Ramanathan vs Muniyandi Servai(Died) ...
2023 Latest Caselaw 14302 Mad

                                                                                 S.A.No.11084 of 2004


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED :       16.11.2023

                                                      CORAM

                                  THE HONOURABLE MRS.JUSTICE R. KALAIMATHI

                                                 S.A.No.11084 of 2004


                     1.Ramanathan
                     2.Vellaichamy
                     3.Sornappa
                     4.Ganapthy
                     5.Selvaraj                              ... Defendants/Appellants/
                                                                       Appellants

                                                      -Vs-

                     Muniyandi Servai(Died)                   ...Plaintiff/Respondent/Respondent
                     (Memo dated 05.10.2023 filed on
                     06.10.2023 in USR No.34898 is
                     recorded to the effect that sole respondent
                     died vide Court order dated 31.10.2023)
                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree dated 29.01.2004 made in A.S.No.54
                     of 2003 on the file of the Sub-Court, Devakottai, confirming the judgment
                     and decree dated 31.07.2003 in O.S.No.55 of 2002 on the file of the District
                     Munsif Court, Devakottai.



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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.11084 of 2004


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


                                                    JUDGMENT

When the matter came up for hearing on 31.10.2023, there was no

representation for the appellants and hence, the matter was posted today

under the caption “for dismissal”. Today also there is no representation for

the appellants. Hence, this appeal stands dismissed for non-prosecution.

No costs.

16.11.2023 NCC:Yes/No Index:Yes/No Internet::Yes/No

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https://www.mhc.tn.gov.in/judis S.A.No.11084 of 2004

To

1.The Sub-Court, Devakottai.

2.The District Munsif Court, Devakottai.

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.11084 of 2004

R. KALAIMATHI,J.

Ns

S.A.No.1084 of 2004

16.11.2023

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