K.Ramadhayalan vs Sree Selli Amman Koil Devasthanam
2021 Latest Caselaw 14105 Mad

                                                                              S.A.No.943 of 2008

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 14.07.2021

                                                    CORAM
                                        THE HON'BLE Ms.JUSTICE P.T.ASHA

                                                S.A.No.943 of 2008

                     K.Ramadhayalan                                  ... Appellant

                                                     Vs

                     1. Sree Selli Amman koil Devasthanam
                        Rep. By its Administrator,
                        Mr.P.T.Arumuga Mudaliar
                     2. J.Saleem
                     3.M.Pannerselvam                                ... Respondents


                     PRAYER : Second Appeal is filed under Section 100 of code of Civil

                     Procedure against the Decree and Judgment passed in A.S.No.45 of 2005

                     on 14.11.2007 by learned Sub Court, Chidambaram. The appellant herein

                     prefer this appeal to reverse the Decree and Judgement passed in

                     A.S.No.45 of 2005 on 14.11.2007 by the            Learned Sub-Court,

                     Chidambaram and reversing       the Decree and Judgement passed in

                     O.S.No.201 of 2002 on 29.10.2004 by the Learned Additional District

                     Munsif Court, Chidambaram.

                     1/4

https://www.mhc.tn.gov.in/judis/
                                                                                      S.A.No.943 of 2008

                                     For Appellant              : No Appearance
                                     For Respondents            : No Appearance for R1(Served)
                                                                  Not ready in notice regarding
                                                                  R2 and R3.
                     .
                                                        JUDGMENT

On 28.06.2021, this Court has passed an order which is extracted

below:

“There is no representation for the appellant. It is also seen that the

notice has not been served on the respondents 2 & 3. The appellant shall

take steps to serve notice to the respondents 2 & 3 privately returnable by

09.07.2021.”

Therefore, the matter was directed to be listed on 09.07.2021.

However, when the matter was listed on 12.07.2021, there was no

representation on the side of the appellant. The steps as directed by this

Court dated 28.06.2021, had not been taken. Therefore, the matter was

directed to be posted today under the caption “for dismissal”.

When the matter was called, there is no representation on the side

of the appellant. Therefore, this Second Appeal is dismissed for default.

No order as to costs.

https://www.mhc.tn.gov.in/judis/ S.A.No.943 of 2008

14.07.2021 Internet:Yes kal

Sub-Court, Chidambaram and reversing the Decree and Judgement

passed in O.S.No.201 of 2002 on 29.10.2004 by the Learned Additional

District Munsif Court, Chidambaram.

To

1. The Sub-Court, Chidambaram

2. The Additional District Munsif Court, Chidambaram.

https://www.mhc.tn.gov.in/judis/ S.A.No.943 of 2008

P.T.ASHA, J.,

kal

S.A.No.943 of 2008

14.07.2021

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