Shakera Gulamali vs S.Kr.Viswanathan
2021 Latest Caselaw 24939 Mad

                                                                                      S.A.No.1172 of 2011


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 17.12.2021

                                                         CORAM:

                                      THE HON'BLE MR.JUSTICE R.PONGIAPPAN

                                                    S.A.No.1172 of 2011

                     Shakera Gulamali                                        ... Appellant

                                                             Versus

                     S.Kr.Viswanathan                                        ... Respondent

                     PRAYER: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure to set aside the Judgment and Decree of the learned V
                     Additional Judge, City Civil Court, Chennai dated 21.07.2010 in
                     A.S.No.625 of 2008 confirming the Judgment and Decree of the learned
                     I Assistant Judge, City Civil Court, Chennai dated 17.03.2008 in
                     O.S.No.7757 of 2006 and to decree the said suit as prayed for.


                                       For Appellant     :       No appearance

                                       For Respondent    :       M/s. R.Jayasree

                                                       JUDGMENT

Today, when the appeal came up for hearing, the learned counsel

for the respondent alone appeared before this Court and there is no

https://www.mhc.tn.gov.in/judis S.A.No.1172 of 2011

representation on the side of the appellant. In fact, on 15.12.2021, when

the appeal was taken up for hearing, learned counsel appearing for the

appellant appeared before this Court and reported 'no instructions' for the

appellant. In view of the same, this Court, directed the Registry to print

the name of the appellant in the cause list and to post the matter under the

caption 'for dismissal on 17.12.2021'. Even after showing the name of the

appellant in the cause list, none appeared on behalf of the appellant, viz.,

Shakera Gulamali.

2. Hence in view of the above, the present Second Appeal is

dismissed for default. No costs.

17.12.2021 Index: Yes/No Internet: Yes/No ssd

https://www.mhc.tn.gov.in/judis S.A.No.1172 of 2011

To

1. The V Additional Judge, City Civil Court, Chennai

2. The I Assistant Judge, City Civil Court, Chennai

https://www.mhc.tn.gov.in/judis S.A.No.1172 of 2011

R.PONGIAPPAN, J.

ssd

S.A.No.1172 of 2011

17.12.2021

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