T.A.Ayyappa Naicker vs Ramasamy
2021 Latest Caselaw 23008 Mad

                                                                                S.A.No.1922 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 24.11.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.No.1922 of 2002


                     T.A.Ayyappa Naicker                          ... Appellant/
                                                                  Respondent/ Plaintiff

                                                           -vs-

                     Ramasamy                                     ... Respondent
                                                                  Appellant/ Defendant


                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 20.06.2002, made in A.S.No.28 of 2002 on the
                     file of the Sub-Court, Sankarankoil reversing the judgment and decree dated
                     19.06.2001, made in O.S.No.393 of 1996 on the file of the Principal District
                     Munsif Court, Sankarankoil.


                                   For Appellant      : No appearance
                                   For Respondent     : Mr.F.X.Eugene




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.1922 of 2002




                                                        JUDGMENT

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

there was no representation on the side of the appellant 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

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

                                                                                   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.1922 of 2002

To

1. The Sub-Court, Sankarankoil.

2. The Principal District Munsif Court, Sankarankoil.

https://www.mhc.tn.gov.in/judis S.A.No.1922 of 2002

R.VIJAYAKUMAR,J.

ebsi

S.A.No.1922 of 2002

24.11.2021

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