Arunachalam vs Kanda Padayachi
2021 Latest Caselaw 20338 Mad

                                                                                    S.A.No.840 of 2009



                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :        04.10.2021

                                                       CORAM

                              THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No.840 of 2009
                                                       and
                                                 M.P.No.1 of 2009
                                                       and
                                              C.M.P.No.13021 of 2021

                      Sriranga Goundar (Died)

                      Arunachalam                                                 ... Appellant

                                                          Vs.
                      1.Kanda Padayachi

                      2.Loganathan                                                ... Respondents

                      Prayer : Second Appeal filed under Section 100 of the Civil Procedure
                      against the decree and judgment dated 25.07.2006 in A.S.No.142 of
                      2006, on the file of the Subordinate Court, Kallakurichi, upholding the
                      decree and judgment dated 04.06.2004 in O.S.No.77 of 2000 on the file
                      of the Principal District Munsif Court, Kallakurichi.


                                          For Appellant         : No appearance
                                          For R1                : Mr.P.Valliappan

                      Page 1 of 2

http://www.judis.nic.in
                                                                                    S.A.No.840 of 2009




                                                                           R. HEMALATHA, J.
                                                                                              mtl/ham


                                                      JUDGMENT

There is no representation on behalf of the appellant even

though this matter is listed today under the caption 'for dismissal'.

2. In view of the same, the Second Appeal is dismissed for

default. No costs. Consequently connected miscellaneous petitions are

closed.

04.10.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl/ham

To

1. The Subordinate Court, Kallakurichi.

2. The Principal District Munsif Court, Kallakurichi.

3. The Section Officer, VR Section, High Court, Madras.

S.A.No.840 of 2009 and M.P.No.1 of 2009 and C.M.P.No.13021 of 2021

http://www.judis.nic.in