G.Arulappan vs Josephin Ammalraj
2021 Latest Caselaw 22139 Mad

                                                                                  S.A.No.1447 of 2004


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 10.11.2021

                                                         CORAM:

                                   THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                   S.A.No.1447 of 2004
                                                           and
                                                C.M.P(MD) No.4441 of 2021

                     G.Arulappan                                                  ... Appellant

                                                            -vs-

                     Josephin Ammalraj                                         ... Respondent

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 2.12.2003 made in A.S.No. 20 of 2000 on the
                     file of Subordinate Court, Padmanabhapuram, and confirming the judgment
                     and decree dated 31.03.1999 made in O.S.No.138 of 1997 on the file of the
                     District Munsif Court, Padmanabhapuram.


                                    For Appellant      : No Appearance
                                    For Respondent    : Mr.M.R.Srenivasan
                                                         For Mr.R.Nandakumar




                     1/4

https://www.mhc.tn.gov.in/judis/
                                                                                 S.A.No.1447 of 2004


                                                      JUDGMENT

The Second Appeal was posted for final hearing on 08.11.2021. Since

the counsel for the appellant was absent, the matter was posted today i.e., on

10.11.2021 under the caption “for dismissal”. Even today, there is no

representation on behalf of the appellant.

2. Recording the above submission, this Second Appeal is dismissed

for default. No costs. Consequently the connected Miscellaneous petition is

closed.

                                                                                   10.11.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi


                     Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

https://www.mhc.tn.gov.in/judis/ S.A.No.1447 of 2004

To

1. The Subordinate Court, Padmanabhapuram.

2. The District Munsif Court, Padmanabhapuram.

https://www.mhc.tn.gov.in/judis/ S.A.No.1447 of 2004

R.VIJAYAKUMAR,J.

ebsi

S.A.No.1447 of 2004 and C.M.P(MD) No.4441 of 2021

10.11.2021

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