C.Leo Machado(Died) vs A.Rengammal
2023 Latest Caselaw 4492 Mad

                                                                                S.A.No.1731 of 2002

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED:19.04.2023

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                               S.A.No.1731 of 2002
                 C.Leo Machado(Died)                     ...Appellant/Respondent/Plaintiff
                 2.Elsi Villavarayar
                 3.Cecli Machado                          ...LRs of the deceased 1st appellant

                 (Appellants 2 and 3 are brought on record as LRs of the deceased
                 sole appellant vide order dated 19.10.2011 made in M.P(MD).Nos.2
                 and 3 of 2011 in S.A.No.1731 of 2002)
                                                       -Vs-
                 1.A.Rengammal
                 2.Ponnammal
                 3.Tulasi Ammal
                 4.Selvaraj @ Srinivasan
                 5.Ponnammal
                 6.Pichaiammal @ Poovammal
                 7.Jayammal @ Suriyakala
                 8.Velammal
                 9.Ponnammal
                 10.Sani Selvaraj
                 11.Jayam
                 12.Minor Chinnadurai
                    rep.by its guardian Periyasamy                      ...Respondents


                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree dated 01.08.2002 made in A.S.No.201 of 1997

                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.1731 of 2002

                 on the file of the Subordinate Court, Tuticorin, reversing the judgment and decree
                 of the District Munsif, Kovilpatti in O.S.No.15 of 1991 dated 21.02.1997.
                                          For Appellants     : Mr.S.Sivathilakar
                                          For Respondents : Mr.M.P.Senthil
                                                            for Mr.J.Antony Jesus


                                                           JUDGMENT

When the matter is taken up for hearing today, the learned counsel

appearing for the appellants is not ready to proceed with the matter, despite

sufficient opportunity given to him. The appeal is pending from the year 2002.

Therefore, this Second Appeal is dismissed for non-prosecution 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 deposit the said

amount imposed by this Court.

                                                                                    19.04.2023

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

https://www.mhc.tn.gov.in/judis S.A.No.1731 of 2002

To

1. Subordinate Court, Tuticorin

2.District Munsif, Kovilpatti

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

https://www.mhc.tn.gov.in/judis S.A.No.1731 of 2002

P.VELMURUGAN, J.

SSB

S.A.No.1731 of 2002

19.04.2023

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