Thanga Thuraichi vs Sundariah Thevar
2021 Latest Caselaw 22665 Mad

                                                                                   S.A.No.1830 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 18.11.2021

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A..No.1830 of 2002


                     Thanga Thuraichi
                     W/o.Ramiah Thevar                        ....Appellant/Appellant/Plaintiff

                                                            -vs-

                     Sundariah Thevar
                     S/o.Periyasamy Thevar                .... Respondent/Respondent/Defendant

                     PRAYER : Second Appeal is filed under Section 100 of C.P.C, against the
                     judgment and decree in A.S.No.53 of 2000 on the file of the Sub Court,
                     Sankarankovil, dated 08.02.2001 confirming the judgment and decree in
                     O.S.No.250 of 1995 on the file of the Principal District Munsif Court,
                     Sankarankovil dated 24.8.1999.


                                   For Appellant      : Mr.A.R.Nizon
                                                        Advocate

                                   For Respondent     : Mr.M.P.Senthil
                                                        Advocate




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.1830 of 2002


                                                         JUDGMENT

Today, when the Second Appeal is taken up for hearing, the learned

counsel for the appellant reported that there is no instruction from the

appellant.

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

for default. No costs.

                                                                                     18.11.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     msa

                     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.1830 of 2002

To

1.The Subordinate Judge Sankarankovil

2.The Principal District Munsif Sankarankovil

3.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.1830 of 2002

R.VIJAYAKUMAR,J.

msa

S.A..No.1830 of 2002

18.11.2021

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