S.Anushiya vs R.Sathiya Moorthy
2021 Latest Caselaw 9435 Mad

                                                                           S.A.(MD)No.930 of 2014

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 09.04.2021

                                                     CORAM:

                          THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             S.A.(MD)No.930 of 2014
                                                      and
                                              M.P.(MD)No.2 of 2014

                    1.S.Anushiya

                    2.S.Karuakaran                                          ... Appellants
                                                     -Vs-


                    R.Sathiya Moorthy                                      ...Respondent


                    PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure
                    Code, to set aside the Judgment and decree made in A.S.No.27 of 2013 on
                    the file of the Principal District Judge, Trichirappalli, dated 31.10.2013 by
                    reversing the Judgment and decree passed in O.S.No.259 of 2006 on the file
                    of the Subordinate Judge, Trichirappalli, dated 17.07.2012 and thus, allow
                    the appeal with costs.



                                       For Appellants    : No appearance
                                       For Respondent : Mr.V.Singan




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                                                                          S.A.(MD)No.930 of 2014

                                                                      G.R.SWAMINATHAN, J.

                                                                                             rmi

                                                    JUDGMENT

When the matter was taken up for hearing on 08.04.2021, there was

no representation for the appellants. Hence, the case was ordered to be

listed under the caption 'for dismissal' on 09.04.2021. Even, today, when the

matter is taken up for hearing, none appears for the appellants. Hence, this

second appeal is dismissed for default. No costs. Consequently, connected

miscellaneous petition is closed.

09.04.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Subordinate Judge, Trichirappalli.

2.The Principal District Judge, Trichirappalli.

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

Judgment made in S.A.(MD)No.930 of 2014 and M.P.(MD)No.2 of 2014

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