Sivanupandian vs M.S.Pandian ... 1St
2021 Latest Caselaw 24090 Mad

                                                                                 S.A.No.308 of 2005

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 07.12.2021

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                S.A.No.308 of 2005

                     Sivanupandian                             ... Appellant/
                                                                   Respondent/Plaintiff

                                                        Vs.

                     1.M.S.Pandian                             ... 1st Respondent/
                                                                   Appellant/1st Defendant

                     2.Innasi                                  ... 2nd Respondent/
                                                                   2nd Respondent/2nd Defendant


                     PRAYER :         Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 20.04.2004 in
                     A.S.No.114 of 2003, on the file of the Subordinate Court, Sankarankovil
                     reversing the judgment and decree dated 14.08.2003 in O.S.No.278 of
                     2000, on the file of the Principal District Munsif Court, Sankarankovil..


                                     For Appellant   : No appearance
                                     For Respondents : No appearance



                     1/4




https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.308 of 2005



                                                        JUDGMENT

The Second Appeal was listed on 06.12.2021. The learned counsel

for the appellant reported no instructions. Today the appeal is listed after

printing the name of the appellant. There is no representation on the side

of the appellant. Therefore, the Second Appeal is dismissed for default.

                                                                              07.12.2021


                     Index             :     Yes / No
                     Internet          :     Yes / No
                     gbg

                     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.308 of 2005

To

1.The Subordinate Court, Sankarankovil.

2.The Principal District Munsif Court, Sankarankovil.

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

https://www.mhc.tn.gov.in/judis S.A.No.308 of 2005

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.308 of 2005

Dated:

07.12.2021

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