Chandra vs Natesan @ Muthusamy
2021 Latest Caselaw 24608 Mad

                                                                            S.A.No.1181 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 14.12.2021

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                               S.A.No.1181 of 2011

                  1.Chandra
                  2.Palaniammal
                  3.Annamalai
                  4.Alli
                  5.Palani                                               .. Appellants

                                                        vs.

                  1.Natesan @ Muthusamy
                  2.Murugan
                  3.Appusamy
                  4.Solai @ Sellamuthu
                  5.Sivalingam                                           .. Respondents

                  Prayer : The Second Appeal is filed under Section 100 of C.P.C.
                  against the Judgment and Decree dated 08.03.2006 made in
                  A.S.No.99 of 2005 on the file of the Principal District Court, Salem,
                  confirming the judgment and decree dated 22.04.2004 made in
                  O.S.No.207 of 1998 on the file of the Sub Court, Sankari.


                                  For Appellants         :    No Appearance
                                  For Respondent-2       :    Mr.N.Manokaran
                                  Respondents-1 & 3      :    Died
                                  Respondent-4           :    No appearance
                                  Respondent-5           :    Not ready in notice


                                                     JUDGMENT

When this appeal came up for hearing on 09.12.2021, the

learned counsel for the appellants appeared before this Court and https://www.mhc.tn.gov.in/judis

S.A.No.1181 of 2011

R. PONGIAPPAN, J.

rsi

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'.

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

appearing for the second 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, Salem.

2.The Subordinate Judge, Sankari.

S.A.No.1181 of 2011

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