T.M.Natesa Chittiar vs K.Ganesan
2021 Latest Caselaw 14587 Mad

                                                                                  S.A.No.562 of 2009

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 20.07.2021

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

                                                  S.A.No.562 of 2009

                     T.M.Natesa Chittiar                                ... Appellant

                                                         Vs

                     1. K.Ganesan
                     2. G.Gopi
                     3. G.Ponnurangan
                     4. Illangovan                                      ... Respondents

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

                     Procedure praying against the judgment and decree passed in A.S.No.81

                     of 2006 dated 04..07.2007 on the file of the Additional District and

                     Sessions Judge, Fast Track Court No.II, Ranipet reversing the judgment

                     and decree passed in O.S.No.171 of 2000 dated 31.10.2005 on the file of

                     District Munsif, Sholingar.

                                      For Appellant           : No Appearance
                                      For Respondents         : Mr. A.Gouthaman


                                                        JUDGMENT

https://www.mhc.tn.gov.in/judis/ S.A.No.562 of 2009

There was no representation on the side of the appellant on

13.07.2021 and therefore, the matter was directed to be listed under the

caption “for dismissal” on 20.07.2021. When the matter is taken for

hearing today, once again, there is no representation on the side of the

appellant. Hence, this Second Appeal is dismissed for default. No order

as to costs.

20.07.2021 Internet:Yes

kal

https://www.mhc.tn.gov.in/judis/ S.A.No.562 of 2009

To

1. The Additional District and Sessions Judge, Fast Track Court No.II, Ranipet.

2. The District Munsif, Sholingar.

P.T.ASHA, J

https://www.mhc.tn.gov.in/judis/ S.A.No.562 of 2009

kal

S.A.No.562 of 2009

20.07.2021

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