V.Muthuswamy @ Raju Pillai ... ... vs P.Paramasivam Pillai ... ...
2021 Latest Caselaw 23019 Mad

                                                                                S.A.No.1750 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 24.11.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.No.1750 of 2002

                     V.Muthuswamy @ Raju Pillai                   ... Defendant/
                                                                  Respondent/ Appellant

                                                           -vs-

                     P.Paramasivam Pillai                         ... Plaintiff/
                                                                  Appellant/Respondent


                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 8.11.2001 made in A.S.No.169 of 1999 on the
                     file of the learned Principal District Judge, Madurai reversing that the
                     judgment and decree dated 18.01.1999 made in O.S.No.205 of 1997 on the
                     file of the learned District Munsif, Madurai Taluk, Madurai.


                                   For Appellant      : No appearance
                                   For Respondent     : Mr.V.Ramakrishnan




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.1750 of 2002


                                                        JUDGMENT

When the Second Appeal was taken up for hearing on 17.11.2021,

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.1750 of 2002

To

1. The Principal District Judge Madurai.

2. The District Munsif, Madurai Taluk, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.1750 of 2002

R.VIJAYAKUMAR,J.

ebsi

S.A.No.1750 of 2002

24.11.2021

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