K.Murugesan vs Sundarambal @ Indira
2021 Latest Caselaw 24181 Mad

                                                                              S.A.No.1199 of 2012

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 08.12.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                   S.A.No.1199 of 2012


                     K.Murugesan                                                ... Appellant


                                                         .. Vs ..


                     Sundarambal @ Indira                                     ....Respondent


                     Prayer :- Second Appeal filed under Section 100 of the C.P.C, against

                     the Judgment and Decree dated 22.02.2012 made in A.S.No.117 of

                     2011 on the file of the Principal Sub-Judge, Salem, reversing the

                     decree and judgment made in O.S.No.288 of 2011 dated 03.11.2011

                     on the file of the First Additional District Munsiff, Salem.




                                   For Appellant      : No appearance

                                   For Respondent     : Mr.N.Manokaran




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                                                                              S.A.No.1199 of 2012



                                                                        RMT.TEEKAA RAMAN,J.,



                                                                                             nvi


                                                  JUDGMENT

When the matter was listed on 29.11.2021, there was no

representation on behalf of the appellant. Therefore, the matter was

ordered to be listed on 06.12.2021 under the caption “for dismissal”.

Even today i.e. 08.12.2021, no one appeared on behalf of the

appellant.

2. Therefore, this Second Appeal is dismissed for default.

No costs.

08.12.2021

nvi

Index : Yes / No Internet : Yes

To

1. The Principal Sub-Judge, Salem

2. The First Additional District Munsiff, Salem.

S.A.No.1199 of 2012

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