Karunakaran vs R.Radhakrishnan
2021 Latest Caselaw 25259 Mad

                                                                               S.A.No.206 of 2010

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 22.12.2021

                                                       CORAM

                                  THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                                  S.A.No.206 of 2010

                  Karunakaran                                              .. Appellant

                                                         vs.

                  R.Radhakrishnan                                          .. Respondent

                  Prayer : The Second Appeal is filed under Section 100 of C.P.C. against
                  the Judgment and Decree dated 28.10.2009 passed in A.S.No.11 of
                  2009 on the file of the Principal District Judge, Cuddalore reversing the
                  judgment and decree dated 30.09.2008 passed in O.S.No.127 of 2007
                  on the file of the First Additional Subordinate Judge, Cuddalore.


                                  For Appellant           :     Mr.S.K.Rakhunathan
                                  For Respondent          :     Mr.M.Muniruddin Sheriff


                                                     JUDGMENT

Today, when this appeal came up for hearing, the learned counsel

for the appellant appeared before this Court and sought further

accommodation for arguing the matter.

2. On going through the order sheet dated 01.12.2021, it appears

that this Court, after considering the year, on which, the appeal has

been filed, ordered fresh Notice to the respondent through Court as

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

S.A.No.206 of 2010

R. PONGIAPPAN, J.

rsi

well as privately, returnable by 22.12.2021. Even after knowing the

same, till date, the learned counsel for the appellant did not take any

steps for sending notice to the respondent through Court as well as

privately.

2. In view of the same, this Second Appeal is dismissed for

default. No costs.

22.12.2021

Internet : Yes/No Index : Yes/No rsi

To

1.The Principal District Judge, Cuddalore.

2.The I Additional Subordinate Judge, Cuddalore.

S.A.No.206 of 2010

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