Anthoniammal vs N.Krishnaswamy Naidu (Deceased)
2023 Latest Caselaw 5429 Mad

                                                                                         S.A.No.263 of 2002


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 05.06.2023

                                                        CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                    S.A.No.263 of 2002


                     Anthoniammal                                        ... Appellant
                                                          ..Vs..

                     1.N.Krishnaswamy Naidu (Deceased)
                     2.Angammal (Deceased)
                     3.K.Perumal
                     4.K.Venugopal
                     5.K.Prakasam
                     6.K.Neelakandan                                     ... Respondents

                     (RR3 to 6 brought on record as LRs of the deceased R1 & R2 vide order
                     of Court dated 23.11.2010 made in CMP.Nos.817, 818, 820 & 821 of
                     2009)

                     Prayer : Second Appeal filed under Section 100 CPC, 1908 against the
                     decree and judgment dated 14.07.1998 passed in A.S. No.194 of 1992,
                     on the file of the III Additional Sub Court, Coimbatore, reversing the
                     decree and judgment dated 19.08.1992 passed in O.S. No.31 of 1988, on
                     the file of the II Additional District Munsif Court, Coimbatore.


                                    For Appellant     : Mr.A.Fathimanathan
                                    For RR4 to 6      : Mr.C.Jagadish



https://www.mhc.tn.gov.in/judis
                     1/2
                                                                                    S.A.No.263 of 2002




                                                                            R. HEMALATHA, J.

                                                                                                mtl




                                                   JUDGMENT

Mr.A.Fathimanathan, learned counsel appearing for the

appellant reports no instructions for the appellant.

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

prosecution. No costs.

05.06.2023 Index : Yes/No Internet : Yes/No mtl

To

1.The III Additional Sub Court, Coimbatore.

2. The II Additional District Munsif Court, Coimbatore.

3. The Section Officer, VR Section, High Court, Madras

S.A.No.263 of 2002

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