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M.Meenatchi Sundaram vs K.S.Vasudevan
2021 Latest Caselaw 23348 Mad

Citation : 2021 Latest Caselaw 23348 Mad
Judgement Date : 29 November, 2021

Madras High Court
M.Meenatchi Sundaram vs K.S.Vasudevan on 29 November, 2021
                                                                          S.A.No.360 of 2012

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 29.11.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                   S.A.No.360 of 2012



                     M.Meenatchi Sundaram                                 ... Appellant


                                                         .. Vs ..


                     K.S.Vasudevan                                       ....Respondent


                     Prayer :- Second Appeal filed under Section 100 of the C.P.C, against

                     the Judgment and Decree dated 29.09.2021 in A.S.No.9 of 2011 on

                     the file of the Subordinate Judge, Gobichettipalayam confirming the

                     judgment and decree dated 16.08.2010 in O.S.No.260 of 2007 on the

                     file of the District Munsif, Gobichettipalayam.




                                  For Appellant      : No appearance

                                  For Respondent     : No appearance




                    1 of 2
https://www.mhc.tn.gov.in/judis
                                                                             S.A.No.360 of 2012

                                                                      RMT.TEEKAA RAMAN,J.,



                                                                                           nvi


                                                  JUDGMENT

When the matter was listed on 22.11.2021, there was no

representation on behalf of the appellant. Therefore, the matter was

ordered to be listed on 26.11.2021 under the caption “for dismissal”.

Even today i.e. 29.11.2021, no one appeared on behalf of the

appellant.

2. Therefore, this Second Appeal is dismissed for default.

No costs.

                                                                        29.11.2021



                     nvi

                     Index     : Yes / No
                     Internet : Yes

                     To

1. The Subordinate Judge, Gobichettipalayam

2. The District Munsif, Gobichettipalayam.

S.A.No.360 of 2012

2 of 2 https://www.mhc.tn.gov.in/judis

 
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