S.B.Siddharaj vs R.Saamaraj
2021 Latest Caselaw 25057 Mad

                                                                             S.A.Nos.1035 & 1036 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.Nos.1035 & 1036 of 2010
                                               and M.P.No.1 of 2010

                     S.A.No.1035 of 2010
                     1.S.B.Siddharaj
                     2.S.B.Nagamanickam                  ...               Appellants /
                                                                           Plaintiffs

                                                         versus

                     R.Saamaraj                          ...               Respondent /
                                                                           Defendant

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree dated 31.03.2004 made in
                     A.S.Nos.81 & 164 of 2001 on the file of the learned I Additional District
                     Judge, Salem, partly reversing the judgment and decree dated 13.03.2001
                     made in O.S.No.1784 of 1996 on the file of the learned II Additional
                     District Munsif, Salem.
                     S.A.No.1036 of 2010
                     1.S.B.Siddharaj
                     2.S.B.Nagamanickam
                     3.S.B.Radhakrishnan                 ...               Appellants /
                                                                           Defendants

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https://www.mhc.tn.gov.in/judis
                                                                                   S.A.Nos.1035 & 1036 of 2010
                                                                                          and M.P.No.1 of 2010




                                                             versus

                     R.Saamraj                               ...                  Respondent /
                                                                                  Plaintiff

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree dated 31.03.2004 made in
                     A.S.Nos.82 & 163 of 2001 on the file of the learned I Additional District
                     Judge, Salem, partly reversing the judgment and decree dated 13.03.2001
                     made in O.S.No.1788 of 1996 on the file of the learned II Additional
                     District Munsif, Salem.
                                  For Appellants      : No Appearance
                                  [in both S.As]

                                  For Respondent      : No Appearance
                                  [in both S.As]

                                        COMMON JUDGMENT
                                  When these Second Appeals are taken up for hearing on

                     16.12.2021, the learned counsel appearing for the appellants present and

                     submitted that he had no instructions from the appellants.



                                  2.     In view of the above, this Court directed the Registry to

                     list these matters today under the caption "for dismissal". Further, directed

                     the Registry to print the name of the appellants in the cause list.



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https://www.mhc.tn.gov.in/judis
                                                                                 S.A.Nos.1035 & 1036 of 2010
                                                                                        and M.P.No.1 of 2010




                                  3.     Though these matters were listed today under the caption

                     “for dismissal”, there was no representation on behalf of the appellants.



                                  4.     Hence, these Second Appeals are 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


                     To

                     1.The I Additional District Judge,
                       Salem.

                     2.The II Additional District Munsif,
                       Salem.




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https://www.mhc.tn.gov.in/judis
                                             S.A.Nos.1035 & 1036 of 2010
                                                    and M.P.No.1 of 2010




                                         R.PONGIAPPAN, J.

sri

S.A.Nos.1035 & 1036 of 2010 and M.P.No.1 of 2010

20.12.2021

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