S.Ramalingam vs Kaliaperumal
2021 Latest Caselaw 23594 Mad

                                                                                 S.A.No.795 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.795 of 2003

                     S.Ramalingam                                  ... Appellant/
                                                                       Appellant/Plaintiff
                                                          Vs.
                     1.Kaliaperumal
                     2.Selvam                                     ... Defendants/
                                                                      Respondents/ Respondents


                     PRAYER :            Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree of the learned
                     Additional District and Sessions Judge cum Chief Judicial Magistrate,
                     Tanjore at Kumbakonam, dated 22.11.2002 made in A.S.No.44 of 2002
                     confirming that of the learned Principal District Munsif-II, Velangaiman
                     at Kumbakonam in O.S.No.48 of 2000, dated 27.03.2001.


                                        For Appellant   : No appearance
                                        For Respondents : No appearance


                                                     JUDGMENT

The Second Appeal was listed on 25.11.2021. There was no

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

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

S.A.No.795 of 2003

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.

                                                                              01.12.2021

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

                     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 Additional District and Sessions Judge cum Chief Judicial Magistrate, Kumbakonam, Tanjore.

2.The Principal District Munsif-II, Velangaiman, 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.795 of 2003

R.VIJAYAKUMAR ,J.

gbg/btr

Order made in S.A.No.795 of 2003

Dated:

01.12.2021

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