Manickkammal vs Muniyan
2021 Latest Caselaw 19214 Mad

                                                                                     S.A.No.664 of 2005



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 20.09.2021

                                                      CORAM

                               THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                 S.A.No.644 of 2005
                                                        and
                                               C.M.P.No.9317 of 2005

                     Manickkammal                                                  ... Appellant

                                                           Vs.
                     1.Muniyan
                     2.Kandan
                     3.Varadhan
                     4.Natesan
                     5.Kandan
                     6.Kumaresan                                                   ... Respondents

                     Prayer : Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 23.07.1998 in A.S. No.16 of 1998,
                     on the file of the III Additional District Court, Dharmapuri District,
                     Krishnagiri, reversing the decree and judgment dated 28.11.1997, in
                     O.S. No.31 of 1995, on the file of the District Munsif cum Judicial
                     Magistrate, Uthangarai.
                                           For Appellant         : No appearance
                                           For Respondents       : No appearance


                     Page 1 of 2

https://www.mhc.tn.gov.in/judis/
                                                                                      S.A.No.664 of 2005



                                                                          R. HEMALATHA, J.
                                                                                             mtl/ham


                                                    JUDGMENT

When the second appeal came up for hearing on 17.09.2021,

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

be posted under the caption 'for dismissal' on 20.09.2021. Even today,

i.e., 20.09.2021 there is no representation for the appellant.

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

default. No costs. Consequently, the connected Civil Miscellaneous

Petition is closed.

20.09.2021

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

To

1. The III Additional District Court, Dharmapuri District, Krishnagiri.

2. The District Munsif cum Judicial Court, Uthangarai.

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

S.A.No.664 of 2005 and C.M.P.No.9317 of 2005

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