Veerasamy vs Arumakannu
2021 Latest Caselaw 11806 Mad

                                                                                S.A.No.655 of 2009
                                                          1/3
                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 16.06.2021
                                                       CORAM:
                                        THE HONOURABLE MS.JUSTICE P.T.ASHA
                                                 S.A.No.655 of 2009
                                                         and
                                                  MP.No.1 of 2009
                     Veerasamy                             ...   Appellant

                               versus

                     1.Arumakannu
                     2.Chellakannu
                     3.Mahadevan
                     4.Uththandi.Ka
                     5.Uththandi.A
                     6.Karthikeyan                         ...   Respondents

                           Second Appeal filed against the judgment and decree in A.S.No.6
                     of 2008 dated 16.09.2008 on the file of Additional District Judge, (Fast
                     Track Court-3), Virudhachalam, confirming the judgment and decree in
                                                                                   nd

                     O.S.No.231 of 2001 dated 21.10.2005 on the file of the 2           Additional
                     District Munsif, Virudhachalam.


                               For Appellant   : No appearance

                               For Respondents : Mr.V.Anand,
                                                 for respondents 1 and 5

                                                 Not ready in notice
                                                 in respect of respondents 2 to 4 and 6


                                                     JUDGMENT

When the matter was called on 26.04.2021, there was no

representation for the appellant though counsel for the respondents

https://www.mhc.tn.gov.in/judis/ S.A.No.655 of 2009

was ready with his arguments. The matter was directed to be listed on

29.04.2021. When the matter came up on 29.04.2021, once again

there was no representation on behalf of the appellant and learned

counsel for the respondents was present before Court. The matter was

directed to be listed on 10.06.2021 under the caption, 'for dismissal'.

2. Today, when the matter was taken up for disposal, there was

no representation on behalf of the appellant. The second appeal is

therefore dismissed for default. There will be no order as to costs.

Consequently, connected Miscellaneous Petition is dismissed.

16.06.2021 Index: Yes/no mrn

To

1.The Additional District Judge, (Fast Track Court-3), Virudhachalam

nd

2.The 2 Additional District Munsif, Virudhachalam.

https://www.mhc.tn.gov.in/judis/ S.A.No.655 of 2009

P.T.ASHA, J.

(mrn)

S.A.No.655 of 2009 and MP.No.1 of 2009

16.06.2021

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