Thangaraj vs Abraham Alias Senthilathiban
2021 Latest Caselaw 23829 Mad

                                                                                 S.A.No.1224 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 03.12.2021

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.No.1224 of 2003
                                                            and
                                                   C.M.P.No.10485 of 2003

                     Thangaraj                                                  ... Appellant

                                                            -vs-

                     Abraham alias Senthilathiban                             .... Respondent

                     PRAYER : Second Appeal filed under Section 100 C.P.C, against the
                     Judgment and Decree, dated 10.03.2003, made in A.S.No.76 of 2002, on the
                     file of the learned Principal District Judge, Tuticorin, confirming the
                     Judgment and Decree dated 22.03.2002, made in O.S.No.153 of 1997, on
                     the file of the learned Principal District Munsif - cum - Judicial Magistrate,
                     Tiruchendur.


                                   For Appellant      : No Appearance
                                   For Respondent     : No Appearance




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.1224 of 2003




                                                       JUDGMENT

When the Second Appeal was listed on 30.11.2021, there was no

representation on the side of the appellant and hence the Second Appeal was

posted today i.e., on 03.12.2021 under the caption “for dismissal”. Even

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

Second Appeal is dismissed for default. No costs. Consequently, the

connected Civil Miscellaneous Petition is closed.

                                                                                   03.12.2021

                     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.No.1224 of 2003

To

1. The Principal District Judge, Tuticorin.

2. The Principal District Munsif - cum - Judicial Magistrate, Tiruchendur.

https://www.mhc.tn.gov.in/judis S.A.No.1224 of 2003

R.VIJAYAKUMAR,J.

ebsi

S.A.No.1224 of 2003 and C.M.P.No.10485 of 2003

03.12.2021

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