Santhi vs Kolanchi
2021 Latest Caselaw 14707 Mad

                                                         1

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 22.07.2021

                                                    CORAM :

                                   THE HONOURABLE MS.JUSTICE P.T.ASHA

                                                S.A.No.644 of 2009
                                               and M.P.No.1 of 2009

                     Santhi                                              ...Appellant

                                                        Vs.


                     1. Kolanchi
                     2. Kumar
                     3. Durai                                           ... Respondents


                     Prayer:- This Second Appeal has been filed under Section 100 of Civil
                     Procedure Code against the Judgment and decree passed in A.S.No.23 of
                     2007 on the file of Principal District Judge at Villupuram dated
                     19.09.2008, reversing the decree and judgment passed in O.S.No.139 of
                     2002 dated 04.12.2006 on the file of Sub Court at Kallakurichi.


                                   For Appellant     : Mr.M.P.Jaya Prakash

                                   For Respondent-1 : Mr.P.Valliappan

                                   For Respondent-2 : Not ready in notice

                                   For Respondent-3 : Ms.R.Meenal


https://www.mhc.tn.gov.in/judis/
                                                                2


                                                       JUDGMENT

Since there is no representation on behalf of the appellant on the

earlier two occasions, the matter was directed to be listed under the

caption 'for dismissal".

2. Once again, though the matter is listed today under the

caption 'for dismissal', there is no representation on behalf of the

appellant. The Second Appeal is therefore dismissed for default. No

costs. Consequently, connected miscellaneous petition is closed.

22.07.2021

Index :Yes/No Internet:Yes/No

srn

To

1. The Principal District Judge, Villupuram.

2. The Sub Court, Kallakurichi.

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

P.T.ASHA.J,

srn

S.A.No.644 of 2009 and M.P.No.1 of 2009

22.07.2021

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