V.P. Subramanium vs M. Gururajan
2021 Latest Caselaw 18127 Mad

                                                                                       S.A.No.988 of 2009


                                IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 03.09.2021

                                                        CORAM:

                               THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                   S.A.No. 988 of 2009
                                                          and
                                                   M.P. No. 1 of 2009


                      V.P. Subramanium                                      ... Appellant
                                                          ..Vs..

                          M. Gururajan                                      ... Respondent


                          PRAYER : Second Appeal filed under Section 100 of C.P.C., against
                      the decree and judgment dated 23.06.2008 passed in A.S. No.2 of 2008
                      on the file of Principal Subordinate Judge, Gobichettypalayam, confirming
                      the judgement and decree dated 19.11.2007 in O.S.No. 184 of 2005 on
                      the file of the District Munsiff Court, Gobichettypalayam.




                                  For Appellant                    : No appearance
                                  For Respondent                   : Mr.K. Govi Ganesan




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                                                                                    S.A.No.988 of 2009


                                                                           R. HEMALATHA, J.
                                                                                     nr/bga
                                                    JUDGMENT

When the second appeal came up for hearing on 02.09.2021,

there was no representation for the appellant and hence the Registry was

directed to list the matter under the caption 'for dismissal' on 03.09.2021.

Even today, i.e., 03.09.2021 there is no representation for the appellant.

The learned counsel for the Respondent is present.

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

default. No costs. Consequently, connected miscellaneous petition is

closed.

03.09.2021 Index : Yes/No Internet : Yes/No nr/bga

To

1. Principal Subordinate Judge, Gobichettypalayam

2. District Munsiff Court, Gobichettypalayam.

3. The Section Officer, V.R. Section, High Court, Madras.

S.A.No. 988 of 2009

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