Ravichandran vs R.Rajendran
2021 Latest Caselaw 11808 Mad

                                                                                S.A.No.532 of 2008

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    DATED: 16.06.2021
                                                         CORAM:
                                        THE HONOURABLE MS.JUSTICE P.T.ASHA
                                                S.A.No.1589 of 2008
                                                           and
                                                    CMP.No.1 of 2008
                     Ravichandran                                  ...   Appellant

                               versus

                     R.Rajendran                                   ...   Respondent

                            Second Appeal filed against the judgment and decree dated
                     28.07.2008 in A.S.No.26 of 2007 on the file of the I Additional
                     Subordinate Court, Cuddalore confirming the judgment and decree
                     dated 28.03.2007 in O.S.No.95 of 2002 on the file of the Principal
                     District Munsif's Court, Cuddalore.


                               For Appellant    :    Ms.R.Meenal

                               For Respondent   : Not ready in notice


                                                       JUDGMENT

The learned counsel for the appellant represents that she has

instructions from her counterpart in the lower Court that the matter

has been settled. However, no written confirmation has been received

in this regard. However no steps have been taken to serve the

respondents all these years.

https://www.mhc.tn.gov.in/judis/ S.A.No.532 of 2008

2. The second appeal is of the year 2008. Considering the fact

that the respondent has not been served so far, the second appeal is

dismissed for default. There is no order as to costs. Consequently,

connected C.M.P.No.1 of 2008 is also dismissed.

16.06.2021 Index: Yes/no mrn

To

1.The I Additional Subordinate Court, Cuddalore

2.The Principal District Munsif's Court, Cuddalore.

https://www.mhc.tn.gov.in/judis/ S.A.No.532 of 2008

P.T.ASHA, J.

(mrn)

S.A.No.1589 of 2008 and C.M.P.No.1 of 2008

16.06.2021

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