G.Ramanathan vs Murugan
2021 Latest Caselaw 22677 Mad

                                                                                 S.A.No.1032 of 2004

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 18.11.2021

                                                        CORAM

                                   THE HONOURABLE MRS. JUSTICE J.NISHA BANU

                                                   S.A.No.1032 of 2004

                     G.Ramanathan
                     by Power Agent D.Shankar Chettiar                       .... Appellant

                                                           Vs

                     1.Murugan

                     2.Minor Ganesan
                       rep by Guardian first respondent

                     3. Pattu ammal
                     4. Senthil
                     5. Vijayan
                     6. Santhi
                     7. Ravi
                     8. Kamalakodi                                            ...Respondents

                                  Second Appeal filed under Section 100 of the Code of Civil
                     Procedure as against the judgement and decree dated 08.01.2004 made in
                     A.S.No.8 of 2002 on the file of the First Additional Subordinate Court,
                     Cuddalore, confirming the judgement and decree dated 18.12.2001 made in
                     O.S.844 of 1996, on the file of the Additional Munsif Court, Cuddalore.


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https://www.mhc.tn.gov.in/judis
                                                                                         S.A.No.1032 of 2004

                                        For Appellant             : No representation
                                        For Respondents           : No representation

                                                        JUDGMENT

When the case was taken up for hearing on 16.11.2021, there was no

representation for the appellant and hence, the case was directed to be listed

under the caption 'for dismissal' on 18.11.2021.

2.Even, today there is no representation for the appellant. Hence, this

Second Appeal is dismissed for default.

18.11.2021

Internet: Yes/No ms

To

1.The Sub Judge, First Additional Subordinate Court, Cuddalore.

2.The Additional District Munsif, Additional Munsif Court, Cuddalore.

https://www.mhc.tn.gov.in/judis S.A.No.1032 of 2004

J.NISHA BANU, J.,

ms

S.A.No.1032 of 2004

18.11.2021

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