Lakshmaiyee Ammal vs Durai Pillai (Died)
2023 Latest Caselaw 4779 Mad

                                                                                SA.No.1848 of 2003



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 25.04.2023

                                                     CORAM

                                   THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                               SA.No.1848 of 2003


                     Lakshmaiyee Ammal                                       ...Appellant
                                                        vs.

                     Durai Pillai (Died)

                     2.Kannammal
                     3.Dhanapal
                     4.Kamaraj
                     5.Shanmughavel
                     6.Nalini                                         ... Respondents

                     (Respondents 2 to 6 are brought on record as lrs of the deceased sole
                     respondent vide Court Order dated 31.01.2023 in C.M.P.(MD)Nos.800 to
                     802 of 2018 in S.A.No.1848 of 2003)


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 18.03.2003 in A.S.No.
                     51 of 2000 on the file of the Subordinate Court at Pudukottai, Pudukottai
                     District in setting aside the Judgment and Decree dated 24.11.1999 in
                     O.S.No.691 of 1995 on the file of the District Munsif cum Judicial
                     Magistrate Court at Keeranur.


                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                  SA.No.1848 of 2003



                                  For Appellant         :      No appearance

                                  For Respondents       :      Mr.K.P.Narayana Kumar


                                                            ORDER

When the matter was taken up for hearing today, i.e., on

25.04.2023, there is no representation for the appellant. The appeal is of

the year 2003. Despite sufficient opportunity being given to the

appellant, the appellant has not come forward to proceed with the appeal.

Therefore, this Second Appeal is dismissed for default with cost of Rs.

1,00,000/- (Rupees One Lakh only) payable by the appellant to the

Registry to the credit of S.A.No.1848 of 2003. In case the appellant files

any application to restore the appeal, Registry is directed not to take the

application on file unless the appellant deposits the cost imposed by this

Court.

25.04.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

https://www.mhc.tn.gov.in/judis SA.No.1848 of 2003

To

1.The Subordinate Court, Pudukottai.

2.The District Munsif cum Judicial Magistrate Court, Keeranur.

https://www.mhc.tn.gov.in/judis SA.No.1848 of 2003

P.VELMURUGAN, J.

mbi

SA.No.1848 of 2003

25.04.2023

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