Shanthi vs Anandhan
2021 Latest Caselaw 17228 Mad

                                                                                       S.A.No.569 of 2011


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 23.08.2021

                                                           CORAM:

                                   THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                       S.A.No.569 of 2011
                                                              and
                                                       M.P. No.1 of 2011

                     Shanthi                                                          ... Appellant
                                                             ..Vs..

                     1. Anandhan
                     2. Sankaran                                                    ... Respondents

                     PRAYER : Second Appeal filed under Section 100 of C.P.C., against the
                     decree and judgment dated 21.02.2011 in A.S.No.19 of 2009, on the file
                     of the District Court, Nagapattinam, confirming the decree and judgment
                     dated 30.09.2009 in O.S.No.35 of 2007 on the file of the Subordinate
                     Court, Nagapattinam.
                                     For Appellant       : No appearance
                                     For Respondents     : Notice served. No appearance.

                                                         JUDGMENT

When the second appeal came up for hearing on 17.08.2021,

there was no representation for the appellant and hence the Registry was

directed to list the matter under the caption 'for dismissal' on 23.08.2021.

Even today, i.e., 23.08.2021, there is no representation for the appellant.

https://www.mhc.tn.gov.in/judis/ S.A.No.569 of 2011

R. HEMALATHA, J.

bga

2. In view of the same, the Second Appeal is dismissed for

default. No costs. Consequently, connected miscellaneous petition is

closed.

23.08.2021 Index : Yes/No Internet : Yes/No bga

To

1. The District Court, Nagapattinam

2.The Subordinate Court, Nagapattinam.

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

S.A.No.569 of 2011

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