Marimuthu vs Arulmigu Kaliammal Koil ...
2021 Latest Caselaw 22911 Mad

                                                                              S.A.(MD)No.348 of 2005


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 23.11.2021

                                                          CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.(MD)No.348 of 2005

                     1. Marimuthu
                     2. Chinnakaruppan                                          ... Appellants
                                                             -vs-

                     Arulmigu Kaliammal Koil Kurumpatti
                     by its hereditory Poosari,
                     Subbiah,
                     S/o. Nallu,
                     K.Kurumpatti
                     Koovanuthu Post,
                     Dindigul District.                                      ... Respondent


                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 20.12.2004 made in A.S.No.149 of 2004, on the
                     file of the learned Additional Subordinate Judge, Dindigul, confirming the
                     judgment and decree dated 19.12.2002 in O.S.No.700 of 2000 passed by the
                     I Additional District Munsif, Dindigul.


                                   For Appellants      : No appearance
                                   For Respondent      : Mr.C.Godwin


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A.(MD)No.348 of 2005




                                                       JUDGMENT

When the Second Appeal was listed on 18.11.2021, there was no

representation on the side of the appellants and hence the appeal was posted

today i.e., on 23.11.2021 under the caption “for dismissal”. Even today,

when the matter is called, there is no representation on the side of the

appellants. It is seen from the order sheet that the learned counsel for the

appellants has not appeared for the last four occasions. Hence, this Second

Appeal is dismissed for default. No costs.

                                                                                     23.11.2021

                     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.(MD)No.348 of 2005

To

1. The Additional Subordinate Judge, Dindigul.

2. The I Additional District Munsif, Dindigul.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.348 of 2005

R.VIJAYAKUMAR,J.

ebsi

S.A.(MD)No.348 of 2005

23.11.2021

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