A.Ramadoss vs Murugan
2021 Latest Caselaw 25170 Mad

                                                                              S.A.No.1327 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.1327 of 2003

                     A.Ramadoss                                    ... Appellant/
                                                                       Appellant/
                                                                       Plaintiff

                                                        Vs.

                     1.Murugan

                     2.Muthammal

                     3.Sundari                                    ... Respondents 1 to 3/
                                                                      Respondents 1 to 3/
                                                                      Defendants 1 to 3
                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 09.04.2001, and
                     made in A.S.No.84 of 2000 on the file of the Principal Sub Court,
                     Tenkasi, and setting aside the judgment and decree, dated 30.10.2000,
                     and made in O.S.No.800 of 1995 on the file of the District Munsif Court,
                     Tenkasi.


                                     For Appellant    : No appearance

                                     For Respondents : No appearance




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                     1/4
                                                                                   S.A.No.1327 of 2003

                                                         JUDGMENT

The appeal was listed on 17.12.2021. There was no representation

on the side of the appellant. Today, the appeal is listed under the caption

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

appellant. Therefore, the 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.

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

S.A.No.1327 of 2003

To

1.The Principal Sub Court, Tenkasi.

2.The District Munsif Court, Tenkasi.

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

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

S.A.No.1327 of 2003

R.VIJAYAKUMAR ,J.

btr

Order made in S.A.No.1327 of 2003

Dated:

21.12.2021

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