Manoharan vs Uma
2022 Latest Caselaw 13866 Mad

                                                                                   S.A.(MD) No.646 of 2015



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 03.08.2022

                                          CORAM : JUSTICE N.SESHASAYEE

                                                   S.A.(MD) No.646 of 2015


                     Manoharan                                    ... Appellant/Appellant/
                                                                      Plaintiff

                                                             Vs

                     Uma                                          ... Respondent/Respondent/
                                                                      Defendant


                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside

                     the judgment and decree dated 04.09.2013 made in A.S.No.43 of 2012 on

                     the file of the IV Additional District Court, Madurai, confirming the

                     judgment and decree dated 23.03.2011 made in O.S.No.203 of 2009 on the

                     file of the I-Additional Sub Court, Madurai.


                                   For Appellant       :          Mr.S.Prabhu

                                   For Respondent      :          Mr.K.R.Laxman




                     _________
                     Page 1 of 2



https://www.mhc.tn.gov.in/judis
                                                                              S.A.(MD) No.646 of 2015



                                                                           N.SESHASAYEE, J.

                                                                                                 abr

                                                  JUDGMENT

Learned counsel for the appellant submits that his best effort to obtain

instruction from the appellant has failed. Even the registered post he had

addressed to the appellant was returned and the learned counsel reports that

he has no instruction in the matter. A memo to that effect filed by him is

recorded. Hence, the second appeal is dismissed for default. No costs.

03.08.2022 Internet:Yes Index:Yes/No

abr

To

1.The IV-Additional District Court, Madurai.

2.The I-Additional Sub Court, Madurai.

3.The Section Officer, VR Section, Madurai Bench of Madras High Court.

S.A.(MD) No.646 of 2015 _________

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