C.Thailappa Varma vs Kunji Alias Chinnasamy
2021 Latest Caselaw 5223 Mad

                                                                                 S.A.No.914 of 1996

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 26.02.2021

                                                         CORAM

                             THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                    S.A.No.914 of 1996


                    C.Thailappa Varma                      ... Appellant/Plaintiff

                                                           Vs.


                    1.Kunji Alias Chinnasamy
                    2.M.M.Samiyullah
                    3.M.M.Ajeesullah
                    4.M.M.Afsarullah
                    5.M.M.Ashrafullah                      ... Respondents/Defendants


                    PRAYER: This Appeal has been filed under Section 100 of Code of
                    Civil Procedure against the judgment and decree dated 25.07.1995
                    rendered in A.S.No.17 of 1991, on the file of the Sub Judge,
                    Dharmapuri, confirming the decree and Judgment dated 29.07.1991
                    in O.S.No.340 of 1982, on the file of the District Munsiff Court,
                    Dharmapuri.




                                   For Appellants          : No appearance
                                   For Respondents         : No appearance




https://www.mhc.tn.gov.in/judis/
                    1/2
                                                                           S.A.No.914 of 1996



                                                                  RMT.TEEKAA RAMAN., J


                                                                                        dua

                                                     JUDGMENT

On 18.02.2021, there was no representation for both the

parties and hence, the matter was posted under the caption “for

dismissal”. Even today (26.02.2021), there is no representation on

either side. Hence, this Second Appeal stands dismissed for default.

No costs.

26.02.2021

dua Index:Yes/No Internet:Yes/No Speaking Order/Non-speaking Order

To

1.The Sub Judge, Dharmapuri.

2.The District Munsiff Court, Dharmapuri.

S.A.No.914 of 1996

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