M.Nagarathinam vs V.Murugesan
2024 Latest Caselaw 20113 Mad

Madras High Court

M.Nagarathinam vs V.Murugesan on 24 October, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                    S.A(MD)No.683 of 2005


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 24.10.2024

                                                          CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                 S.A(MD)No.683 of 2005

                1.M.Nagarathinam
                2.K.Somapandian
                3.S.Shanthi
                4.S.Vijayanatarajan                  ... Appellants/Appellants/
                                                           Defendants 1, 4, 5 & 6

                                                                        Vs.

                1.V.Murugesan
                2.N.Nagammal
                3.N.Nagasundaram
                4.N.Kannadasan                       ... Respondents/Respondents/
                                                           Plaintiffs & Defendants 2 & 3


                Prayer: Second Appeal filed under Section 100 of the Code of Civil
                Procedure against the judgment and decree dated 05.01.2005 made in
                A.S.No.125 of 2002 on the file of the District Court, Sivagangai,
                confirming the judgment and decree dated 30.04.2002 made in
                O.S.No.136 of 2000 on the file of the Additional District Munsif Court,
                Manamadurai.


                                  For Appellants              : Mr.S.Manohar

                                  For RR 1 & 2                : No appearance

                                  For RR 3 & 4                : Dismissed




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                                                                              S.A(MD)No.683 of 2005


                                                     JUDGMENT

The learned counsel appearing for the appellants submitted

that the appellants had sold the properties and the relief sought for in

the Second Appeal has become infructuous.

2.When the matter came up for hearing on 22.10.2024, the

learned counsel appearing for the respondents 1 and 2 reported 'No

instructions'. Hence, this Court directed the Registry to print the name

of the respondents 1 and 2 in the cause-list and posted the matter on

24.10.2024.

3.When the matter is taken up for hearing today, even though

the names of the respondents 1 and 2 have been printed in the

cause-list, there is no representation for the respondents 1 and 2.

4.In view of the above, this Second Appeal is dismissed as

infructuous. No costs.

                                                                              24.10.2024
                NCC               : Yes/No
                Index             : Yes/No
                ps

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To

1.The District Court, Sivagangai.

2.The Additional District Munsif Court, Manamadurai.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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V.BHAVANI SUBBAROYAN, J.

ps

Judgment made in

24.10.2024

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