Vembu Ammal vs Chelladurai
2022 Latest Caselaw 18306 Mad

                                                                               S.A(MD)No.59 of 2006

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 23.12.2022

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                              S.A(MD)No.59 of 2006

                 Vembu Ammal                                                ...Appellant
                                                       -Vs-


                 1.Chelladurai

                 2.S.Paldurai                                              ... Respondents


                 PRAYER: Second Appeal is filed under Section 100 of the Code of Civil

                 Procedure, to set aside the judgment and decree, dated 07.04.2005 passed in

                 O.S.No.762 of 2004 by the learned 1st Additional District Munsif, Tirunelveli as

                 reversed by the Judgment and decree dated 06.10.2005 passed in A.s.No.164 of

                 2005 by the learned 2nd Subordinate Judge, Tirunelveli.

                                     For Appellant    : No appearance

                                     For R1           : Mr.M.P.Senthil
                                     For R2           : No appearance


                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                   S.A(MD)No.59 of 2006

                                                        JUDGMENT

When the matter was taken up for hearing on 22.12.2022, the learned

counsel for the appellant reported 'no instructions' and hence, the Registry was

directed to print the name of the appellant and post the matter under the caption

'for dismissal' today.

2. Even today, when the matter is taken up for hearing, there is no

representation for the appellant. Hence, the Second Appeal is dismissed for

default. No costs.

23.12.2022 Index : Yes / No Internet : Yes / No cp

To

1.The 1st Additional District Munsif, Tirunelveli.

2.The 2nd Subordinate Judge, Tirunelveli.

https://www.mhc.tn.gov.in/judis S.A(MD)No.59 of 2006

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.59 of 2006

S.SOUNTHAR, J.

CP

S.A(MD)No.59 of 2006

23.12.2022

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