Pitchai @ Deva Pitchai vs Arputham
2021 Latest Caselaw 23596 Mad

                                                                         S.A.Nos.630 and 631 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 01.12.2021

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                            S.A.Nos.630 and 631of 2003

                     S.A.No.630 of 2003

                     Pitchai @ Deva Pitchai                       ... Appellant/
                                                                      Respondent/Defendant
                                                       Vs.
                     Arputham                                     ... Respondent/
                                                                      Appellant/ Plaintiff


                     PRAYER :         Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 30.11.1999,
                     passed in A.S.No.53 of 1996 on the file of Sub Court, Ramanathapuram
                     against the judgment and decree dated 28.08.1995 passed in O.S.No.18
                     of 1991 on the file of District Munsif Court, Ramanathapuram.


                                     For Appellant    : No appearance
                                     For Respondent   : No appearance

                     S.A.No.631 of 2003

                     Pitchai @ Deva Pitchai                       ... Appellant/
                                                                      Appellant/Defendant
                                                       Vs.
                     Arputham                                     ... Respondent/
                                                                      Respondent/ Plaintiff


https://www.mhc.tn.gov.in/judis
                     1/4
                                                                              S.A.Nos.630 and 631 of 2003

                     PRAYER :               Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 30.11.1999,
                     passed in A.S.No.59 of 1996 on the file of Sub Court, Ramanathapuram
                     against the judgment and decree dated 28.08.1995 passed in O.S.No.18
                     of 1991 on the file of District Munsif Court, Ramanathapuram.


                                           For Appellant    : No appearance
                                           For Respondent   : No appearance


                                                          JUDGMENT

These Second Appeals were listed on 25.11.2021. 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, these Second

Appeals are dismissed for default. No costs.

                                                                                01.12.2021


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

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

S.A.Nos.630 and 631 of 2003

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 Sub Court, Ramanathapuram.

2.The District Munsif Court, Ramanathapuram.

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

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

S.A.Nos.630 and 631 of 2003

R.VIJAYAKUMAR ,J.

gbg/btr

Order made in S.A.Nos.630 and 631of 2003

Dated:

01.12.2021

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