Somasundaram vs The Chairman
2021 Latest Caselaw 23136 Mad

                                                                       S.A.No.1760 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 25.11.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                S.A.No.1760 of 2002

                     1. Somasundaram
                     2. P.Kaniyappan
                        S/o.Late K.Palanichamy
                        (on his behalf & as Manager
                         of Hindu Joint Family)                       ... Appellants

                                                         -vs-
                     1. The Chairman
                        Tamil Nadu Electricity Board,
                        No.800, Anna Salai, Chennai.

                     2. The Superintending Engineer,
                        (Public Construction Division)
                        Tamil Nadu Electricity Board,
                        K.Pudhur, Madurai – 2.

                     3. The Executive Engineer,
                        (Broadway)
                        Tamil Nadu Electricity Board,
                        Thirunelvelli – 11.

                     4. The Assistant Executive Engineer,
                        Brodway
                       Tamil Nadu Electricity Board,
                       Thirunelvelli - 11                             ... Respondents


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.1760 of 2002


                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 27.08.2001, made in A.S.No.45 of 2000 on the
                     file of the learned Subordinate Judge, Srivilliputtur, confirming the
                     judgment and decree dated 13.10.2000 made in O.S.No.491 of 1998 on the
                     file of the learned Principal District Munsif, Srivilliputtur.


                                     For Appellants    : No Appearance
                                     For Respondents   : M/s.M.Parameswari


                                                        JUDGMENT

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

there was no representation on the side of the appellants 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

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

                                                                                        25.11.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi

https://www.mhc.tn.gov.in/judis S.A.No.1760 of 2002

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.

To

1. The Subordinate Judge, Srivilliputtur.

2. The Principal District Munsif, Srivilliputtur.

https://www.mhc.tn.gov.in/judis S.A.No.1760 of 2002

R.VIJAYAKUMAR,J.

ebsi

S.A.No.1760 of 2002

25.11.2021

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