Saraswathy vs Vasantha
2023 Latest Caselaw 9930 Mad

                                                                     S.A.Nos.1807 and 1808 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                Dated : 08.08.2023

                                                     CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                         S.A.Nos.1807 and 1808 of 2003

                     Saraswathy
                                                                                ... Appellant in
                                                                           S.A.No.1807 of 2003
                     Somuraj
                                                                                ... Appellant in
                                                                           S.A.No.1808 of 2003


                                                       -vs-
                     1.Vasantha
                     2.Varadharaja Perumal
                     3.Muthukumar
                     (3rd respondent is minor and represented by his
                     mother and next friend, the first respondent)
                                                             ... Respondents in Second Appeals

                     COMMON PRAYER: Second Appeals filed under Section 100 Code of
                     Civil Procedure, against the Common Judgment and Decree dated
                     08.09.1998 made in A.S.Nos.39 and 40 of 1998 on the file of the
                     Principal District Court, Srivilliputhur confirming the Common
                     Judgment and Decree dated 20.01.1998 made in O.S.Nos.13 of 1996 and
                     22 of 1997 on the file of the Sub Court, Virudhunagar.




https://www.mhc.tn.gov.in/judis
                     1/3
                                                                         S.A.Nos.1807 and 1808 of 2003

                     In both appeals;

                                    For Appellant          ... Mrs.Vijayakumari Natarajan

                                    For Respondents        ... No appearance



                                                    COMMON JUDGMENT

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

                     for the appellant would submit that she has no instruction from her

                     clinent.

                                   2. In view of the above submission, these Second Appeals are

                     dismissed for default. No costs.


                                                                                          08.08.2023
                     NCC : Yes/No
                     Index : Yes/No
                     Internet: Yes
                     skn


                     To:

                     1.The Subordinate Judge, Srivilliputhur

                     2.The Additional District Munsif, Srivilliputhur.

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


https://www.mhc.tn.gov.in/judis
                     2/3
                                      S.A.Nos.1807 and 1808 of 2003




                                  KRISHNAN RAMASAMY, J.

skn

S.A.Nos.1807 and 1808 of 2003

08.08.2023

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