R.Manickaraj vs Salem Karungalpatty Arulmighu ...
2021 Latest Caselaw 21561 Mad

                                                                                 S.A.No.847 of 2008



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :       27.10.2021

                                                     CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No.847 of 2008

                     1. R.Manickaraj
                     2. K.P.Janarthanan
                     3. Bombay S.Siddhuraj                                       ... Appellants

                                                        Vs.

                     Salem Karungalpatty Arulmighu Sri Ramalinga
                     Sowdeshwari Amman Devanga Kalayana Mandapam
                     Paripalana Trust,
                     Represented by its President,
                     K.Dharmalingam,
                     S/o. Krishnasamy Chetty,
                     No.30, Karunagalpatty Main Road,
                     Street No.4, Karungalpatty, Salem - 6.                     ... Respondent

                     Prayer : Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 29.04.2008 in A.S. No.6 of 2008,
                     on the file of the Additional Subordinate Court, Salem, reversing the
                     decree and judgment dated 06.12.2007 in O.S. No.719 of 2006, on the
                     file of the Principal District Munsif Court, Salem.


                                           For Appellants     : No appearance
                                           For Respondent     : No appearance


                     Page 1 of 4

https://www.mhc.tn.gov.in/judis/
                                                                                   S.A.No.847 of 2008




                                                      JUDGMENT

The learned counsel for the appellants reported no instructions

for the appellants on 29.09.2021. Hence, the Registry was directed to

issue drafted notice to the appellants and print their names in the cause

list. Though the notices are served on the appellants and their names are

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

of the appellants.

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

default. No costs.

27.10.2021

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

https://www.mhc.tn.gov.in/judis/ S.A.No.847 of 2008

To

1. The Additional Subordinate Court, Salem.

2. The Principal District Court, Salem.

3. Salem Karungalpatty Arulmighu Sri Ramalinga Sowdeshwari Amman Devanga Kalayana Mandapam Paripalana Trust, Represented by its President, K.Dharmalingam, S/o. Krishnasamy Chetty, No.30, Karunagalpatty Main Road, Street No.4, Karungalpatty, Salem - 6.

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

https://www.mhc.tn.gov.in/judis/ S.A.No.847 of 2008

R. HEMALATHA, J.

ham/bga

S.A.No.847 of 2008

27.10.2021

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