Samadhu Sahib vs Ameerjohn Sahib
2021 Latest Caselaw 19766 Mad

                                                                                          S.A.No.702 of 2009


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 27.09.2021

                                                       CORAM:

                            THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                 S.A.No. 702 of 2009
                                                         and
                                                  M.P. No.1 of 2009

                      Samadhu Sahib                                                  ... Appellant
                                                         ..Vs..
                      1. Ameerjohn Sahib
                      2. Syed Gani Sahib
                      3. Khaja Sahib
                      4. Abubakar Sahib
                      5. Ismail
                      6. Mubarak Sahib                                              ...
                      Respondents

                      PRAYER : Second Appeal filed under Section 100 of C.P.C., against the
                      decree and judgment dated 06.06.2008 passed in A.S. No.34 of 2006 on
                      the file of Principal District Judge, Villupuram District, reversing the
                      decree and judgement dated 24.03.2006 in O.S.No. 25 of 2003 on the
                      file of the Additional Subordinate Judge, Tindivanam.

                                For Appellant                     : No appearance
                                R4 to R6                          : Ex parte
                                R1 & R3                           : Unserved.

                                                    JUDGMENT

The learned counsel for the appellant reported no instructions

for the appellant on 25.08.2021. Hence, the Registry was directed to issue

drafted notice to the appellant and list the matter on 27.09.2021. http://www.judis.nic.in S.A.No.702 of 2009

R. HEMALATHA, J.

bga

2. When the matter is taken up for hearing today, i.e.,

27.09.2021, there is no representation on behalf of the appellant.

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

default. No costs. Consequently connected miscellaneous petition is

closed.

27.09.2021 Index : Yes/No Internet : Yes/No bga

To

1. The Principal District Judge, Villupuram District.

2. The Additional Subordinate Judge, Tindivanam.

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

http://www.judis.nic.in S.A.No. 702 of 2009 S.A.No.702 of 2009

and M.P. No.1 of 2009

http://www.judis.nic.in