Jagannathan vs Sivan
2021 Latest Caselaw 17661 Mad

                                                                                  S.A.No.884 of 2009


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 27.08.2021

                                                         CORAM:

                                   THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                     S.A.No.884 of 2009
                                                            and
                                                      M.P.No.1 of 2009

                     Jagannathan                                            ... Appellant
                                                           ..Vs..

                     1.Sivan
                     2.Annamalai
                     3.Munusami
                     4.Chinnasamy
                     5.Pazhani
                     6.Ramasamy
                     7.Balaraman
                     8.Manivannan
                     9.Periya Munusamy                                     ... Respondents
                     (Notice not necessary for R9
                     ex parte in Sub Court)

                     PRAYER : Second Appeal filed under Section 100 of C.P.C., against the
                     decree and judgment dated 18.04.2009 in A.S.No.21 of 2008 on the file of
                     the Subordinate Court, Dharmapuri, reversing the decree and judgement
                     dated 20.12.2007 in O.S.No.144 of 2005 on the file of the District Munsif
                     Court, Dharmapuri.


                                     For Appellant     : No appearance
                                     For R1 to R8      : Mr.Muthumani Doraisami

https://www.mhc.tn.gov.in/judis/
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                                                                                  S.A.No.884 of 2009


                                                                         R. HEMALATHA, J.
                                                                                               mtl


                                                     JUDGMENT

When the second appeal came up for hearing on 25.08.2021,

there was no representation for the appellant and hence was directed to be

posted under the caption 'for dismissal' on 27.08.2021. Even today, i.e.,

27.08.2021 there is no representation for the appellant. The learned

counsel for the Respondents is present.

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

default. No costs. Consequently, the connected Miscellaneous Petition is

closed.

27.08.2021 Index : Yes/No Internet : Yes/No mtl

To

1. The Subordinate Court, Dharmapuri.

2. The District Munsif Court, Dharmapuri.

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

S.A.No.884 of 2009 and M.P.No.1 of 2009

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