Natarajan vs R.Muthukrishnan
2021 Latest Caselaw 24730 Mad

                                                                                  S.A.No.998 of 2003



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 15.12.2021

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                S.A.No.998 of 2003


                     Natarajan                                 ... Appellant/
                                                                  Appellant in A.S & Respondent
                                                                     in Cross Objection/
                                                                   Defendant
                                                         Vs.

                     R.Muthukrishnan                           ... Respondent/
                                                                  Respondent in A.S & Cross
                                                                      Objector/
                                                                  Plaintiff

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the decree and judgment in A.S.No.326 of 1984
                     dated 20.04.2002 on the file of the Additional District Judge I cum
                     Judicial Magistrate, Tiruchirappalli in so far as it is against the appellant
                     reversing the findings of the learned Principal District Munsif,
                     Tiruchirappalli in the decree and judgment dated 05.11.1984 in
                     O.S.No.2220 of 1981.




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.998 of 2003

                                           For Appellant    : No appearance
                                           For Respondent   : Mr.A.Arumugam
                                                              for M/s.Ajmal Associates


                                                          JUDGMENT

The matter was listed on 09.12.2021. There was no representation

on the side of the appellants. Hence, the matter was posted today under

the caption for dismissal. Even today there is no representation on the

side of the appellants. Therefore, this Second Appeal is dismissed for

default.

                                                                                 15.12.2021


                     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.998 of 2003

To

1.The Additional District Judge I cum Judicial Magistrate, Tiruchirappalli.

2.The Principal District Munsif, Tiruchirappalli.

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

https://www.mhc.tn.gov.in/judis S.A.No.998 of 2003

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.998 of 2003

Dated:

15.12.2021

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