Lakshmi vs G.Sulochana
2021 Latest Caselaw 14893 Mad

                                                                                     S.A.No.533 of 2008

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 26.07.2021

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

                                                  S.A.No.533 of 2008

                     Lakshmi                                                 ... Appellant

                                                          Vs

                     1. G.Sulochana
                     2. A.G.Ravi                                             ... Respondents

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

                     Procedure praying against the judgment and decree of the learned

                     Subordinate Judge at Dharmapuri made in A.S.No.49 of 2004 dated

                     30.11.2006 confirming that of the learned District Munsif at

                     Palacode dated 05.03.2004 made in O.S.No.87 of 1998.

                                     For Appellant             : No Appearance

                                    For Respondents            : Not ready in notice


                                                        JUDGMENT

There was no representation for the appellant on

08.06.2021 and thereafter on 16.06.2021, Mr.Saravanan,

submitted that he would appear for the appellant and would

https://www.mhc.tn.gov.in/judis/ S.A.No.533 of 2008

file necessary change of vakalat and therefore, the matter was

listed on 12.07.2021. However, on 12.07.2021, neither the

learned counsel appeared for the appellant nor any vakalat has

been filed on his behalf and therefore, the matter was directed

to be listed today under the caption “for dismissal” and the

same was accordingly listed today. Once again, there is no

representation on the side of the appellant. Hence, the Second

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

26.07.2021 Internet:Yes

kal

https://www.mhc.tn.gov.in/judis/ S.A.No.533 of 2008

To

1. The Subordinate Court, Dharmapuri.

2. The District Munsif, Palacode.

https://www.mhc.tn.gov.in/judis/ S.A.No.533 of 2008

P.T.ASHA, J

kal

S.A.No.533 of 2008

26.07.2021

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