A.Thangasamy vs The Aruppukkottai Municipality
2021 Latest Caselaw 23021 Mad

                                                                                   S.A.No.1944 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 24.11.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.No.1944 of 2002

                     A.Thangasamy                           ... Appellant / Appellant/ Plaintiff

                                                           -vs-

                     The Aruppukkottai Municipality,
                     Represented by its Commissioner,
                     Aruppukottai.                 ... Respondent/ Respondent/ Defendant


                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 29.11.2001 made in A.S.No.168 of 2001 on the
                     file of the learned Subordinate Judge, Aruppukkottai, in confirming the
                     judgment and decree dated 13.06.2000 made in O.S.No.251 of 1997 on the
                     file of the District Munsif Court, Aruppukkottai.


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




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.1944 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

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.1944 of 2002

To

1. The Subordinate Judge, Aruppukkottai.

2. The District Munsif Court, Aruppukkottai.

https://www.mhc.tn.gov.in/judis S.A.No.1944 of 2002

R.VIJAYAKUMAR,J.

ebsi

S.A.No.1944 of 2002

24.11.2021

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