R.Arunachalam vs M.Chandran
2021 Latest Caselaw 24849 Mad

                                                                                S.A.No.1681 of 1999



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 16.12.2021

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                               S.A.No.1681 of 1999

                     R.Arunachalam                                             ... Appellant
                                                        Vs.
                     1.M.Chandran
                     2.M.Gandhi(Died)
                     3.M.Krishnan
                     4.G.Pechiammal
                     5.Geetha
                     6.Jaya Sudha
                     7.Chitra                                                 ... Respondents
                        (R4 to R7 are brought on record as legal heirs
                        of the deceased R2 vide Court order dated
                        19.11.2021 made in C.M.P.Nos.3223 and
                        3223 of 2004 in S.A.No.1681 of 1999.)

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree passed in A.S.No.37 of
                     1997 on the file of the Principal District Judge, Madurai, dated
                     22.01.1999 confirming the judgment and decree in O.S.No.92 of 1995 on
                     the file of District Munsif, Madurai, dated 06.12.996.


                                     For Appellant   : No appearance
                                     For Respondents : No appearance


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.1681 of 1999



                                                         JUDGMENT

The matter was listed on 14.12.2021. 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.

                                                                                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.1681 of 1999

To

1.The Principal District Judge, Madurai.

2.The District Munsif, Madurai.

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

https://www.mhc.tn.gov.in/judis S.A.No.1681 of 1999

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.1681 of 1999

Dated:

16.12.2021

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