Siluvaimuthu vs Maria Lawrence @ Selvam (Died)
2023 Latest Caselaw 10532 Mad

                                                                   S.A.No.123 of 2005

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 16.08.2023

                                                   CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                              S.A.No.123 of 2005
                 1.Siluvaimuthu
                 2.Ponnumani
                 3.Nesamani                                           ... Appellants
                                                      Vs.
                 1.Maria Lawrence @ Selvam (died)
                 2.Mary Leelal
                 3.Philip
                 4.Moses Raj
                 5.Rani
                 6.Saroja
                 7.Thangamani
                 8.P.Thankakan
                 9.P.Muthunayagam
                 10.P.Dhasayyan
                 11.A.Mariadoss
                 12.A.Wilson
                 13.A.Davidson
                 14.Varghese
                 15.Francis
                 16.Vijay Amirtharaj
                 17.Vijay Anand
                 18.Rajil
                 19.Jegan
                 20.Baskar Jeyanthi
                 Respondents 16 to 20 are brought on record


                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                       S.A.No.123 of 2005

                 as LRs. of the deceased 1st respondent vide Court
                 order dated 15.12.2022 made in M.P.(MD).No.1 of
                 2009 in S.A.(MD).No.123 of 2005.                                       ... Respondents

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree in A.S.No.118 of 2001, dated 21.09.2004
                 on the file of the First Additional Sub Court, Nagercoil (Camp at
                 Padmanabhapuram) reversing the judgment and decree in O.S.No.513 of 1996,
                 dated 27.06.2001 on the file of the Principal District Munsif Court,
                 Padmanabhapuram.


                                          For Appellants    : Mr.C.Godwin
                                          For R2 & R16      : Mr.K.Sreekumaran Nair


                                                       JUDGMENT

The learned counsel appearing for the appellants would submit that he

has no instruction from his clients.

2. In view of the above, the Second Appeal is dismissed for non-

prosecution. No costs.

16.08.2023 akv

https://www.mhc.tn.gov.in/judis S.A.No.123 of 2005

To

1.The First Additional Sub Court, Nagercoil (Camp at Padmanabhapuram).

2.The Principal District Munsif Court, Padmanabhapuram.

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

https://www.mhc.tn.gov.in/judis S.A.No.123 of 2005

KRISHNAN RAMASAMY,J.

akv

S.A.(MD).No.123 of 2005

16.08.2023

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