Arumugham vs V.Selvaraj
2021 Latest Caselaw 22385 Mad

                                                                                  S.A.No.600 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 15.11.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.No.600 of 2003

                     1. Arumugham
                     2. Kaliyaperumal
                     3. Murugesan
                     4. Ganesan
                     5. Moorthy
                     6. Lakshmi
                     7. Latha                                                  ... Appellants

                                                           -vs-

                     V.Selvaraj                                               ... Respondent


                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 21.10.2002 made in A.S.No.109 of 2001, passed
                     by the learned Principal District Judge, Pudukkottai confirming in the
                     judgment and decree dated 27.04.2001 made in O.S.No.198 of 2000 passed
                     by the learned Additional District Munsif, Pudukottai.


                                   For Appellants     : No Appearance
                                   For Respondent     : Mr.J.Anand Kumar


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.600 of 2003


                                                         JUDGMENT

When the Second Appeal was listed for final hearing on 08.11.2021,

the learned counsel for the respondent represented that nothing survives in

this Appeal and to verify the same, the matter was posted on 11.11.2021. On

11.11.2021 when the matter was called, there was no representation on the

side of the appellants. Hence, the appeal was directed to be posted under the

caption “for dismissal” today i.e., on 15.11.2021. Even today, there is no

representation on the side of the appellants. Hence, the Second Appeal is

dismissed for default. No costs.

                                                                                     15.11.2021

                     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.600 of 2003

To

1. The Principal District Judge, Pudukkottai.

2. The Additional District Munsif, Pudukottai.

https://www.mhc.tn.gov.in/judis S.A.No.600 of 2003

R.VIJAYAKUMAR,J.

ebsi

S.A.No.600 of 2003

15.11.2021

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