Ganapathy vs A.Sooryanarayanan
2021 Latest Caselaw 23214 Mad

                                                                           S.A.No.2190 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 26.11.2021

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                  S.A.No.2190 of 2002
                                                          and
                                                 C.M.P.No.19076 of 2002


                     1. Ganapathy
                     2. A.Boothathan                                       ... Appellants

                                                          -vs-
                     1. A.Sooryanarayanan
                     2. Shanmugathammal
                     3. Ganthimathiammal
                     4. Parvathiammal

                     5. Official Receiver,
                        District Court Campus,
                        Palayamkottai, Tirunelveli – 2.

                     6. M/s. Sri Sudarsan
                        Through its Proprietor
                        M.K.Kannan
                        S/o. Kuppuraj Chettiar
                        Dr. Nanjappa Road,
                        Coimbatore.                                       ... Respondents

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 26.06.2002 made in A.S.No.188 of 2000, on the

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                               S.A.No.2190 of 2002


                     file of the learned II Additional District Judge, Tirunelveli confirming the
                     Judgment and decree dated 25.11.1999 in O.S.No.279 of 1997 on the file of
                     the Principal District Munsif Court, Tirunelveli.


                                     For Appellants    : No Appearance
                                     For Respondents   : No Appearance


                                                        JUDGMENT

When the Second Appeal was listed on 19.11.2021, there was no

representation on the side of the appellants and hence the Second Appeal

was posted today i.e., on 26.11.2021 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. Consequently the

connected Miscellaneous Petition is closed.

                                                                                 26 .11.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi

https://www.mhc.tn.gov.in/judis S.A.No.2190 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 II Additional District Judge, Tirunelveli.

2. The Principal District Munsif Court, Tirunelveli.

https://www.mhc.tn.gov.in/judis S.A.No.2190 of 2002

R.VIJAYAKUMAR,J.

ebsi

S.A.No.2190 of 2002 and C.M.P.No.19076 of 2002

26.11.2021

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