S.Rajendran ... 2Nd Defendant/ ... vs Sri Bhagavath Vinayagar Koil
2021 Latest Caselaw 23022 Mad

                                                                                  S.A.No.1072 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 24.11.2021

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                   S.A.No.1072 of 2002

                     S.Rajendran                           ... 2nd Defendant/ 2nd Appellant/
                                                               Appellant

                                                           -vs-

                     1. Sri Bhagavath Vinayagar Koil
                        Represented by its
                        Executive Officer,
                        Kumbakonam.                               ... Plaintiff/ Respondent

                     2. Mangalam                      ... 1st Defendant/ 1st Appellant/ Respondents


                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 30.10.2001 made in A.S.No.140 of 1999 on the
                     file of the learned Additional Subordinate Judge, Kumbakonam confirming
                     the judgment and decree dated 19.1.1999 made in O.S.No.29 of 1992 on the
                     file of the learned II Additional District Munsif, Kumbakonam.


                                   For Appellant     : No appearance
                                   For R1            : Mr.D.Senthil


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.1072 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.1072 of 2002

To

1. The Additional Subordinate Judge, Kumbakonam.

2. The II Additional District Munsif, Kumbakonam.

https://www.mhc.tn.gov.in/judis S.A.No.1072 of 2002

R.VIJAYAKUMAR,J.

ebsi

S.A.No.1072 of 2002

24.11.2021

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