Marianesam vs Padmaja
2021 Latest Caselaw 24190 Mad

                                                                               S.A.No.707 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 08.12.2021

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                S.A.No.707 of 2003

                     Marianesam                                 ... Appellant/
                                                                    Respondent/Defendant

                                                       Vs.

                     Padmaja                                    ... Respondent/
                                                                    Appellant/Plaintiff

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree in A.S.No.103 of 2002
                     on the file of the Principal District Judge, Kanyakumari at Nagarcoil
                     dated 21.02.2003 in reversing the well considered judgment and decree
                     in O.S.No.54 of 1998 on the file of the Subordinate Judge,
                     Padmanabhapuram dated 04.07.2002.


                                     For Appellant    : Mr.Prakash
                                     For Respondent   : Mr.H.Thayumanaswamy




                     1/4




https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.707 of 2003

                                                         JUDGMENT

The learned counsel for the respondent submits that the the matter

has been settled out of the Court. The learned counsel for the respondent

represents no instructions. Therefore, the Second Appeal is dismissed for

default.

                                                                                08.12.2021


                     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.707 of 2003

To

1.The Principal District Judge, Kanyakumari, Nagarcoil

2.The Subordinate Judge, Padmanabhapuram.

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

https://www.mhc.tn.gov.in/judis S.A.No.707 of 2003

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.707 of 2003

Dated:

08.12.2021

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