U.G.Jayaraman vs Chinnaiyan
2021 Latest Caselaw 23593 Mad

                                                                                  S.A.No.971 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 01.12.2021

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                S.A.No.971 of 2003

                     U.G.Jayaraman                                   ... Appellant/
                                                                         Appellant/
                                                                         Petitioner-Plaintiff

                                                       Vs.

                     Chinnaiyan                                   ... Respondent/
                                                                      Respondent/
                                                                      Defendant


                     PRAYER :         Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree of the Learned
                     Principal Sub-ordinate Judge at Kumbakonam, dated 11.10.2002, made
                     in A.S.No.136 of 2000, confirming that of the Learned District Munsif,
                     Valangaiman, at Kumbakonam, dated 20.03.2000, made in O.S.No.317
                     of 1995.


                                     For Appellant    : No appearance

                                     For Respondent   : Mr.T.Antony Arul
                                                        Advocate
                                                        for D.Sadiq Raja
                                                        Advocate



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                                                                                  S.A.No.971 of 2003




                                                       JUDGMENT

The Second Appeal was listed on 24.11.2021. There was no

representation on the side of the appellant. Hence, the matter is posted

today under the caption for dismissal. Even today there is no

representation on the side of the appellant. Therefore, this Second

Appeal is dismissed for default. No costs.

                                                                              01.11.2021


                     Index             :    Yes / No
                     Internet          :    Yes / No
                     btr/gbg

                     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.

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

S.A.No.971 of 2003

To

1.The Principal Sub-ordinate Court, Kumbakonam.

2.The District Munsif Court, Valangaiman, Kumbakonam.

3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

S.A.No.971 of 2003

R.VIJAYAKUMAR ,J.

btr/gbg

Order made in S.A.No.971 of 2003

Dated:

01.12.2021

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