K.Shanthi vs S.Balasubramanian
2021 Latest Caselaw 10911 Mad

                                                                            S.A.(MD)No.733 of 2011

                                   THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 28.04.2021

                                                         CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                               S.A.(MD)No.733 of 2011
                   K.Shanthi                                                 ... Appellant
                                                         -Vs-


                   S.Balasubramanian                                                 ...Respondent


                   PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and Decree dated 02.03.2011 in A.S.No.24 of
                   2010 on the file of the Principal District Judge, Thanjavur which was
                   preferred against the decree and Judgment dated 12.01.2010 in O.S.No.24
                   of 2005 on the file of the Additional Sub Judge, Thanjavur.
                                         For Appellant     : Mr.K.Vaithilingam
                                         For Respondent : Mr.R.Rajaraman
                                                    JUDGMENT

The learned counsel for the appellant did not appear on the last

occasion also. Today also, there is no appearance. The second appeal is

dismissed for default. No costs.

28.04.2021

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

S.A.(MD)No.733 of 2011

G.R.SWAMINATHAN, J.

rmi

To

1.The Additional Sub Judge, Thanjavur.

2.The Principal District Judge, Thanjavur.

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

Judgment made in S.A.(MD)No.733 of 2011

28.04.2021

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