Lakshmi vs Shanmugham
2021 Latest Caselaw 20583 Mad

                                                                           S.A.Nos.150 & 230 of 2010



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :       06.10.2021

                                                      CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                             S.A.Nos.150 & 230 of 2010

                     Lakshmi                            ... Appellant in both Second Appeals

                                                        Vs.
                     1. Shanmugham
                     2. Mohanambal
                     3. Minor Manikandan
                        (Minor represented by next
                        friend Mohanambal)            ... Respondents in S.A.No.150 of 2010

                     1. Shanmugham
                     2. Mohanambal
                     3. Chandra                       ... Respondents in S.A.No.230 of 2010


                     Prayer in S.A.No.150 of 2010: Second Appeal filed under Section 100
                     of the Civil Procedure against the decree and judgment dated 04.12.2007
                     in A.S. No.15 of 2007, on the file of the Subordinate Court, Mettur,
                     upholding the decree and judgment dated 28.12.2006 in O.S. No.133 of
                     2002, on the file of the District Munsif Court, Mettur.




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                                                                              S.A.Nos.150 & 230 of 2010




                     Prayer in S.A.No.230 of 2010: Second Appeal filed under Section 100
                     of the Civil Procedure against the decree and judgment dated 04.12.2007
                     in A.S. No.14 of 2007, on the file of the Subordinate Court, Metur,
                     upholding the decree and judgment dated 28.12.2006 in O.S. No.67 of
                     2003, on the file of the District Munsif Court, Mettur.


                     In both S.As:
                                   For Appellant     : No appearance
                                   For R1 & R3       : Ms.Veena Suresh
                                                      for Mr.T.R.Rajaraman



                                                 COMMON JUDGMENT
                                   The learned counsel appearing for the appellant reported no

                     instructions for the appellant on 24.09.2021 in both the second appeals.

                     Hence, the Registry was directed to issue notice to the appellant and print

                     her name in the cause list after issuing notice to her. 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.




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                                                                             S.A.Nos.150 & 230 of 2010




                                   2. In view of the same, these Second Appeals are dismissed for

                     default. No costs.



                                                                                       06.10.2021

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




                     To

                     1. The Subordinate Court, Metur.
                     2. The District Munsif Court, Mettur.
                     3. The Section Officer, VR Section, High Court, Madras.




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                                          S.A.Nos.150 & 230 of 2010




                                       R. HEMALATHA, J.

ham/mtl

S.A.Nos.150 & 230 of 2010

06.10.2021

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