Muthulakshmi vs Ramalingam
2021 Latest Caselaw 14222 Mad

                                                                                   S.A.No.745 of 2009

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 15.07.2021

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

                                                  S.A.No.745 of 2009

                     1.Muthulakshmi
                     2.Nagammal
                     3.Muthuvel
                     4.Anjapuli
                     5.Pushparasu
                     6.Periyanayagam
                     7.Nagammal                                           .. Appellants
                                                        Vs

                     Ramalingam                                           ... Respondents

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

                     Procedure against the Decree and Judgment of the II Additional

                     Subordinate Judge of Cuddalore dated 28.04.2009 passed in A.S.No.52

                     of 2008 dismissing the appeal, confirming the judgment and decree of the

                     leanred Additional District Munsif of Cuddalore in O.S.No.130 of 2004

                     dated 20.12.2007.

                                      For Appellants         : No Appearance
                                      For Respondents        : Not ready in notice reg.
                                                               Sole respondent

                     1/4

https://www.mhc.tn.gov.in/judis/
                                                                                  S.A.No.745 of 2009

                     .
                                                      JUDGMENT

This Court, by order 21.06.2021, had granted a final chance to

serve notice on the respondent through Court as well as privately

returnable by 15.07.2021, failing which, the Court had stated that the

Second Appeal would stand dismissed as against the respondent. The

appellants have not taken steps through Court and batta has not been paid

and affidavit of service has also not been filed indicating the steps that

have not been taken privately as well.

2. In the light of the order dated 21.06.2021, this Second Appeal

stands dismissed for default. No order as to costs.

15.07.2021

Internet:Yes

kal

https://www.mhc.tn.gov.in/judis/ S.A.No.745 of 2009

To

1. The II Additional Subordinate Court, Cuddalore

2. The Additional District Munsif, Cuddalore

https://www.mhc.tn.gov.in/judis/ S.A.No.745 of 2009

P.T.ASHA, J.,

kal

S.A.No.745 of 2009

15.07.2021

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