R.Nanjammal vs Appachi
2021 Latest Caselaw 15264 Mad

                                                                              S.A. No.629 of 2009


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 29.07.2021

                                                      CORAM

                                     THE HONOURABLE MS.JUSTICE P.T.ASHA

                                            Second Appeal No.629 of 2009
                                                and M.P. No.1 of 2009
                  1.R.Nanjammal

                  2.Nagaraj

                  3.Selvan

                  4.Santha @ Santhamani

                  5.Murugesh

                  6.Marammal
                                                                             ... Appellants
                                                        Vs.
                  1.Appachi

                  2.Krishnappan

                  3.Pappathi @ Nagammal
                                                                            ... Respondents
                  Prayer:- The Second Appeal filed under Section 100 of C.P.C., against the
                  judgment and decree dated 10.09.2008 made in A.S.No.30 of 2008 on the
                  file of the First Additional Sub Court, Gobichettipalayam confirming the
                  judgment and decree dated 05.09.2007 made in O.S. No.111 of 2005 on the
                  file of the District Munsif Court, Sathiyamangalam.

                  1/2


https://www.mhc.tn.gov.in/judis/
                                                                                    S.A. No.629 of 2009


                                                                                   P.T.ASHA, J.
                                   For Appellants  : No Appearance
                                   For Respondents : Mr.R.T.Doraisami for R1 & R2


                                                   JUDGMENT

(The case has been heard through video conference) On 15.07.2021, this Court has passed an order to the effect that if no

vakalat is filed by 28.07.2021, the appeal will automatically stand dismissed

for default.

2. Since the appellants had taken the change of vakalat from the

earlier counsel long back, even today there is no representation for the

appellants. Hence, the appeal stands dismissed for default. Connected

Miscellaneous Petition is closed. No costs.

29.07.2021 rkp

Index : yes / no Internet : yes / no Speaking / Non Speaking order

To

1.The First Additional Sub Judge, Gobichettipalayam

2. The District Munsif Judge, Sathiyamangalam Second Appeal No.629 of 2009 and M.P. No.1 of 2009

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