Mani(Died) ... 1St Defendant/1St ... vs M/S.Sri.Maruthani Corporation
2023 Latest Caselaw 14041 Mad

                                                                                     S.A.No.1304 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED :      19.10.2023

                                                    CORAM

                                  THE HONOURABLE MRS.JUSTICE R. KALAIMATHI

                                               S.A.No.1304 of 2002

                     1.Mani(Died)                             ... 1st Defendant/1st Respondent
                                                                          1st Appellant
                     2.N.Elangovan                            ... 3rd Defendant/3rd Respondent/
                                                                                     2nd Appellant
                     3.M.Malarvizh
                     4.M.Manimegalai
                     5.M.Elangovan
                     6.M.Tamilarasan
                     7.M.Anbarasu
                     8.M.Chitarasan
                     9.M.Tamilselvi
                     10.M.Tamilarasi
                     (A3 to A10 brought on record as LRs of
                     the deceased 1st appellant vide order
                     dated 14.07.2010)


                                                    -Vs-

                     1.M/s.Sri.Maruthani Corporation,
                       P.Pugalur Village, Rep. by its
                       Managing Partner T.Ponnusamy
                       S/o.Tatha Gounder, Krishnan



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                                                                                     S.A.No.1304 of 2002


                        Building, Pugalur Naanku Road,
                        P.Pugalur Village, Karur Taluk,
                        and District.                          ... Plaintiff/Appellant/
                                                                                     1st Respondent

                     2.Kabadi alias S.Pazhaniayappan           ... 2nd Defendant/2nd Respondent/
                                                                             2nd Respondent

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree in A.S.No.86 of 2001 dated
                     28.02.2002 on the file of the Additional District Court, Karur, reversing the
                     judgment and decree in O.S.No.75/97 dated 13.11.2000 on the file of the
                     Subordinate Court, Karur.


                                            For Appellants     : No appearance
                                            For Respondents    : No appearance



                                                    JUDGMENT

When the second appeal came up for hearing on 10.10.2023, there

was no representation for the appellants and the matter was listed on

19.10.2023 under the caption “for dismissal”. The Second Appeal is of the

year 2002. When the matter is taken up for hearing today, there is no

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https://www.mhc.tn.gov.in/judis S.A.No.1304 of 2002

representation on behalf of the appellants. Hence, this Second Appeal is

dismissed for non-prosecution. No costs.

19.10.2023 NCC:Yes/No Index:Yes/No Internet::Yes/No To

1.The Additional District Court, Karur.

2.The Subordinate Court, Karur.

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.1304 of 2002

R. KALAIMATHI,J.

Ns

S.A.No.1304 of 2002

19.10.2023

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