R.Srinivasa Nadar vs Mariammal
2021 Latest Caselaw 23598 Mad

                                                                                   S.A.No.2029 of 2002

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 01.12.2021

                                                        CORAM

                                    THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                  S.A.No.2029 of 2002

                     1.R.Srinivasa Nadar
                     2.Poornathammal
                     3.S.Rajendran
                     4.S.Kumar                                  ... Appellants/
                                                                    Appellants/Plaintiff Nos.1 to 4
                                                          Vs.
                     Mariammal                                  ... Respondent/
                                                                    Respondent/ Plaintiff

                     PRAYER :            Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the decree and in A.S.No.154 of1998, dated
                     15.07.2002 on the file of the Principal District Judge, Tiruchirapalli,
                     confirming the decree and judgment in O.S.No.2249 of 1987 dated
                     16.03.1998 on the file of the First Additional District Munsif,
                     Tiruchirapalli.


                                        For Appellant   : No appearance
                                        For Respondents : No appearance


                                                     JUDGMENT

The Second Appeal was listed on 26.11.2021. There was no

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

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

S.A.No.2029 of 2002

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

representation on the side of the appellants. 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 Principal District Judge, Tiruchirapalli.

2.The First Additional District Munsif, Tiruchirapalli.

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

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

S.A.No.2029 of 2002

R.VIJAYAKUMAR ,J.

gbg/btr

Order made in S.A.No.2029 of 2002

Dated:

01.12.2021

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