Sambandamoorthy vs R.Kalyanaraman
2021 Latest Caselaw 25162 Mad

                                                                               S.A.No.787 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 21.12.2021

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                 S.A.No.787 of 2003
                                                        and
                                               C.M.P.No.7483 of 2003

                     1.Sambandamoorthy

                     2.Senthamil Selvi                                  ... Appellants/
                                                                            Appellants/
                                                                            Defendants

                                                        Vs.

                     R.Kalyanaraman                                     ... Respondent/
                                                                            Respondent/
                                                                            Plaintiff

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the decree and judgment of the Principal
                     Subordinate Judges Court, Kumbakonam passed in A.S.No.87 of 2000,
                     dated 25.10.2002, confirming the decree and judgment of the District
                     Munsif cum Judicial Magistrates Court, Papanasam, passed in O.S.No.19
                     of 1995, dated 31.01.2000.


                                     For Appellants   : No appearance

                                     For Respondent   : No appearance



https://www.mhc.tn.gov.in/judis
                     1/4
                                                                                     S.A.No.787 of 2003

                                                         JUDGMENT

On 16.12.2021 the learned counsel for the appellants filed a Memo

reporting “No instructions”. Registry is directed to print the name of the

parties on 20.12.2021. Therefore, the second appeal was listed in the

name of the appellants, there was no representation on the side of the

appellants. Today, it is listed under the caption “For Dismissal”. Even

today, there is no representation on the side of the appellants. Therefore,

the second appeal is dismissed for default. No costs. Consequently,

connected Miscellaneous Petition is closed.

                                                                                21.12.2021


                     Index              :     Yes / No
                     Internet           :     Yes / No
                     btr



                     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.787 of 2003

To

1.The Principal Subordinate Judges Court, Kumbakonam.

2.The District Munsif cum Judicial Magistrates Court, Papanasam.

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

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

S.A.No.787 of 2003

R.VIJAYAKUMAR ,J.

btr

Order made in S.A.No.787 of 2003

Dated:

21.12.2021

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