Subramaniyan Muthuraja vs Muthuselvan
2023 Latest Caselaw 13728 Mad

                                                                                   S.A.No.1724 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED :       10.10.2023

                                                      CORAM

                                  THE HONOURABLE MRS.JUSTICE R. KALAIMATHI

                                               S.A.No.1724 of 2002
                                                       and
                                            C.M.P(MD)No.14700 of 2002

                     1.Subramaniyan Muthuraja
                     2.Palaniyandi Muthuraja
                     3.Periyakkal Ammal                      ... Defendants/Appellants 1to3/
                                                                                Appellants

                                                      -Vs-

                     1.Muthuselvan
                     2.Sellammal
                     3.Saraswathi                            ... Respondents 2 to 9/Respondents
                                                                                  1 to 8
                     4.Selvarani
                     5.Murugavel
                     6.Chockalingam(minor)
                     7.Navaladian(minor)
                     8.Santhosam(minor)
                     (Minors 6-8 are rep. by their
                     mother and natural guardian Sellammal,
                     2nd respondent)
                     9.Sellammal @ Jaya                     ... 4th defendant/4th Appellant/
                                                                        Respondent No.9



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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                       S.A.No.1724 of 2002


                     PRAYER: Appeal Suit filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree passed by the Sub-Court, Kulithalai
                     in A.S.No.69 of 1995 dated 28.06.2001 confirming the judgment and decree
                     in O.S.No.509 of 1980 dated 13.02.1992 on the file of the Addl. District
                     Munsif Court, Kulithalai.

                                               For Appellants      : No appearance
                                               For Respondents     : No appearance



                                                      JUDGMENT

It appears that on 09.07.2018, the appellants are directed to pay

batta to the unserved respondents. When the matter came up after several

adjournments, batta was not paid. Therefore, this appeal stands dismissed

for non-prosecution. No costs. Consequently, connected Civil

Miscellaneous Petition is closed.

10.10.2023 NCC:Yes/No Index:Yes/No Internet::Yes/No

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https://www.mhc.tn.gov.in/judis S.A.No.1724 of 2002

To

1.The Sub-Court, Kulithalai.

2.The Addl. District Munsif Court, Kulithalai.

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

_________

https://www.mhc.tn.gov.in/judis S.A.No.1724 of 2002

R. KALAIMATHI,J.

Ns

S.A.No.1724 of 2002 and C.M.P(MD)No.14700 of 2002

10.10.2023

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