Suseela vs Baskaran
2021 Latest Caselaw 13860 Mad

                                                                                        S.A.No.1277 of 2009
                                                                                         & M.P.No.1 of 2009




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 12.07.2021

                                                        CORAM:

                                   THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                                    S.A.No.1277 of 2009
                                                   and M.P.No.1 of 2009

                     1.Suseela
                     2.Jothi
                     3.Vasantha                              ...          Appellants


                                                             versus

                     1.Baskaran
                     2.Boopathy                              ...          Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree dated 18.09.2009 made in A.S.No.18
                     of 2009 on the file of the learned Additional District and Sessions Judge
                     (Fast Track Court No.II), Tindivanam, reversing the judgment and decree
                     dated 19.06.2008 made in O.S.No.58 of 2004 on the file of the learned
                     Additional District Munsif, Tindivanam.
                                      For Appellants         : No Appearance

                                      For Respondent No.1    : Mr.T.Dhanasekaran

                                      For Respondent No.2    : No Appearance


                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                                        S.A.No.1277 of 2009
                                                                                         & M.P.No.1 of 2009




                                                 JUDGMENT

Today, when the Second Appeal is taken up for hearing, there

was no representation on behalf of the appellants. Inspite of repeated

adjournments, even after showing the names of the appellants in the cause

list and also, the matter is listed under the caption "for dismissal", none have

been appeared on behalf of the appellants. Hence, this Second Appeal is

dismissed for default. Consequently, connected Miscellaneous Petition is

closed. However, there is no order as to costs.

12.07.2021

Speaking order / Non-speaking order Index : Yes / No

sri

https://www.mhc.tn.gov.in/judis/ S.A.No.1277 of 2009 & M.P.No.1 of 2009

To

1.The Additional District and Sessions Judge (Fast Track Court No.II), Tindivanam.

2.The Additional District Munsif, Tindivanam.

https://www.mhc.tn.gov.in/judis/ S.A.No.1277 of 2009 & M.P.No.1 of 2009

R.PONGIAPPAN, J.

sri

S.A.No.1277 of 2009 and M.P.No.1 of 2009

12.07.2021

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