Sundarrajan vs Chandrasekaran
2021 Latest Caselaw 11607 Mad

                                                                            S.A.(MD)No.392 of 2007

                                   THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 14.06.2021

                                                      CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                               S.A.(MD)No.392 of 2007
                   1.Sundarrajan
                   2.S.Moorthy                                                       ... Appellants
                                                      -Vs-


                   1.Chandrasekaran
                   2.Meenakshi                                                       ...Respondents


                   PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure

                   Code, against the Judgment and Decree dated 18.03.2004 in A.S.No.1 of

                   2004 on the file of the Additional District Judge, Fast Track Court,

                   Virudhunagar (originally filed before the District Court at Srivilliputtur as

                   A.S.No.127 of 2003 and then transferred to the Fast Track Court at

                   Virudhunagar) in reversing by setting aside thte Judgment and Decree,

                   dated 09.07.2003 in O.S.No.185 of 2000 on the file of the learned Sub

                   Judge, Virudhunagar.


                                         For Appellants   : Mr.Lakshmi Gopinathan
                                                             for M/s.R.K.Assciates



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                                                                             S.A.(MD)No.392 of 2007



                                                      JUDGMENT

The learned counsel for the appellants informs the Court that the first

appellant is no more and that attempts to contact the second appellant has

not been fruitful. The second appeal is dismissed for default. No costs.

14.06.2021 Internet : Yes/No Index : Yes/No sji

To

1.The Additional District Judge, Fast Track Court, Virudhunagar.

2.The Sub Judge, Virudhunagar.

3.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.392 of 2007

G.R.SWAMINATHAN, J.

sji

Judgment made in S.A.(MD)No.392 of 2007

14.06.2021

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