U SUBRAMANIAN Vs. C FRANCIS

JUDGEMENT

(1.) THIS Second Appeal has been filed by the appellants against the Judgment and decree made in A.S.No.128 of 2000 on the file of the Principal District Judge at Pudukkottai dated 25.02.2002 reversing the well considered judgment and decree made in O.S.No.14 of 1997, dated 31.03.2000 on the file of the Additional District Munsif, Pudukkottai.

(2.) THE learned Counsel for the respondents represented that already the learned Counsel appearing for the appellants made an endorsement as no instructions for the appellants. Therefore, this Court has directed the Registry to issue notice to the appellants for appearance and ordered to post the matter for hearing on 31.07.2012 under the caption "for disposal or for dismissal".

(3.) NOTICE was served to the appellants 2 and 3 and notice to other appellants are returned as "married". Therefore, the appellants have not appeared today also.