Padmavathi(Died) vs Naganathan(Died) ...1St
2023 Latest Caselaw 14282 Mad

                                                                                  S.A.No.113 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED :      15.11.2023

                                                    CORAM

                                  THE HONOURABLE MRS.JUSTICE R. KALAIMATHI

                                                S.A.No.113 of 2003


                     1.Padmavathi(Died)                    ...Plaintiff/1st Respondent/Appellant
                     2.Premavathi
                     3.Madhavan
                     4.Rajan
                     5.Ganesan
                     6.Jayalakshmi
                     (A2 to A6 are brought on record as
                     LRs of the deceased sole appellant
                     vide Court order dated 26.03.2019)

                                                    -Vs-

                     1.Naganathan(Died)                    ...1st Defendant/Appellant/
                                                                               Respondent
                     2.Thulasiraman
                     3.Nageswaran                          ...2,3 Defendants/2,3 Respondents/
                                                                               Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the decree and judgment dated 19.10.2001 made in A.S.No.65




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https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.113 of 2003


                     of 2000 on the file of the Subordinate Judge, Paramakudi, reversing the
                     decree and judgment dated 01.06.2000 in O.S.No.27 of 1997 on the file of
                     the District Munsif Court, Paramakudi.


                                            For Appellants    : Mr.P.Thiagarajan
                                            For Respondents   : No appearance


                                                   JUDGMENT

The learned counsel appearing for the appellants filed a memo

stating that he reports “no instruction” from the appellants and hence, the

matter was posted today under the caption “for dismissal”. Hence, this

appeal stands dismissed for non-prosecution. No costs.

15.11.2023 NCC:Yes/No Index:Yes/No Internet::Yes/No

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https://www.mhc.tn.gov.in/judis S.A.No.113 of 2003

To

1.The Subordinate Judge, Paramakudi.

2.The District Munsif Court, Paramakudi.

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

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https://www.mhc.tn.gov.in/judis S.A.No.113 of 2003

R. KALAIMATHI,J.

Ns

S.A.No.113 of 2003

15.11.2023

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