G.L.Muniraj vs Thimmayiammal
2021 Latest Caselaw 13184 Mad

                                                                                           SA.No.1107 of 2011


                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATE : 05.07.2021

                                                               CORAM

                                     THE HONOURABLE MR. JUSTICE R.PONGIAPPAN

                                                      S.A.No.1107 of 2011
                                                      and M.P.No.1 of 2011

                1.G.L.Muniraj
                2.G.L.Venkatachalam
                3.G.L.Anbarasu
                4.G.L.Aasaithambi
                5.G.L.Srinivasan
                6.G.L.Thiruvalluvan
                7.G.L.Azhagusingam                                                       ...Appellants

                                                                Vs.

                1.Thimmayiammal
                2.G.M.Lakshmanan                                                         ...Respondents

                Prayer :-
                                   This Second Appeal is filed under Section 100 of Civil Procedure Code as
                against the Judgment and decree of the learned Subordinate Judge, Dharmapuri dated
                22.12.2010 made in A.S.No.20 of 2009 confirming that of the Judgment and decree of
                the learned District Munsif, Palacode dated 31.12.2008 made in O.S.No.76 of 2001.


                                             For Appellants           : No appearance

                                             For Respondents          : Mr.N.Manokaran




                1/4

https://www.mhc.tn.gov.in/judis/
                                                                                       SA.No.1107 of 2011


                                                         JUDGMENT

Today, when the appeal is taken up for hearing, there was no

representation on behalf of the appellants. The learned counsel appearing

for respondents alone appeared before this Court, through Video

Conferencing.

2. On verification of records, it appears that previously, when the

matter was posted on 21.06.2021 also, the counsel appearing for the

appellants, had not appeared before this Court and thus, the appeal is listed

today, under the caption, 'for dismissal'.

3. Hence, in view of the above, the instant Second Appeal is

dismissed for default. No Costs. Consequently connected miscellaneous petition

is closed.

05.07.2021 Index : Yes/No Internet : Yes/No Speaking order/Non-speaking order Jer

https://www.mhc.tn.gov.in/judis/ SA.No.1107 of 2011

To

1. The Subordinate Judge Dharmapuri.

2.The District Munsif Palacode.

https://www.mhc.tn.gov.in/judis/ SA.No.1107 of 2011

R.PONGIAPPAN, J.

Jer

S.A.No.1107 of 2011 and M.P.No.1 of 2011

05.07.2021

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