Ramanathan vs Mohamed Sheriff
2021 Latest Caselaw 25269 Mad

                                                                                  S.A.No.586 of 2003



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 22.12.2021

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                S.A.No.586 of 2003


                     Ramanathan                                      ... Appellant/
                                                                         Appellant/Plaintiff
                                                        Vs.
                     1.Mohamed Sheriff
                     2.K.Ramakrishnan
                     3.K.Suseentharan
                     4.Mottapakkiri Pallivasal
                       Represented by its trustee,
                       Thasthageer.
                     5.V.Leelavathy                               ... Respondents/
                                                                      Respondents/Defendants

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 23.09.2002
                     passed in A.S.No.15 of 2000 on the file of the Principal District Judge,
                     Sivaganga confirming the judgment and decree dated 20.09.1999 passed
                     in O.S.No.37 of 1997 on the file of the District Munsif, Sivaganga.


                                     For Appellant   : Mr.S.D.Balaji
                                     For Respondents : Mr.P.Pandithurai



                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.586 of 2003

                                                          JUDGMENT

The learned counsel for the appellant had reported no instructions.

The appeal is listed today after printing the name of the parties. It was

originally listed on 20.12.2021. There was no representation on the side

of the appellants. Again it was listed today. Even today there is no

representation on the side of the appellants. Therefore, the Second

Appeal is dismissed for default.

                                                                                  22.12.2021



                     Index              :     Yes / No
                     Internet           :     Yes / No
                     gbg

                     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.586 of 2003

To

1.The Principal District Judge, Sivaganga.

2.The District Munsif, Sivaganga.

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

https://www.mhc.tn.gov.in/judis S.A.No.586 of 2003

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.586 of 2003

Dated:

22.12.2021

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