Mahalakshmi vs Mukkaiah
2022 Latest Caselaw 1775 Mad

                                                                                S.A.No.1925 of 1999



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 03.02.2022

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                               S.A.No.1925 of 1999

                     Mahalakshmi                                     ... Appellant/
                                                                         Respondent/ Plaintiff
                                                       Vs.
                     1.Mukkaiah
                     2.Marriammal
                     3.Rengaraj
                     4.Kandavelammal
                     5.Subbulakshmi
                     6.Pandi
                     7.Sakthi
                     8.Murugan
                     9.Petchiammal
                     10.Muthulashmi                                ... Respondents/
                                                                       Appellants/Defendants

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 14.10.1998
                     passed in A.S.No.324 of 1996 on the file of Sub Court, Virudhunagar
                     setting aside the judgment and decree dated 05.08.1996 passed in
                     O.S.No.213 of 1992 on the file of District Munsif Court, Aruppukkottai.
                                     For Appellant    : No appearance
                                     For Respondent   : Mr.S.B.Chakkaravarthy
                                                        for R3
                                                        No appearance
                                                        for R1,R5 to R8

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.1925 of 1999



                                                         JUDGMENT

The present second appeal was listed for final hearing originally

on 16.11.2021. The learned counsel for the appellant wanted time to

restore the appeal as against R2, R9 and R10 and also to take steps to

implead the legal heirs of the 4th respondent. Thereafter, it was adjourned

to 24.11.2021, again on 26.11.2021. The learned counsel for the

appellant sought time. Then, it was posted on 15.12.2021. Again the

learned counsel for the appellant sought time on 05.01.2021. The matter

was adjourned to 31.01.2022. On the said date, there was no

representation on the side of the appellant and on 02.02.2022, when the

matter was listed 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

https://www.mhc.tn.gov.in/judis S.A.No.1925 of 1999

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.

To

1.The Sub Court, Virudhunagar.

2.The District Munsif Court, Aruppukkottai.

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

https://www.mhc.tn.gov.in/judis S.A.No.1925 of 1999

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.1925 of 1999

Dated:

03.02.2022

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