A.Ramaiyan Vijayathevar vs Mrs.Saroja
2021 Latest Caselaw 23717 Mad

                                                                             S.A(MD) No.318 of 2005


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 02.12.2021

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                   S.A.(MD)No.318 of 2005

                     A.Ramaiyan Vijayathevar                                ... Appellant
                                                            -vs-

                     Mrs.Saroja                                              .... Respondent

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     Judgment and Decree, dated 26.08.2004, made in A.S.No.47 of 2003, on the
                     file of the learned Subordinate Judge, Pattukkottai, confirming the Judgment
                     and Decree, dated 23.06.2003, made in O.S.No.11 of 2000, on the file of the
                     learned District Munsif cum Judicial Magistrate, Orathanad, Thanjavur
                     District.


                                   For Appellant      : Mr.T.Sekar
                                   For Respondent     : No Appearance




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                   S.A(MD) No.318 of 2005




                                                         JUDGMENT

The learned counsel for the appellant represents that despite several

letters to the appellant as well as the lower Court counsel, there is no

response from the party and reported no instruction. Hence, this Second

Appeal is dismissed for default. No costs.

                                                                                       02.12.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi




                     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(MD) No.318 of 2005

To

1. The learned Subordinate Judge, Pattukkottai.

2. The District Munsif cum Judicial Magistrate, Orathanad, Thanjavur District.

https://www.mhc.tn.gov.in/judis S.A(MD) No.318 of 2005

R.VIJAYAKUMAR,J.

ebsi

S.A.(MD)No.318 of 2005

02.12.2021

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