K.Nageswara Rao vs M/S. Quality Engineering Works
2021 Latest Caselaw 23448 Mad

                                                                            S.A.No.577 of 1999


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 30.11.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.No.577 of 1999

                     K.Nageswara Rao                                         ... Appellant

                                                           -vs-
                     M/s. Quality Engineering Works
                     Regd. Partnership firm,
                     Represented by its
                     Partner K.V.Subba Rao                               .... Respondent

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     Judgment and Decree dated 6.08.1998, passed in A.S.No.179 of 1998, on
                     the file of the learned II Additional District Judge, Tiruchirappalli,
                     confirming the Judgment and Decree dated 24.04.1998, passed in O.S.No.
                     44 of 1998, on the file of the learned I Additional District Munsiff,
                     Tiruchirappalli.


                                   For Appellant      : No Appearance
                                   For Respondent     : No Appearance




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.577 of 1999




                                                       JUDGMENT

When the Second Appeal was listed on 26.11.2021, 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.577 of 1999

To

1. The II Additional District Judge, Tiruchirappalli.

2. The I Additional District Munsiff, Tiruchirappalli.

https://www.mhc.tn.gov.in/judis S.A.No.577 of 1999

R.VIJAYAKUMAR,J.

ebsi

S.A.No.577 of 1999

30.11.2021

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