Murugesan Pandian vs Tamilmani
2022 Latest Caselaw 1772 Mad

                                                                              S.A.No.2202 of 2003



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 03.02.2022

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                               S.A.No.2202 of 2003


                     Murugesan Pandian                           ... Appellant/
                                                                     Respondent/Defendant

                                                       Vs.

                     Tamilmani                                   ... Respondent/
                                                                     Appellant/Plaintiff

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 04.08.2003
                     passed in A.S.No.123 of 2001 on the file of Subordinate Judge Court,
                     Aruppukottai, reversing the judgment and decree, dated, 10.06.1999,
                     passed in O.S.No.16 of 1997 on the file of the Court of District Munsif,
                     Aruppukottai.


                                     For Appellant   : No appearance
                                     For Respondents : Mr.J.Gunaseelan Muthiah




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.2202 of 2003

                                                         JUDGMENT

On 28.01.2022, the learned counsel for the appellant reported that

he has handed over the papers to the parties 3 years back. Hence, the

matter was listed on 02.02.2022 after printing the name of the appellant.

On the said date, there was no representation on the side of the appellant.

Hence, the matter is listed today under the caption “for dismissal”. Even

today, there is no representation on the side of the appellant. The Second

Appeal stands dismissed for default. No costs.

                                                                                  03.02.2022

                     gbg

                     Index              :     Yes / No
                     Internet           :     Yes / No



                     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.2202 of 2003

To

1.The Principal District Judge, Tirunelveli.

2.The Additional Subordinate Judge, Tenkasi.

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

https://www.mhc.tn.gov.in/judis S.A.No.2202 of 2003

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.2202 of 2003

Dated:

03.02.2022

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