A.Paritha Beevi vs Varusaiammal
2021 Latest Caselaw 23150 Mad

                                                                              S.A.No.1769 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 25.11.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.No.1769 of 2002


                     A.Paritha Beevi                                         ... Appellant

                                                            -vs-

                     Varusaiammal                                            ... Respondent


                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 29.08.2000 made in A.S.No.25 of 1999 on the
                     file of the learned Subordinate Judge, Devakottai confirming the judgment
                     and decree dated 22.07.1998 made in O.S.No.101 of 1991 on the file of the
                     learned District Munsif, Devakottai.




                                   For Appellant      : No Appearance
                                   For Respondent     : M/s.Al.Ganthimathi




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.1769 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.1769 of 2002

To

1. The Subordinate Judge, Devakottai.

2. The District Munsif, Devakottai.

https://www.mhc.tn.gov.in/judis S.A.No.1769 of 2002

R.VIJAYAKUMAR,J.

ebsi

S.A.No.1769 of 2002

25.11.2021

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