M.Veerasamy vs S.Pichai
2021 Latest Caselaw 25165 Mad

                                                                                   S.A.No.1522 of 2002

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 21.12.2021

                                                          CORAM

                                    THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.No.1522 of 2002

                     M.Veerasamy                                             ... Appellant/
                                                                                 Appellant/
                                                                                 Plaintiff

                                                             Vs.

                     S.Pichai                                                ... Respondent/
                                                                                 Respondent/
                                                                                 Defendant
                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree of the learned Principal
                     Sub-ordinate Judge, Kumbakonam in A.S.No.28 of 2000, dated
                     25.04.2001, partly reversing the judgment and decree of the learned
                     District Munsif of Valangaiman at Kumbakonam in O.S.No.17 of 1992,
                     dated 17.12.1999.


                                         For Appellant     : No appearance

                                         For Respondent    : No appearance


                                                         JUDGMENT

The appeal was listed on 13.12.2021. There was no representation

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

S.A.No.1522 of 2002

on the side of the appellant. Hence, it is listed today under the caption

“For Dismissal”. Even today, there is no representation on the side of the

appellant. Therefore, this second appeal is dismissed for default. No

costs.

                                                                         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.

To

1.The Principal Sub-ordinate Judge, Kumbakonam.

2.The District Munsif Court, Valangaiman, Kumbakonam.

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

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

S.A.No.1522 of 2002

R.VIJAYAKUMAR ,J.

btr

Order made in S.A.No.1522 of 2002

Dated:

21.12.2021

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