S. Ravikumar vs K. Ranganathan
2021 Latest Caselaw 17793 Mad

                                                                                       S.A.No. 774of 2009


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 31.08.2021

                                                           CORAM:

                                   THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                      S.A.No. 774 of 2009
                                                             and
                                                      M.P. No. 1 of 2009

                     1. S. Ravikumar                                            ... Appellant
                                                             ..Vs..
                     1. K. Ranganathan
                     2. N. Babu
                     3. B. Anusuya
                     4. Vadivelu                                                ... Respondents


                     PRAYER : Second Appeal filed under Section 100 of C.P.C., against
                     the Decree          and judgement passed in A.S.No. 625 of 2006 dated
                     01.08.2007 on the file of the Learned III Additional District Court,
                     Madras, confirming the Decree and Judgement passed in O.S.NO. 8115 of
                     2000 dated 13-09-2005 on the file of the learned VI Assistant Judge
                     Court, Madras.


                                     For Appellants      : No appearance
                                     For Respondents     : Mrs. A Meena for R1 to R3
                                                           for Mr. S. Ravi




https://www.mhc.tn.gov.in/judis/
                                                                                    S.A.No. 774of 2009


                                                                         R. HEMALATHA, J.
                                                                                   nr/bga
                                                     JUDGMENT

When the second appeal came up for hearing on 27.08.2021,

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

directed to post the appeal under the caption 'for dismissal' on 31.08.2021.

Even today, i.e., 31.08.2021 there is no representation for the appellants.

The learned counsel for the Respondents R1 to R3 is present.

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

default. No costs. Consequently, connected miscellaneous petition is

closed.

31.08.2021 Index : Yes/No Internet : Yes/No nr/bga

To

1. The III Additional District Court, Madras.

2. The VI Assistant Judge Court, Madras.

3. The Section Officer, V.R. Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis/ S.A.No. 774 of 2009