K.N.Thirunavukkarasu vs Narayanasamy Nadiu
2021 Latest Caselaw 19861 Mad

                                                                                     S.A.No.521 of 2009



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :        28.09.2021

                                                      CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                 S.A.No.521 of 2009

                     K.N.Thirunavukkarasu                                          ... Appellant

                                                           Vs.
                     Narayanasamy Nadiu                                            ... Respondent


                     Prayer : Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 02.06.2008 in A.S. No.64 of 2007,
                     on the file of the Subordinate Court, Tiruvallur, upholding the decree and
                     judgment dated 08.02.2006 in O.S. No.438 of 2004, on the file of the
                     District Munsif Court, Tiruvallur.


                                           For Appellant         : Ms.Abirami
                                                                  for Mr.J.Ramakrishnan
                                           For Respondents       : No appearance




                     Page 1 of 3

https://www.mhc.tn.gov.in/judis/
                                                                                      S.A.No.521 of 2009



                                                       JUDGMENT

When the second appeal came up for hearing on 06.09.2021,

the learned counsel for the appellant reports no instructions for the

appellant and hence the Registry was directed to send a notice to the

appellant and list the matter by printing the name of the appellant in the

cause list.

2.It is seen from the records that the notice sent to the appellant

returned with an endorsement that the premises in which the appellant

was residing was demolished and new construction is under progress. No

representation on behalf of the appellant.

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

default. No costs.

28.09.2021

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

https://www.mhc.tn.gov.in/judis/ S.A.No.521 of 2009

R. HEMALATHA, J.

mtl

To

1. The Subordinate Court, Tiruvallur.

2. The District Munsif Court, Tiruvallur.

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

S.A.No.521 of 2009

28.09.2021

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