T.Raju vs N.Perumal
2023 Latest Caselaw 9946 Mad

                                                                                  S.A.No.1274 of 2002



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 08.08.2023

                                                           CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                   S.A.No.1274 of 2002
                     T.Raju                                                   ...Appellant
                                                             vs.
                     1.N.Perumal
                     2.Thangaraj
                     3.Mooken
                     4.Machakkalai                                           ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 29.06.2001 in A.S.No.
                     187 of 1997 on the file of the Principal District Judge, Dindigul setting
                     aside the Judgment and Decree dated 21.11.1997 in O.S.No.795 of 1996
                     on the file of the District Munsif Court, Dindigul.

                     For Appellant                :       No appearance

                     For Respondents              :       No appearance


                                                         JUDGMENT

This court by virtue of order dated 06.07.2023 dismissed the

applications in C.M.P.(MD)Nos.3968 and 3969 of 2004 for default,

https://www.mhc.tn.gov.in/judis S.A.No.1274 of 2002

which were filed to set aside the abatement and bring on record the legal

representatives of the deceased respondents 1 and 2.

2. Under these circumstance, this Second Appeal is listed today.

Since the applications filed for taking steps for the deceased respondents

1 and 2 were dismissed by this Court and the relief against the

respondents 3 and 4 was already given up, nothing survives for further

adjudication in the present appeal. Therefore, the Second Appeal is

dismissed for default. No costs.

08.08.2023

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

mbi

https://www.mhc.tn.gov.in/judis S.A.No.1274 of 2002

To

1.The Principal District Judge, Dindigul

2.The District Munsif, Dindigul

3.The Section Officer, Vernacular Records Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.1274 of 2002

KRISHNAN RAMASAMY, J.

mbi

S.A.No.1274 of 2002

08.08.2023

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