Valliammal vs Sheik Peer Mohamed
2021 Latest Caselaw 10794 Mad

                                                                            S.A.(MD)No.345 of 2012

                                   THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 27.04.2021

                                                      CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                               S.A.(MD)No.345 of 2012
                   Valliammal                                                ... Appellant
                                                      -Vs-


                   Sheik Peer Mohamed                                       ...Respondent


                   PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and Decree passed by the Principal District
                   Judge, Tirunelveli, dated 08.02.2011 made in A.S.No.31 of 2010 confirming
                   the Judgment and decree order made in O.S.No.24 of 2008, dated
                   14.12.2009 by the learned Subordinate Judge, Ambasamudram.
                                         For Appellants   : No appearance
                                         For Respondents : Mr.H.Arumugam


                                                    JUDGMENT

None appears for the appellant. The matter is posted under the

caption 'for dismissal'. Today also, there is no representation. The second

appeal is dismissed for default. No costs.

27.04.2021

Internet : Yes/No Index : Yes/No rmi https://www.mhc.tn.gov.in/judis/

S.A.(MD)No.345 of 2012

G.R.SWAMINATHAN, J.

rmi

To

1.The Principal District Judge, Tirunelveli.

2.The Subordinate Judge, Ambasamudram .

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

Judgment made in S.A.(MD)No.345 of 2012

27.04.2021

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