Vellakannu vs Adaikammal
2021 Latest Caselaw 23597 Mad

                                                                                    S.A.No.507 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.507 of 2003

                     Vellakannu                                         ... Appellant/
                                                                            Appellant/Plaintiff

                                                          Vs.

                     Adaikammal                                         ... Respondent/
                                                                            Respondent/Defendant


                     PRAYER :            Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree order passed in
                     A.S.No.66 of 2001 on 27.12.2002 by the learned Sub-Judge,
                     Trichirapalli confirming the decree and judgment passed in O.S.No.199
                     of 1997 on 30.04.2001 by the learned District Munsif of Manaparai.


                                        For Appellant    : No appearance
                                        For Respondent   : No appearance


                                                     JUDGMENT

The Second Appeal was listed on 26.11.2021. 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 https://www.mhc.tn.gov.in/judis

S.A.No.507 of 2003

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 Sub-Judge, Trichirapalli

2.The District Munsif Court, Manaparai.

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

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

S.A.No.507 of 2003

R.VIJAYAKUMAR ,J.

gbg/btr

Order made in S.A.No.507 of 2003

Dated:

01.12.2021

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