S.Vellaisamy vs Balasubramanian
2021 Latest Caselaw 415 Mad

                                                                                 S.A.(MD)No.985 of 1995

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 06.01.2021

                                                    CORAM:

                           THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                              S.A.No.985 of 1995
                                            & M.P.(MD)No.1 of 2010
                 S.Vellaisamy                                           ... Appellant
                                                      Vs.

                 1.Balasubramanian
                 2.Angusamy
                 3.Jothi
                 4.Nagajotheeswaran                                     ... Respondents


                 PRAYER: Second Appeal filed under Section 100 of Civil Procedure Code,
                 against the judgment and decree dated 20.01.1995 made in A.S.No.66 of 1994 on
                 the file of the District Judge, Sivaganga confirming the judgment and decree dated
                 21.07.1994 made in O.S.No.263/1989 on the file of the District Munsif,
                 Manamadurai.


                                   For Appellant      : Mr.Balaji for M/s.M.S.Velusamy
                                   For Respondents : No Appearance




                 1/4
http://www.judis.nic.in
                                                                                  S.A.(MD)No.985 of 1995

                                             JUDGMENT

This Court, by order dated 21.02.2020, has granted two weeks time to

comply with the defects pointed out by the Registry. However, till date, no steps

have been taken by the learned counsel appearing for the appellant to pay batta in

respect of respondents 2 to 4. Hence, this Second Appeal is dismissed for default.

No costs. Consequently, connected miscellaneous petition is closed.

06.01.2021 Index : Yes/No Internet : Yes/No

vsm

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.

http://www.judis.nic.in S.A.(MD)No.985 of 1995

To

1.The District Judge, Sivaganga.

2.The District Munsif, Manamadurai.

3.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in S.A.(MD)No.985 of 1995

N.SATHISH KUMAR, J.

vsm

S.A.(MD)No.985 of 1995

06.01.2021

http://www.judis.nic.in