Madras High Court

Mariammal vs Subba Reddiar on 2 July, 2025

                                                                                          S.A.(MD)No.449 of 2019


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 02.07.2025

                                                            CORAM

                                  THE HON'BLE MR.JUSTICE G.ARUL MURUGAN

                                              S.A.(MD)No.449 of 2019
                                                      and
                                            C.M.P.(MD)No.8990 of 2019


                     Lakshmiammal (dead)

                     1.Mariammal
                     2.Shanmugalakshmi                                       ... Appellants/Appellants/
                                                                                          Plaintiffs

                                                                  vs

                     Subba Reddiar                                          ...Respondent/Respondent/
                                                                                        Defendant

                     PRAYER: Second Appeal is filed under Section 100 of the Code of Civil
                     Procedure, against the judgment and decree dated 29.04.2019 made in
                     A.S.No.8 of 2017, on the file of the Subordinate Judge, Aruppukkottai,
                     confirming the decree and judgment in O.S.No.543 of 2004, dated
                     08.09.2016, on the file of the Principal District Munsif, Aruppukkottai.


                                        For Appellants            : Mr.M.Balakrishnan

                                        For Respondent           : Mr.S.J.Chakkaravarthy
                                                              *****

                     1/3




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                                                                                               S.A.(MD)No.449 of 2019


                                                              JUDGMENT

The learned Counsel for the appellants reports no instructions. He has

also made necessary endorsement to that effect.

2. Recording the submission and the endorsement made by the

learned Counsel for the appellants, the Second Appeal is dismissed. There

shall be no order as to costs. Consequently, the connected Civil

Miscellaneous Petition is closed.





                                                                                  02.07.2025
                     Internet           :Yes/No
                     Index              :Yes/No
                     NCC                :Yes/No

                     SSL
                     To

1.The Subordinate Court, Aruppukkottai.

2.The Principal District Munsif, Aruppukkottai.

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

https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 03:11:54 pm )

G.ARUL MURUGAN, J.

SSL

Judgment made in

02.07.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 03:11:54 pm )