Ramaiah vs Chinnaiah
2021 Latest Caselaw 23007 Mad

                                                                                S.A.No.2098 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 24.11.2021

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                               S.A.No.2098 of 2002
                                                       and
                                              C.M.P.No.18261 of 2002

                     1. Ramaiah
                     2. Ammasi @ Palaniyandi
                     3. Aanai Ammal                                             ... Appellants
                                                         -vs-

                     Chinnaiah
                     S/o. Muthalagu,
                     Pidarampatti, Veerappatti Vattam,
                     Thirumayam Taluk, Pudukottai District.
                     Represented by his Power Agent
                     Perumal
                     S/o Thambiyan Padayachi
                     Mettupatti, Veerappatti Village,
                     Kulathur Taluk,
                     Pudukottai District.                                    ... Respondent

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 25.04.2001, passed in A.S.No.17 of 2000, on the
                     file of the learned Principal District Judge, Pudukkottai, reversing the
                     judgment and decree dated 12.11.1999, passed in O.S.No.293 of 1995, on
                     the file of the learned District Munsif cum Judicial Magistrate, Keeranur.

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.2098 of 2002


                                     For Appellants   : No appearance
                                     For Respondent   : Mr.G.Sridharan


                                                        JUDGMENT

When the Second Appeal was taken up for hearing on 19.11.2021,

there was no representation on behalf of the appellants and hence the

Second Appeal was posted today i.e., on 24.11.2021 under the caption “for

dismissal”. Even today, there is no representation on the side of the

appellants. Hence, this Second Appeal is dismissed for default. No costs.

Consequently the connected Civil Miscellaneous Petition is closed.

                                                                                   24.11.2021

                     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.2098 of 2002

To

1. The Principal District Judge, Pudukottai.

2. The District Munsif cum Judicial Magistrate, Keeranur.

https://www.mhc.tn.gov.in/judis S.A.No.2098 of 2002

R.VIJAYAKUMAR,J.

ebsi

S.A.No.2098 of 2002 and C.M.P.No.18261 of 2002

24.11.2021

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