A.Julius Joseph vs S.Pushpavathi
2021 Latest Caselaw 14704 Mad

                                                                                  S.A.No.1434 of 2008

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 22.07.2021

                                                         CORAM :

                                       THE HONOURABLE MS.JUSTICE P.T.ASHA

                                                    S.A.No.1434 of 2008

                     A.Julius Joseph                                        ...Appellant

                                                            Vs.


                     S.Pushpavathi                                         ... Respondent


                     Prayer:- This Second Appeal has been filed under Section 100 of Civil
                     Procedure Code against the Judgment and decree dated 18.03.2008
                     passed in A.S.No.15 of 2008 on the file of the III Judge, City Civil Court,
                     Chennai, by reversing the judgment and decree dated 29.08.2007 passed
                     in O.S.No.3848 of 2003 on the file of the II Assistant Judge, City Civil
                     Court, Chennai.


                                        For Appellant    : Mr.M.Jayapal Rajan

                                        For Respondent   : Not ready in notice.

                                                        JUDGMENT

This Court, by an order dated 16.07.2021, had passed the

following order:

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

S.A.No.1434 of 2008

"When the matter was called on 06.07.2021, there was no representation for the appellant, That apart, notice to the respondent has not been completed. In fact, as early as on 17.11.2008, notice issued to the respondent through Court had been returned "unserved", since the addressee / respondent has been transferred. Thereafter, no steps have been taken to serve notice on the sole respondent. The learned counsel for the appellant is also not appearing before this Court.

Post the matter under the caption 'for dismissal on 22.07.2021 "

2. Today, when the matter is being listed under the caption "for

dismissal", there is no representation on behalf of the appellant. Hence,

the Second Appeal is dismissed for default. No costs.

22.07.2021

Index :Yes/No Internet:Yes/No

srn

To

1. The III Judge, City Civil Court, Chennai.

2. The II Assistant Judge, City Civil Court, Chennai.

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

S.A.No.1434 of 2008

P.T.ASHA.J,

srn

S.A.No.1434 of 2008

22.07.2021

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