Petha Naicker vs Koolaiammal
2021 Latest Caselaw 24855 Mad

                                                                                      S.A.No.1595 of 2002



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 16.12.2021

                                                           CORAM

                                    THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                     S.A.No.1595 of 2002


                     Petha Naicker                                   ... Appellant/
                                                                         1st Respondent/1st defendant
                                                              Vs.
                     1.Koolaiammal
                     2.Andi Naicker                                  ... Respondents/
                                                                         Appellants/Plaintiffs

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree in A.S.No.196 of 1999
                     on the file of Principal Subordinate Judge's Court at Tiruchirappalli dated
                     31.01.2002 reversing the judgment and decree dated 26.09.1994 in
                     O.S.No.41 of 1983 on the file of District Munsif Court at Manaparai.
                                         For Appellant   : No appearance
                                         For Respondents : Mr.G.Sridharan
                                                           for Mr.T.M.Hariharan

                                                         JUDGMENT

The learned counsel for the appellant had reported no instructions

on 13.12.2021. Hence, the matter is posted today after print the name of

https://www.mhc.tn.gov.in/judis S.A.No.1595 of 2002

the parties. Even today there is no representation on the side of the

appellant. Therefore, this 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.1595 of 2002

To

1.The Principal Subordinate Judge, Tiruchirappalli.

2.The District Munsif Court, Manaparai.

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

https://www.mhc.tn.gov.in/judis S.A.No.1595 of 2002

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.1595 of 2002

Dated:

16.12.2021

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