John Sekar vs Laymens Evangelical Fellowship
2021 Latest Caselaw 23591 Mad

                                                                             S.A.(MD)No.166 of 2005


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 01.12.2021

                                                          CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.(MD)No.166 of 2005

                     1. John Sekar
                     2. Subbaraj (died)
                     3. Adhilakshmi                                               ... Appellants
                                                             -vs-

                     Laymens Evangelical Fellowship
                     Christian Mission (Reg No.30/1962)
                     Door No.9-B Nungambakkam High Road,
                     Chennai through its Power Agent,
                     Gnanaprakasam,
                     S/o. Gnanamanickam
                     Door No.6-A, Cherry Road,
                     Hasthampatti Salem.                                     .... Respondent

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     Judgment and Decree, dated 22.09.2004, made in A.S.No.23 of 2002, on the
                     file of the learned Subordinate Judge, Aruppukottai, reversing the Judgment
                     and Decree, dated 07.12.2001, made in O.S.No.16 of 2000 on the file of the
                     learned District Munsif, Aruppukottai.
                                   For Appellants      : No Appearance
                                   For Respondent      : Mr.P.Natarajan



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https://www.mhc.tn.gov.in/judis
                                                                                     S.A.(MD)No.166 of 2005


                                                           JUDGMENT

When the Second Appeal was listed on 29.11.2021, the learned

counsel for the appellants represented that the appellants have not turned up

and they reporting “no instructions”. Therefore, this Court directed the

Registry to print the name of the appellants in the cause list and post the

appeal under the caption “for orders” on 01.12.2021.

2. Even though the name of the appellants are printed in the cause list,

there is no representation on the side of the appellants. Hence, this Second

Appeal is dismissed for default. No costs.

                                                                                          01.12.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi

https://www.mhc.tn.gov.in/judis S.A.(MD)No.166 of 2005

Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

To

1. The Subordinate Judge, Aruppukottai.

2. The District Munsif, Aruppukottai.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.166 of 2005

R.VIJAYAKUMAR,J.

ebsi

S.A.(MD)No.166 of 2005

01.12.2021

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