Singaram Pillai vs Nagarajan
2022 Latest Caselaw 1615 Mad

                                                                              S.A.No.1487 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 01.02.2022

                                                    CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                               S.A.No.1487 of 2003

                     1.Singaram Pillai
                     2.Arumugam
                     3.Manavalan                                     ... Appellants/
                                                                         Appellants/
                                                                         Defendants 1, 2 & 4
                                                       Vs.
                     1.Nagarajan
                     2.Ponnian
                     3.Shanmugham                                     ... Respondents 1 to 3/
                                                                          Respondents 1 to 3/
                                                                          Plaintiffs
                     4.Tiruchirapalli City Corporation,
                       Represented by its Executive Authority the Commissioner
                       Corporation Building,
                       Bharathidasan Salai,
                       Contonment, Trichy-1.                         ... Respondent 4/
                                                                         Respondent 4/
                                                                         Defendant 6

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree, dated 23.01.2003
                     made in A.S.No.126 of 2002 on the file of the Principal District Judge,
                     Tiruchirapalli in confirming the judgment and decree, dated 11.03.2002,
                     made in O.S.No.1897 of 1992 on the file of the Principal District Munsif
                     Court, Tiruchirapalli..



                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.1487 of 2003

                                           For Appellants    : No appearance

                                           For Respondents : Mr.N.C.Ashok Kumar
                                                             for R2
                                                             Mr.P.Sreenivas
                                                             for R4


                                                            JUDGMENT

The learned Counsel appearing for the appellants had filed a

Memo reported “No instructions” on 26.01.2022, Registry was directed

to print the name of the appellants and the matter was listed on

31.01.2022. Thereafter, there was no representation on the side of the

appellants. Hence, the matter is listed today under the caption “For

Dismissal”. Even today, there is no representation on the side of the

appellants. Therefore, the Second Appeal stands dismissed for default.

No costs.

                                                                               01.02.2022

                     Index             :       Yes / No
                     Internet          :       Yes / No
                     btr

                     Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

https://www.mhc.tn.gov.in/judis S.A.No.1487 of 2003

To

1.The Principal District Judge, Tiruchirapalli.

2.The Principal District Munsif Court, Tiruchirapalli.

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

https://www.mhc.tn.gov.in/judis S.A.No.1487 of 2003

R.VIJAYAKUMAR ,J.

btr

Order made in S.A.No.1487 of 2003

Dated:

01.02.2022

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