Chellaiah Reddiar vs O.Shunmugam
2021 Latest Caselaw 22661 Mad

                                                                                  S.A.No.108 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 18.11.2021

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                     S.A.No.108 of 2003

                     Chellaiah Reddiar                                         ... Appellant
                                                            -vs-

                     1. O.Shunmugam
                     2. Ovammal
                     3. Suriya                                               ... Respondents

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 13.12.2000 made in A.S.No.196 of 1998, on the
                     file of the learned Subordinate Judge, Kovilpatti, partly allowing the
                     judgment and decree dated 26.07.1996 made in O.S.No.204 of 1995, on the
                     file of the learned District Munsif cum Judicial Magistrate, Villathikulam.


                                   For Appellant       : No Appearance
                                   For Respondents     : No Appearance




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.108 of 2003


                                                            JUDGMENT

When the Second Appeal was listed on 16.11.2021, there was no

representation on the side of the appellant. Hence, the matter was posted

today i.e., on 18.11.2021 under the caption “for dismissal”. Even today,

there is no representation on the side of the appellant. Moreover, as per the

records, sole appellant had passed away on 08.09.2008 and no steps have

been taken so far.

2. In view of the above, this Second Appeal is dismissed for default.

No costs.

                                                                                       18.11.2021

                     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.108 of 2003

To

1. The Subordinate Judge, Kovilpatti.

2. The District Munsif cum Judicial Magistrate, Villathikulam.

https://www.mhc.tn.gov.in/judis S.A.No.108 of 2003

R.VIJAYAKUMAR,J.

ebsi

S.A.No.108 of 2003

18.11.2021

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