M/S.Kadiravan Chemicals Private ... vs Uoorkattan
2021 Latest Caselaw 24846 Mad

                                                                                S.A.No.956 of 2003



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 16.12.2021

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                 S.A.No.956 of 2003
                                                        and
                                               C.M.P.No.8686 of 2003

                     M/s.Kadiravan Chemicals Private Limited,
                     Represented by its Manager
                     A.Manoharan.                                    ... Appellant/
                                                                         Appellant/Defendant

                                                        Vs.
                     1.Uoorkattan
                     2.Venkatachala Konar
                     3.Ganapathi Konar
                     4.Velu Konar
                     5.Perumal Konar
                     6.Subramanian
                     7.Pasungili Ammal
                     8.Raman
                     9.Venkata Kannan                                ... Respondents/
                                                                         Respondents/Plaintiffs


                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree in A.S.No.15 of 2001,
                     dated 21.12.2001 passed by the Additional Subordinate Judge I,
                     Tirunelveli     thereby   confirming   the   judgment   and    decree     in

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.956 of 2003

                     O.S.No.69 of 1998 dated 06.12.2000 passed by the Principal District
                     Munsif Court, Tirunelveli.


                                           For Appellant   : No appearance
                                           For Respondents : Mr.S.Balasubramanian
                                                             for R2,R5,R6 and R9


                                                          JUDGMENT

The matter was listed on 10.12.2021. There was no representation

on the side of the appellant. Hence, it is listed today under the caption

“for dismissal”. Even today there is no representation on the side of the

appellant. Therefore, the Second Appeal is dismissed for default. No

costs. Consequently, connected Civil Miscellaneous Petition is closed.

                                                                                16.12.2021

                     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.956 of 2003

To

1.The Additional Subordinate Judge I, Tirunelveli.

2.The Principal District Munsif Court, Tirunelveli.

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

https://www.mhc.tn.gov.in/judis S.A.No.956 of 2003

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.956 of 2003

Dated:

16.12.2021

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