S.Vellaisamy vs S.Muthiah
2021 Latest Caselaw 25387 Mad

                                                                              S.A.No.700 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 23.12.2021

                                                  CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                             S.A.No.700 of 2003

                     1.S.Vellaisamy

                     2.S.Selvaraj

                     3.S.Balakrishnan                             ... Appellants/
                                                                      Appellants/
                                                                      Defendants

                                                     Vs.

                     1.S.Muthiah

                     2.S.Vairavan                               ... Respondents 1 & 2/
                                                                    Respondents 1 & 2/
                                                                    Plaintiffs 1 & 2

                     3.Krishnan

                     4.Shanmugam                               ... Respondents 3 & 4/
                                                                   Respondents 3 & 4/
                                                                   Defendants 1 & 2
                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 03.07.2000
                     passed in A.S.No.82 of 1999 on the file of the Additional Sub-Court,
                     Tenkasi, confirming the judgment and decree, dated 28.06.1999 passed
                     in O.S.No.213 of 1993 on the file of the Additional District Munsif
                     Court, Sankarankoil.

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.700 of 2003




                                           For Appellants  : No appearance
                                           For Respondents : Mr.M.P.Senthil
                                                             for Mr.J.Antony Jesus
                                                             for R1 & R2


                                                          JUDGMENT

The learned counsel for the appellants has reported “No

Instructions” and the appeal is listed today after printing the name of the

parties. There is no representation on the side of the appellants.

Therefore, the second appeal is dismissed for default. No costs.

                                                                             23.12.2021


                     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.700 of 2003

To

1.The Additional Sub-Court, Tenkasi.

2.The Additional District Munsif Court, Sankarankoil.

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

https://www.mhc.tn.gov.in/judis S.A.No.700 of 2003

R.VIJAYAKUMAR ,J.

btr

Order made in S.A.No.700 of 2003

Dated:

23.12.2021

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