Appadurai vs Krishnan
2021 Latest Caselaw 23825 Mad

                                                                                  S.A.No.446 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 03.12.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.No.446 of 2002

                     1. Appadurai
                     2. Balasingh                                               ... Appellants

                                                           -vs-

                     1. Krishnan
                     2. Natarajan                                              .... Respondents

                     PRAYER : Second Appeal filed under Section 100 C.P.C, against the
                     Judgment and Decree, dated 15.10.2001, made in A.S.No.115 of 2000, on
                     the file of the learned I Additional District Judge – cum- Chief Judicial
                     Magistrate, Tirunelveli, confirming the Judgment and Decree, dated
                     09.02.2000, passed in O.S.No.29 of 1997, on the file of the learned District
                     Munsif cum Judicial Magistrate, Nanguneri.


                                   For Appellants     : No Appearance
                                   For R2             : Mr.P.Senthur Pandian




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.446 of 2002




                                                          JUDGMENT

When the Second Appeal was listed on 30.11.2021, the learned

counsel for the appellants reported “no instructions”. Therefore, this Court

directed the Registry to print the name of the appellants in the cause-list and

post the appeal under the caption “for orders” on 02.12.2021.

2. Even though, the name of the appellants are printed in the cause-

list, there was no representation on the side of the appellants and hence the

matter was posted under the caption “for dismissal” on 03.12.2021. Even

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

Second Appeal is dismissed for default. No costs.

                                                                                       03.12.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi

https://www.mhc.tn.gov.in/judis S.A.No.446 of 2002

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 I Additional District Judge – cum- Chief Judicial Magistrate, Tirunelveli.

2. The District Munsif cum Judicial Magistrate, Nanguneri.

https://www.mhc.tn.gov.in/judis S.A.No.446 of 2002

R.VIJAYAKUMAR,J.

ebsi

S.A.No.446 of 2002

03.12.2021

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