Muthulakshmi vs T.Mallika
2021 Latest Caselaw 13953 Mad

                                                                       S.A.(MD)No.860 of 2007

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 13.07.2021

                                                   CORAM:

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           S.A.(MD)No.860 of 2007


                   1.Muthulakshmi

                   2.D.Sugapriya

                   3.Prakash

                   4.Preethi                      ... Appellants/Appellants/Defendants

                                                   -Vs-


                   1.T.Mallika
                   2.N.Karthika                  ... Respondents/Respondents/Plaintifs


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree dated 08.08.2006 and rendered in
                   A.S.No.2 of 2006 on the file of the Fast Track I, Additional District and
                   Sessions Judge, Madurai, confirming the judgment and decree dated
                   17.09.2005 passed in O.S.No.906 of 1997on the file of the I Additional
                   Subordinate Judge, Madurai.


                                     For Appellants       : No appearance
                                      For Respondents     : Mr.R.Vijayakumar


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                                                                        S.A.(MD)No.860 of 2007

                                                                    G.R.SWAMINATHAN.J.,

                                                                                          rmi

                                                   JUDGMENT

None appears for the appellants. Even on the previous occasions,

there was no representation. The second appeal is dismissed for default.

No costs.

13.07.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Fast Track I, Additional District and Sessions Judge, Madurai.

2.The I Additional Subordinate Judge, Madurai.

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

Judgment made in S.A.(MD)No.860 of 2007

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