Thangavelu vs Rangaraj
2021 Latest Caselaw 25272 Mad

                                                                              S.A.No.1502 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.1502 of 2003
                                                       and
                                             C.M.P.No.13707 of 2003

                     Thangavelu                                   ... Appellant/
                                                                      Appellant/Plaintiff
                                                        Vs.
                     1.Rangaraj
                     2.Annathurai
                     3.Uthirapathi
                     4.Kauveri
                     5.Ranjitham
                     6.Jayamani                                  ... Respondents/
                                                                     Respondents/Defendants
                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 12.11.2002
                     passed in A.S.No.78 of 2000 on the file of Additional District Judge cum
                     Chief Judicial Magistrate at Pudukottai confirming the judgment and
                     decree in O.S.No.99 of 1997 dated 31.03.2000 on the file of Additional
                     District Munsif at Pudukottai.


                                     For Appellant   : Mr.S.D.Balaji
                                     For Respondents : Mr.G.Sridharan
                                                       for R1,R2,R4 to R6

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.1502 of 2003



                                                        JUDGMENT

There was no representation on the side of the appellants on

21.12.2021. Hence, it is posted today under the caption for dismissal.

Even today there is no representation. Therefore, this Second Appeal is

dismissed for default. No costs. Consequently, connected Miscellaneous

Petition is closed.

                                                                              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.1502 of 2003

To

1.The Additional District Judge cum Chief Judicial Magistrate, Pudukottai.

2.The Additional District Munsif, Pudukottai.

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

https://www.mhc.tn.gov.in/judis S.A.No.1502 of 2003

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.1502 of 2003

Dated:

22.12.2021

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