Thamburaj Abraham vs K.S.Ayyadurai
2021 Latest Caselaw 23443 Mad

                                                                                  S.A.No.953 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 30.11.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.No.953 of 2003

                     Thamburaj Abraham                                             ... Appellant

                                                            -vs-

                     K.S.Ayyadurai                                            .... Respondent

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     Judgment and Decree dated 18.07.2002, made in A.S.No.174 of 2001 on the
                     file of the learned Principal District Judge, Tirunelveli against the Judgment
                     and Decree dated 08.12.2000, made in O.S.No.40 of 1999, on the file of the
                     I Additional Sub Court, Tirunelveli.


                                   For Appellant      : No Appearance
                                   For Respondent     : Mr.R.T.Arivukumar
                                                        for Mr.A.R.Nixon




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.953 of 2003




                                                       JUDGMENT

When the Second Appeal was listed on 24.11.2021, there was no

representation on the side of the appellant and hence the Second Appeal was

posted today i.e., on 30.11.2021 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.

                                                                                  30.11.2021

                     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.953 of 2003

To

1. The Principal District Judge, Tirunelveli.

2. The I Additional Sub Court, Tirunelveli.

https://www.mhc.tn.gov.in/judis S.A.No.953 of 2003

R.VIJAYAKUMAR,J.

ebsi

S.A.No.953 of 2003

30.11.2021

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