T.V.Lokaiah vs Chinnappan
2021 Latest Caselaw 24604 Mad

                                                                               S.A.No.1480 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 14.12.2021

                                                       CORAM

                                  THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                               S.A.No.1480 of 2011

                  1.T.V.Lokaiah
                  2.T.L.Lakshmipathy
                  3.T.L.Srinathan                                           .. Appellants

                                                        vs.

                  Chinnappan                                                .. Respondent

                  Prayer : The Second Appeal is filed under Section 100 of C.P.C.
                  against the Judgment and Decree passed by the Principal District
                  Judge, Thiruvallur in A.S.No.55 of 2009 on 05.04.2011 confirming the
                  Judgment and Decree passed in O.S.No.99 of 2004 by the learned
                  Subordinate Judge, Poonamallee on 16.06.2009.

                                  For Appellants   :     No Appearance
                                  For Respondent   :     Mr.A.Palaniappan


                                                   JUDGMENT

When this appeal came up for hearing on 09.12.2021, the

learned counsel for the appellant appeared before this Court and

reported “No instructions” for the appellants. Hence, this Court

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

list and to list the matter under the caption 'For Dismissal' on

14.12.2021. Accordingly, the case was listed today under the caption

'For dismissal'.

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

S.A.No.1480 of 2011

R. PONGIAPPAN, J.

rsi

2. Even today (14.12.2021), though the name of the appellants

are printed in the cause-list, there is no representation on behalf of

the appellants either in person or through counsel. Learned counsel for

the respondent is present. Hence, this Second Appeal is dismissed for

default. No costs.

14.12.2021 Internet : Yes/No Index : Yes/No rsi

To

1.The Principal District Judge, Thiruvallur.

2.The Subordinate Judge, Poonamallee.

S.A.No.1480 of 2011

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