K.Chidambaram vs Ramalakshmi
2021 Latest Caselaw 23148 Mad

                                                                             S.A.No.1632 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 25.11.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.No.1632 of 2002


                     1. K.Chidambaram
                     2. Srinivasan                                          ... Appellants

                                                           -vs-

                     Ramalakshmi                                            ... Respondent


                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 24.07.2000 made in A.S.No.134 of 1997 on the
                     file of the Sub Court, Virudhunagar, reversing the judgment and decree
                     dated 16.12.1996 made in O.S.No.204 of 1996 on the file of the District
                     Munsif Court, Aruppukottai.




                                   For Appellants     : No Appearance
                                   For Respondent     : Mr.V.R.Venkatesan




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                        S.A.No.1632 of 2002


                                                           JUDGMENT

When the Second Appeal was taken up for hearing on 24.11.2021, the

learned counsel for the appellants submitted that, he has filed a memo on

19.11.2021 reporting “No instructions”.

2. Registry is directed to print the name of the appellants and post the

appeal under the caption “for orders” on 25.11.2021. Even though, the

Second Appeal is listed today and their names are printed in the cause-list,

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

                     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.1632 of 2002

To

1. The Sub Court, Virudhunagar.

2. The District Munsif Court, Aruppukottai.

https://www.mhc.tn.gov.in/judis S.A.No.1632 of 2002

R.VIJAYAKUMAR,J.

ebsi

S.A.No.1632 of 2002

25.11.2021

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