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Sulochana vs Munusamy
2021 Latest Caselaw 11918 Mad

Citation : 2021 Latest Caselaw 11918 Mad
Judgement Date : 17 June, 2021

Madras High Court
Sulochana vs Munusamy on 17 June, 2021
                                                                                  S.A.No.538 of 2009




                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 17.06.2021

                                                       CORAM :

                                   THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                                   S.A.No.538 of 2009
                     1. Sulochana
                     2. Sakthivel
                     3. Thangavel                                  .. Appellants/Plaintiffs

                                                          Vs.

                     Munusamy                                      ... Respondent/Defendant

                     Prayer:- This Memorandum of Second Appeal is filed under Section 100
                     of Code of Civil Procedure, against the Judgment and decree dated
                     25.09.2008 passed in A.S.No.34 of 2007 on the file of the learned
                     Subordinate Judge, Panruti, confirming the judgment and decree dated
                     13.07.2007 passed in O.S.No.123 of 1998 on the file of the learned
                     District Munsif, Panruti


                                      For Appellants     : No Appearance.

                                      For Respondent     : M/s.Indira
                                                           for M/s. R.Meenal




https://www.mhc.tn.gov.in/judis/
                     1/3
                                                                                S.A.No.538 of 2009




                                                  JUDGMENT

Today, when this appeal came up for hearing, there was no

appearance on behalf of the appellant.

2. On verification of records, it seems that for the past two

hearings, nobody appeared on behalf of the appellant. Hence, in view of

the same, the instant Second Appeal is dismissed for default. No Costs.

17.06.2021

Speaking/Non-speaking order Index:Yes/No Internet:Yes

ars

To

1. The Subordinate Judge, Panruti.

2. The District Munsif, Panruti.

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

S.A.No.538 of 2009

R.PONGIAPPAN, J.

ars

S.A.No.538 of 2009

17.06.2021

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

 
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