Sivapackiam vs Chidambaram
2021 Latest Caselaw 23718 Mad

                                                                              S.A.Nos.17 & 18 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 02.12.2021

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                   S.A.Nos.17 & 18 of 2003

                     Sivapackiam                                              ... Appellant
                                                                              (in both cases)
                                                            -vs-

                     Chidambaram                                               .... Respondent
                                                                               (in both cases)

                     COMMON PRAYER : Second Appeals filed under Section 100 C.P.C,
                     against the Judgment and Decree, dated 28.09.2001, made in A.S.Nos.24 &
                     23 of 2001 on the file of the learned Additional District Judge – cum- Chief
                     Judicial Magistrate, Pudukkottai, confirming the Judgment and Decree
                     dated 31.10.1996, made in O.S.Nos.485 of 1995 and 756 of 1992 on the file
                     of the learned Principal District Munsif, Pudukkottai.


                                   For Appellant      : No Appearance
                                                        (in both cases)

                                   For Respondent     : Mr.C.Mahadevan
                                                        for M/s.A.L.Ganthimathi
                                                        (in both cases)



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https://www.mhc.tn.gov.in/judis
                                                                             S.A.Nos.17 & 18 of 2003




                                                  COMMON JUDGMENT


                                  When the Second Appeals were listed on 29.11.2021, there was no

                     representation on the side of the appellant and hence the Second Appeals

                     were posted today i.e., on 02.12.2021 under the caption for dismissal. Even

                     today, there is no representation on the side of the appellant. Hence, this

                     Second Appeals are 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.




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https://www.mhc.tn.gov.in/judis
                                                                  S.A.Nos.17 & 18 of 2003




                     To
                     1. The Additional District Judge – cum-
                        Chief Judicial Magistrate, Pudukkottai.

                     2. The Principal District Munsif,
                        Pudukkottai.




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https://www.mhc.tn.gov.in/judis
                                      S.A.Nos.17 & 18 of 2003




                                    R.VIJAYAKUMAR,J.

ebsi

S.A.Nos.17 & 18 of 2003

02.12.2021

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