Mary Jasmine Soosaiya vs Thiruneelakandan
2025 Latest Caselaw 2669 Mad

Madras High Court

Mary Jasmine Soosaiya vs Thiruneelakandan on 10 February, 2025

                                                                             S.A.(MD)No.451 of 2004


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 10.02.2025

                                                     CORAM :

                                  THE HONOURABLE Mr. JUSTICE G.ILANGOVAN

                                              S.A(MD)No.451 of 2004
                                                      and
                                            C.M.P(MD)No.2395 of 2004

                     1.Mary Jasmine Soosaiya
                     2.Joyce Soosaiya
                     3.Alexander Soosaiya            ... Appellants / Appellants / Defendants
                                                         Vs
                     1.Thiruneelakandan

                     2.T.S.Mathusuthanan

                     3.T.S.Thirumarban

                     4.T.S.Jayeswari

                     5.T.S.Annapoorni Ammal                ... Respondents / Respondents /
                                                                              Plaintiffs
                     Prayer :      This Second Appeal is filed under Section 100 of C.P.C.,
                     against the judgment and decree dated 07.09.2004 made in A.S.No.44 of
                     2003 on the file of the Principal Subordinate Judge's Court, Nagercoil,
                     confirming the judgment and decree dated 03.03.2003 made in O.S.No.
                     245/1991 on the file of the Court of the Principal District Munsif,
                     Nagercoil.


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                S.A.(MD)No.451 of 2004




                                        For Appellants   : No appearance

                                       For R1 to R5      : Mr.S.Jayakumar


                                                         JUDGMENT

Learned counsel on record for the appellants reported no

instructions in the earlier occasion. The name of the appellants are

printed in the cause list. Even today, there is no representation for the

appellants. Therefore, no useful purpose is going to be served in keeping

this Second Appeal any further.

2. Accordingly, this Second Appeal is dismissed for default. No

costs. Consequently, connected miscellaneous petition stands closed.

10.02.2025 NCC :Yes/No Index :Yes/No Internet : Yes/ No

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

To

1.The Principal Subordinate Judge, Nagercoil.

2. The Principal District Munsif, Nagercoil.

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

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

G.ILANGOVAN, J.

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ORDER IN

and

10.02.2025

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