Selvaraj vs Sivabalan
2021 Latest Caselaw 24940 Mad

                                                                                     S.A.No.1642 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.1642 of 2011 and
                                                      M.P.No.1 of 2011

                     Selvaraj                                               ... Appellant

                                                             Versus
                     Sivabalan                                              ... Respondent

                     PRAYER: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree of the Principal Sub Court,
                     Dindivanam in A.S.No.36 of 2010 dated 16.08.2010 in confirming the
                     Judgment and decree of the District Munsif, Vaanoor in O.S.No.36 of
                     2001 dated 19.04.2010.


                                       For Appellant     :       No appearance

                                       For Respondent    :       Mr.D.Ravichander


                                                     JUDGMENT

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

for the respondent alone appeared before this Court. In fact, on

https://www.mhc.tn.gov.in/judis S.A.No.1642 of 2011

13.12.2021, when the appeal was taken up for hearing, there is no

representation for the appellant. In view of the same, this Court, directed

the Registry to post the matter under the caption 'for dismissal on

17.12.2021'. Even today, there is no representation on behalf of the

appellant either in-person or through learned counsel.

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

dismissed for default. Consequently connected miscellaneous petition is

closed. No costs.

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

To

1. The Principal Sub Court, Dindivanam

2. The District Munsif, Vaanoor

https://www.mhc.tn.gov.in/judis S.A.No.1642 of 2011

R.PONGIAPPAN, J.

ssd

S.A.No.1642 of 2011 and M.P.No.1 of 2011

17.12.2021

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