M.Thangaraj vs Mariammal
2023 Latest Caselaw 14321 Mad

                                                                          S.A.(MD).No.41 of 2018

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 17.11.2023

                                                     CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                            S.A.(MD).No.41 of 2018
                                                     and
                                           C.M.P.(MD).No.719 of 2018


                     1.M.Thangaraj

                     2.Lakshmi                                             ... Appellants

                                                        /Vs./



                     Mariammal                                             ...Respondent


                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code against the Judgment and Decree passed by the Hon'ble Sub Court,
                     Srivilliputtur in A.S.No.14 of 2012 dated 09.08.2016 modifying the
                     Judgment and Decree of the Hon'ble Principal District Munsiff Court,
                     Srivilliputtur in O.S.No.272 of 2008 dated 28.10.2011 and set aside the
                     same and dismiss the suit.




                     1/4
https://www.mhc.tn.gov.in/judis
                                                                              S.A.(MD).No.41 of 2018




                                       For Appellants   : Mr.Lakshmi Gopinathan,
                                                         For M/s.Polax Legal Solutions


                                       For Respondent   : Mr.K.C.Ramalingam


                                                        JUDGMENT

When the matter was taken up for hearing on 08.11.2023, the

learned counsel for the appellants had reported no instructions. Hence,

the matter is listed today under the caption “for dismissal”. Even today,

the learned counsel for the appellants submitted that there was no

instructions on the side of the appellants. Hence, the Second Appeal

stands dismissed. No costs. Consequently, connected miscellaneous

petition is closed.

                                                                              17.11.2023
                     Index : Yes / No
                     Internet : Yes / No
                     NCC      : Yes / No
                     Nsr

https://www.mhc.tn.gov.in/judis S.A.(MD).No.41 of 2018

TO:

1.The Sub-Court, Srivilliputtur.

2.The Principal District Munsif Court, Srivilliputtur.

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

https://www.mhc.tn.gov.in/judis S.A.(MD).No.41 of 2018

S.SRIMATHY, J.

Nsr

Judgment made in S.A.(MD)No.41 of 2018

Dated:

17.11.2023

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