Chockalingam Chettiar vs Thaathaa Ambalam
2021 Latest Caselaw 25173 Mad

                                                                                S.A.No.735 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.735 of 2003

                     Chockalingam Chettiar                           ... Appellant/
                                                                         Respondent/
                                                                         Plaintiff

                                                       Vs.

                     1.Thaathaa Ambalam

                     2.Palaniyappan

                     3.Panneer

                     4.Subramaniam                              ... Respondents/
                                                                    Appellants/
                                                                    Defendants

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree of the Principal
                     District Judge of Pudukkottai, in A.S.No.16 of 2002, dated 26.06.2002,
                     reversing the decree and judgment of the District Munsif Court,
                     Aranthangi in O.S.No.342 of 1994, dated 16.08.2001.


                                     For Appellant   : No appearance

                                     For Respondents : No appearance


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                     1/3
                                                                                      S.A.No.735 of 2003

                                                         JUDGMENT

The learned counsel appearing for the appellant had filed a Memo

reporting “No instructions” on 20.12.2021. The second appeal is listed

today after printing the name of the parties and there is no representation

on the side of the appellants. 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 District Judge, Pudukkottai.

2.The District Munsif Court, Aranthangi.

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

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

S.A.No.735 of 2003

R.VIJAYAKUMAR ,J.

btr

Order made in S.A.No.735 of 2003

Dated:

21.12.2021

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