Ramu vs Nagarajan
2021 Latest Caselaw 15014 Mad

                                                                                 S.A.No.747 of 2008

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 27.07.2021

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

                                                   S.A.No.747 of 2008

                     1. Ramu
                     2. Pushpa                                                 ... Appellants

                                                        Vs

                     Nagarajan                                                 ... Respondent

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

                     Procedure praying to set aside the decree and judgment dated 12.11.2007

                     rendered in A.S.No.24 of 2007 on the file of the Subordinate Judge,

                     Tirupattur confirming the decree and judgment dated 20.11.2006

                     rendered in O.S.No.1007 of 1998 on the file of the District Munsif of

                     Tirupattur.

                                      For Appellants         : No Appearance

                                      For Respondent         : Mr.V.Jeevagiridharan




                     1/4

https://www.mhc.tn.gov.in/judis/
                                                                                 S.A.No.747 of 2008

                                                      JUDGMENT

By order dated 12.07.2021, this Court had directed to delete the

name of the learned counsel for the appellants and the matter was

directed to be posted before this Court. Since the court notice that had

been served on the appellants 1 and 2 on 03.07.2021, to date no one has

entered appearance on behalf of the appellant and neither they had

appeared before this Court in person. Therefore, the Second Appeal

stands dismissed for default. No order as to costs.

27.07.2021 Internet:Yes

kal

https://www.mhc.tn.gov.in/judis/ S.A.No.747 of 2008

To

1. The Subordinate Judge, Tirupattur.

2. The District Munsif, Tirupattur.

https://www.mhc.tn.gov.in/judis/ S.A.No.747 of 2008

P.T.ASHA, J

kal

S.A.No.747 of 2008

27.07.2021

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