M.Sundaravadanam vs M.T.Jaganathan
2021 Latest Caselaw 2118 Mad

                                                                                   S.A.No.1187 of 2010

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 01.02.2021

                                                         CORAM

                                   THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                                   S.A.No.1187 of 2010
                                                           and
                                                     M.P.No.1 of 2010


                  1.M.Sundaravadanam
                  2.M.Chandravadanam @ Chandrasekar
                  3.M.Babu                                                        .. Appellants

                                                             Vs
                  M.T.Jaganathan                                                  .. Respondent

                  Prayer : The Second Appeal is filed under Section 100 of C.P.C. against
                  the judgment and decree passed in A.S.No.186 of 1999 on the file of
                  VII Additional City Civil Judge at Chennai dated 19.07.2002, confirming
                  the judgment and decree passed in O.S.No.763 of 1993 on the file of
                  I Assistant City Civil Judge at Chennai dated 18.06.1999.

                                  For Appellants         :        No appearance

                                  For Respondent         :        No appearance


                                                      JUDGMENT

When this appeal came up for hearing on 27.01.2022, the

learned counsel for the appellants appeared before this Court and

reported “No instructions” from the appellants. Hence, in view of the

same, this Court, after recording the said submission made by the

learned counsel for the appellants, directed the Registry to print the

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

S.A.No.1187 of 2010

R. PONGIAPPAN, J.

rsi

name of the appellants in the cause-list and to list the matter under the

caption 'For Dismissal' on 01.02.2022. Accordingly, this case was listed

today under the caption 'For dismissal'.

2. Today (01.02.2022), though the names of the appellants as

well as the respondent have been printed in the cause-list, none

appeared on behalf of them either in person or through counsel.

3. In view of the above, this Second Appeals is dismissed for

default. No costs. Consequently, connected miscellaneous petition is

closed.

                                                                                    01.02.2022
                  Internet : Yes/No
                  Index      : Yes/No
                  rsi

                  To

1.The VII Additional City Civil Judge, Chennai.

2.The I Assistant City Civil Judge, Chennai.

S.A.No.1187 of 2010 and M.P.No.1 of 2010

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