Kamatchi Servai vs V.Thangavelu
2022 Latest Caselaw 100 Mad

                                                                               S.A.No.1714 of 2003



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 03.01.2022

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                               S.A.No.1714 of 2003


                     Kamatchi Servai                          ... Appellant/
                                                                  Appellant/2nd Defendant
                                                       Vs.

                     V.Thangavelu                             ... Respondent
                                                                 2nd Respondent/2nd Plaintiff

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 20.02.2003,
                     made in A.S.No.17 of 2002, on the file of Principal District Court,
                     Ramanathapuram confirming in part of the judgment and decree dated
                     22.02.2002 made in O.S.No.6 of 1992 on the file of the Additional
                     District Munsif Court at Ramanathapuram.


                                     For Appellant    : No appearance
                                     For Respondent   : Mr.C.Karthick
                                                        for Mr.K.Chelladurai




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.1714 of 2003



                                                         JUDGMENT

The appeal was listed on 21.12.2021. There was no representation

on the said date. Hence, the appeal is posted today under the caption for

dismissal. Even today there is no representation on the side of the

appellant. Therefore, this Second Appeal is dismissed for default.

                                                                             03.01.2022


                     Index             :      Yes / No
                     Internet          :      Yes / No
                     gbg

                     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.1714 of 2003

To

1.The Principal District Court, Ramanathapuram.

2.The Additional District Munsif Court, Ramanathapuram.

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

https://www.mhc.tn.gov.in/judis S.A.No.1714 of 2003

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.1714 of 2003

Dated:

03.01.2022

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