V.C.Govindasamy Gounder vs B.Kanaga Rani
2021 Latest Caselaw 25056 Mad

                                                                                        S.A.No.326 of 2010
                                                                                      and M.P.No.1 of 2010




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 20.12.2021

                                                          CORAM:

                                  THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                                      S.A.No.326 of 2010
                                                     and M.P.No.1 of 2010

                     V.C.Govindasamy Gounder                   ...              Appellant /
                                                                                2nd defendant
                                                               versus
                     1.B.Kanaga Rani
                     2.A.Baskar                                ...              Respondents 1&2/
                                                                                Plaintiffs

                     3.Narasimma Gounder                       ...              3rd respondent /
                                                                                1st defendant

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree dated 30.09.2009 made in A.S.No.4
                     of 2005 on the file of the learned Principal Subordinate Judge, Krishnagiri,
                     confirming the judgment and decree dated 14.07.2004 made in O.S.No.109
                     of 2000 on the file of the learned District Munsif-cum-Judicial Magistrate,
                     Pochampalli.
                                     For Appellant       : Mr.V.Karthikeyan
                                                           for M/s.V.Nicholas

                                     For Respondents : Not ready in notice



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https://www.mhc.tn.gov.in/judis
                                                                                       S.A.No.326 of 2010
                                                                                     and M.P.No.1 of 2010




                                                  JUDGMENT

Heard the learned counsel appearing for the appellant.

2. In fact, on 22.11.2021, when this Second Appeal was

taken up for hearing, this Court directed to issue fresh notice to the

respondents 1 to 3 returnable for the hearing today. Now, from the

representation made by the learned counsel for the appellant it seems that,

so far he has not paid any batta and also he has not taking steps for sending

notice privately.

3. Hence, in view of the above, this Second Appeal is

dismissed for default. Consequently, connected Miscellaneous Petition is

closed. However, there is no order as to costs.

20.12.2021

Speaking order / Non-speaking order Index : Yes / No

sri

https://www.mhc.tn.gov.in/judis S.A.No.326 of 2010 and M.P.No.1 of 2010

To

1.The Principal Subordinate Judge, Krishnagiri.

2.The District Munsif-cum-Judicial Magistrate, Pochampalli.

https://www.mhc.tn.gov.in/judis S.A.No.326 of 2010 and M.P.No.1 of 2010

R.PONGIAPPAN, J.

sri

S.A.No.326 of 2010 and M.P.No.1 of 2010

20.12.2021

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