Nagarajan vs Shantha
2021 Latest Caselaw 20471 Mad

                                                                            S.A.No.1509 of 2005 and
                                                                            C.M.P.No.19604 of 2005
                                                                            C.M.P.No.19604 of 2005
                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED :       05.10.2021

                                                     CORAM

                              THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                              S.A.No.1509 of 2005
                                                      and
                                             C.M.P.No.19604 of 2005

                      Nagarajan                                               ... Appellant

                                                         Vs.
                      1.Shantha
                      2.Dhanalakshmi
                      3.Anjammal
                      4.Virudambal
                      5.Muthusamy
                      6.Mariappan
                      7.Palanisamy
                      8.Pappathi                                             ... Respondents

                      Prayer : Second Appeal filed under Section 100 of the Civil Procedure
                      against the decree and judgment dated 26.04.2005 in A.S.No.174 of
                      2004, on the file of the Additional Sub Court, Mayiladuthurai, reversing
                      the decree and judgment dated 20.08.2004 made in O.S.No.147 of 2001
                      on the file of the District Munsif Court, Sirkali.

                                         For Appellant         : No appearance in S.A
                                                                Mr.S.Sounthar in CMP
                                         For R1 to R4          : Mr.N.Sankaravadivel


                      Page 1 of 3

http://www.judis.nic.in
                                                                               S.A.No.1509 of 2005 and
                                                                               C.M.P.No.19604 of 2005
                                                                               C.M.P.No.19604 of 2005



                                                       JUDGMENT

The learned counsel for the appellant reported no instructions

for the appellants on 17.09.2021. Hence, the Registry was directed to

issue notice to the appellant and print his name in the cause list after

issuing notice to him. Though the notice is served and the name of the

appellant is printed in the cause list today, there is no representation on

behalf of the appellant.

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

default. No costs. Consequently, the connection civil miscellaneous

petition is closed.

05.10.2021

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

http://www.judis.nic.in S.A.No.1509 of 2005 and C.M.P.No.19604 of 2005 C.M.P.No.19604 of 2005

R. HEMALATHA, J.

bga

To

1. The Additional Sub Court, Mayiladuthurai.

2. The District Munsif Court, Sirkali.

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

S.A.No. of 1509 of 2005 and C.M.P.No.19604 of 2005

05.10.2021

http://www.judis.nic.in