Buvaneswari vs Palanivel
2021 Latest Caselaw 20955 Mad

                                                                              S.A.No.187 of 2010



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :       20.10.2021

                                                     CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No.187 of 2010

                     1. Buvaneswari
                     2. Minor Rajalakshmi
                     3. Minor Rajasekar
                     4. Minor Rajasree
                     5. Minor Raveena
                     (Appellants 2 to 5 are represented
                     by their Mother and next friend
                     Buvaneswari,1stAppellant)                             ... Appellants

                                                          Vs.
                     1. Palanivel
                     2. Sundaramurthy                                      ... Respondents

                     Prayer : Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 14.08.2009 in A.S. No.14 of 2008
                     and Cross Appeal No.23 of 2009, on the file of the learned Principal
                     Subordinate Court, Cuddalore, reversing the decree and judgment dated
                     19.12.2007 in O.S. No.281 of 2003, on the file of the learned Principal
                     District Munsif Court, Cuddalore.




                     Page 1 of 3

https://www.mhc.tn.gov.in/judis/
                                                                                 S.A.No.187 of 2010




                                            For Appellants     : No appearance
                                            For Respondents    : Mr.Kumaraguru
                                                                for Mr.Sai, Bharath & Ilan


                                                     JUDGMENT

When the second appeal came up for hearing on 08.10.2021,

there was no representation for the appellants and hence was directed to

be posted under the caption 'for dismissal' on 20.10.2021. Even today,

i.e., 20.10.2021 there is no representation for the appellants. The learned

counsel for the respondents is present.

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

default. No costs.

20.10.2021

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

https://www.mhc.tn.gov.in/judis/ S.A.No.187 of 2010

R. HEMALATHA, J.

ham/mtl

To

1. The Principal Subordinate Court, Cuddalore.

2. The Principal District Munsif Court, Cuddalore.

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

S.A.No.187 of 2010

20.10.2021

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