Sivalingam Pillai vs Periyasamy Muthuraja
2021 Latest Caselaw 23135 Mad

                                                                              S.A.No.1781 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 25.11.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.No.1781 of 2002


                     Sivalingam Pillai                                       ... Appellant

                                                           -vs-

                     Periyasamy Muthuraja                                    ... Respondent


                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 22.03.2002 made in A.S.No.91 of 2000 on the
                     file of the learned II Additional Sub Judge, Trichy reversing the judgment
                     and decree dated 24.4.2000 made in O.S.No.357 of 1986 on the file of the
                     learned District Munsif, Thuraiyur.




                                   For Appellant      : No Appearance
                                   For Respondent     : No Appearance




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.1781 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 25.11.2021 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.

                                                                                   25.11.2021

                     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.1781 of 2002

To

1. The II Additional Sub Court, Trichy.

2. The District Munsif, Thuraiyur.

https://www.mhc.tn.gov.in/judis S.A.No.1781 of 2002

R.VIJAYAKUMAR,J.

ebsi

S.A.No.1781 of 2002

25.11.2021

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