Caliappane vs Appadurai
2021 Latest Caselaw 16973 Mad

                                                                                  S.A..No.1126 of 2009



                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED :       18.08.2021

                                                       CORAM

                              THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No. 1126 of 2009
                                                        and
                                               M.P.Nos.1 & 2 of 2009


                      Caliappane                                                   ... Appellant
                                                          Vs.
                      Appadurai                                                   ... Respondent

                      Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                      against the decree and judgment dated 30.04.2008 in A.S. No.5 of 2008,
                      on the file of the Additional District Court, Puducherry, Karaikal,
                      reversing the decree and judgment dated 27.11.2007, in O.S. No.113 of
                      2005, on the file of the Principal District Munsif, Karaikal.

                                          For Appellant         : No appearance
                                          For Respondent        : Mr.P.Sai Krishnan
                                                                 for M/s.Sai, Bharath & Ilan




                      Page 1 of 3

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                                                                                  S.A..No.1126 of 2009



                                                    JUDGMENT

When the matter was taken up for hearing on 22.07.2021,

Registry was directed to send notice to the appellant, since it was

represented by the previous counsel for the appellant that the entire case

records had been returned to the Power of Attorney of the appellant.

2.Even though the said notice was served on the appellant,

today i.e. on 18.08.2021, there is no representation for the appellant.

3.In view of the above, the Second Appeal is dismissed for

default. No costs. Consequently, the connected Miscellaneous Petitions

are closed.

18.08.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

http://www.judis.nic.in S.A..No.1126 of 2009

R. HEMALATHA, J.

mtl

To

1. The Additional District Court, Puducherry, Karaikal.

2. The Principal District Munsif, Karaikal.

3. The Section Officer, VR Section, High Court, Madras.

S.A.No. 1126 of 2009 and M.P.Nos.1 & 2 of 2009

18.08.2021

http://www.judis.nic.in