Chinna Sellappa vs S.Rajagopal
2021 Latest Caselaw 14106 Mad

                                                                                    S.A.No.379 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.379 of 2008

                     1. Chinna Sellappa
                     2. Sellapan
                     3. Kolandaiswamy                             ... Appellants

                                                        Vs

                     1. S.Rajagopal
                     2. S.Sellappan
                     2. P.Sellappan                               ... Respondents

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

                     Procedure praying to set aside the Decree and Judgment dated

                     07.08.2003 passed in A.S.No.13 of 2001 by the Leared Subordinate

                     Judge, Mettur confirming the decree and judgment dated 21.12.2000

                     passed in O.S.No.507 of 1991 by the learned District Munsif, Mettur.

                                      For Appellant          : No Appearance
                                      For Respondents        : Mr.N.Santhyamoorthy for R1
                                                               Mr.N.S.Sivakumar for R3
                                                               No appearance for R2

                     .

                     1/4

https://www.mhc.tn.gov.in/judis/
                                                                                S.A.No.379 of 2008

                                                   JUDGMENT

When the matter was listed on 21.06.2021, there was no

representation for both sides. Therefore, the matter came up for hearing

on 05.07.2021. Once again, there was no representation for the

appellants, however, the learned counsel for the respondents was present.

Hence, the matter was directed to be listed under the caption “for

dismissal” on 07.07.2021. When the matter was taken up for hearing on

07.07.2021, there was no representation on either side and the matter is

directed to be listed today under the caption “for dismissal”. Once again,

there is no representation on either side and therefore, this Second

Appeal is dismissed for default. No order as to costs.

14.07.2021 Internet:Yes kal

https://www.mhc.tn.gov.in/judis/ S.A.No.379 of 2008

To

1. The Subordinate Judge, Mettur

2. The District Munsif, Mettur

https://www.mhc.tn.gov.in/judis/ S.A.No.379 of 2008

P.T.ASHA, J.,

kal

S.A.No.379 of 2008

14.07.2021

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