Sahayamatha Educational Trust vs V.Rajagopal Naidu
2021 Latest Caselaw 25389 Mad

                                                                             S.A.No.767 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.767 of 2003
                                                        and
                                               C.M.P.No.7309 of 2003

                     Sahayamatha Educational Trust,
                     Represented by its President,
                     K.Amalraj.                                   ... Appellant/
                                                                      Respondent No.1/
                                                                      Defendant No.1

                                                        Vs.

                     1.V.Rajagopal Naidu

                     2.R.Sridharan

                     3.Krishnamoorthy Pillai

                     4.Kandham

                     5.Anusuya Bai

                     6.Jamuna Bai

                     7.Manjula Bai

                     8.Damodharan

                     9.Chinnathambi

                     10.Meera Bai


                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                         S.A.No.767 of 2003

                     11.Mohan                                      ... Respondents 3 to 11/
                                                                       Respondents 2, 3 and 5 to 11 /
                                                                       Defendants 2, 3 and 5 to 11
                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the decree and judgment of the Additional
                     District Judge (Fast Track Court – I), Thanjavur passed in A.S.No.152 of
                     2001, dated 17.10.2002, reversing the decree and judgment of the
                     Subordinate Judges Court, Thanjavur passed in O.S.No.26 of 1996, dated
                     11.09.2001.


                                           For Appellant   : No appearance
                                           For Respondents : Mr.M.R.Srinivasan
                                                             for M/s.R.Nandakumar


                                                          JUDGMENT

The learned counsel for the appellant reported “No instructions”

on 22.12.2021 and the matter is posted under the caption “For Dismissal”

after printing the name of the appellant. Even today, there is no

representation on the side of the appellant. Therefore, the second appeal

is dismissed for default. No costs. Consequently, connected

Miscellaneous Petition is closed.

                                                                            23.12.2021


                     Index             :       Yes / No
                     Internet          :       Yes / No
                     btr

https://www.mhc.tn.gov.in/judis S.A.No.767 of 2003

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 Additional District Judge (Fast Track Court - i), Thanjavur.

2.The Subordinate Judges Court, Thanjavur.

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

https://www.mhc.tn.gov.in/judis S.A.No.767 of 2003

R.VIJAYAKUMAR ,J.

btr

Order made in S.A.No.767 of 2003

Dated:

23.12.2021

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