Chidambaram (Died) vs Nagalakshmi (Died)
2023 Latest Caselaw 5697 Mad

                                                                          S.A.No.339 of 2000


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    Dated : 07.06.2023

                                                          CORAM

                                  THE HON'BLE MR.JUSTICE P.VELMURUGAN

                                                   S.A.No.339 of 2000

                     1.Chidambaram (died)
                     2.Thambusamy
                     3.Nithiyanandhan

                     (Appellants 2 & 3 are brought on record as
                     LRs of the deceased sole appellant vide order
                     dated 01.03.2013 made in M.P(MD)No.1 to 5 of 2013)
                                                                             ... Appellants

                                                  -vs-

                     1.Nagalakshmi (died)
                     2.Perumal (died)
                     3.Kanakambal
                     4.Loganathan
                     5.Thiruchelvam
                     6.Susila


                     (R3 to R6 are brought on record as
                     LRs of the deceased R2 vide order
                     dated 11.12.2014 made in
                     M.P(MD)Nos.2 & 3 of 2014)

                     7.Saravanamuthu
                     8.Kumaravel
                     9.Muthuvijayan
                     10.Dharman
                     11.Natarajan


https://www.mhc.tn.gov.in/judis
                     1/4
                                                                                      S.A.No.339 of 2000


                     (R7 to R11 are brought on record as
                     LRs of the deceased R1 vide order
                     dated 25.02.2022 made in
                     C.M.P(MD)Nos.12162 to 12164/2019)

                                                                                         ..Respondents

                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure, against the Judgment and Decree dated 16.03.1999 passed in
                     A.S.No.14 of 1998 on the file of the Court of the Additional District
                     Judge-cum-Chief Judicial Magistrate Court, Pudukottai, confirming the
                     Judgment and Decree dated 18.10.1996 passed in O.S.No.1677 of 1989
                     on the file of the Additional District Munsif Court, Pudukottai.


                                    For Appellants           ... Mr.N.Balakrishnan
                                    For Respondents          ... No appearance


                                                        JUDGMENT

It is seen that in this second appeal, court notice was ordered to the

respondents 7, 8 and 10, however, the appellants have not taken any

steps. Hence, this Second Appeal is dismissed for default. No costs.

07.06.2023 NCC : Yes/No Index : Yes/No Internet: Yes/No skn

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

S.A.No.339 of 2000

To:

1.The Additional District Judge-cum- Chief Judicial Magistrate Court, Pudukkottai.

2.The Additional District Munsif, Pudukkottai.

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

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

S.A.No.339 of 2000

P.VELMURUGAN, J.

skn

S.A.No.339 of 2000

07.06.2023

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