Caselaw 4491 Mad

                                                                                 S.A.No.1691 of 1997

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 19.04.2023

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                               S.A.No.1691 of 1997
                 1.Ramar
                 2.Lakshmanan
                 3.Santhanam                                    ... Appellants


                                                       -Vs-


                 1.Madathiammal
                 2.Ramalinga Iyer
                 3.Gurusamy
                 4.Pavulthai
                 5.Minor Ponnammal
                    (Minor represented by her mother and guardian Smt. Pavulthai/fourth
                 respondent.)
                                                              ... Respondents

                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,

                 against the judgment and decree passed in A.S.No.414 of 1993 on the file of

                 Additional Subordinate Judge, Srivilliputtur, dated 26.02.1997 confirming the

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https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.1691 of 1997

                 judgment and decree passed in O.S.No.285 of 1988 on the file Additional District

                 Munsif Court, Srivilliputtur, dated 21.06.1993.



                                          For Appellants  : Venkatesh
                                                            for Sivaji
                                          For Respondents : Mr.A.Sivaji


                                                           JUDGMENT

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

given to the appellants, the appellants have not come forward to argue the appeal.

Therefore, this Second Appeal is dismissed for default with costs of Rs.1,00,000/-

(Rupees One Lakh only) payable by the appellants to the Registry. In case, the

appellants have filed any application to restore the appeal, Registry is directed not

to take the application on file unless the appellants deposits the said amount

imposed by this Court.

                                                                                      18.04.2023

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

https://www.mhc.tn.gov.in/judis S.A.No.1691 of 1997

To

1.Additional Subordinate Judge, Srivilliputtur.

2.Additional District Munsif Court, Srivilliputtur.

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

https://www.mhc.tn.gov.in/judis S.A.No.1691 of 1997

P.VELMURUGAN, J.

tta

S.A.No.1691 of 1997

18.04.2023

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