M.P.Sampath vs M.A.Charles
2022 Latest Caselaw 18185 Mad

                                                                          S.A(MD)Nos.588 and 589 of 2016

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 14.12.2022

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                         S.A(MD)Nos.588 and 589 of 2016


                 M.P.Sampath                                                  ...Appellant
                                                                       (in both second appeals)
                                                     -Vs-
                 1.M.A.Charles
                 2.M.Arulanantham                                           ... Respondents
                                                                         (in both second appeals)


                 COMMON PRAYER: Second Appeals are filed under Section 100 of the Code of
                 Civil Procedure to set aside the judgment and decree dated 25.01.2008 made in
                 A.S.Nos.54 and 16 of 2003 on the file of the Additional Sub Court, Dindigul,
                 confirming the judgment and decree dated 26.02.2002 made in O.S.Nos.349 and
                 743 of 1998 on the file of the Principal District Munsif Court, Dindigul.


                                     For Appellant          : No appearance


                                     For Respondents : Mrs.N.Juilelatha
                                                             (in both second appeals)


                 1/3

https://www.mhc.tn.gov.in/judis
                                                                              S.A(MD)Nos.588 and 589 of 2016

                                                    COMMON JUDGMENT


                                  When the second appeals were taken up on 13.12.2022, there was no

                 representation for the appellants.            In order to give an opportunity to the

                 appellants, these matters were adjourned to 14.12.2022 under the caption 'for

                 dismissal'.



                                  2. Today, also there is no representation for the appellants. Hence, these

                 Second Appeals are dismissed for default. No costs.


                                                                                    14.12.2022
                 Index : Yes / No
                 Internet : Yes / No
                 cp


                 To

                 1.The Additional Subordinate Judge, Dindigul.

                 2. The Principal District Munsif, Dindigul.

                 3.The Record Keeper,
                   V.R.Section,
                   Madurai Bench of Madras High Court,
                   Madurai.


                 2/3

https://www.mhc.tn.gov.in/judis
                                       S.A(MD)Nos.588 and 589 of 2016

                                                S.SOUNTHAR, J.

CP

S.A(MD)Nos.588 and 589 of 2016

14.12.2022

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