Rengaraj vs Periya Madam
2022 Latest Caselaw 1199 Mad

                                                                                S.A.No.1880 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 25.01.2022

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                S.A.No.1880 of 2003


                     Rengaraj                                            ... Appellant/
                                                                             Appellant/
                                                                             Defendant

                                                        Vs.

                     Periya Madam, Kumbakonam,
                     Represented by its Pontiff,
                     Sri Saranga Desikendra Swamigal,
                     Represented by its Power Agent,
                     Sri Nagaraja Dhanappa Handi.                       ... Respondent/
                                                                            Respondent/
                                                                            Plaintiff

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the decree and judgment of the Additional
                     Subordinate Judges Court, Kumbakonam passed in A.S.No.82 of 2001,
                     dated 01.11.2002, confirming the decree and judgment of the Principal
                     District Munsif Court, Kumbakonam passed in O.S.No.421 of 1995,
                     dated 25.09.2000.


                                     For Appellant    : No appearance

                                     For Respondent   : Mr.P.Thiagarajan


                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.1880 of 2003




                                                         JUDGMENT

The learned counsel appearing for the appellant had reported “No

instructions” on 20.01.2022. Registry is directed to print the name of the

appellant and post the appeal on 24.01.2022. Even on 24.01.2022, 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. Therefore, the second appeal

stands dismissed for default. No costs.

                                                                             25.01.2022


                     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.1880 of 2003

To

1.The Additional Subordinate Judges Court, Kumbakonam.

2.The Principal District Munsif Court, Kumbakonam.

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

https://www.mhc.tn.gov.in/judis S.A.No.1880 of 2003

R.VIJAYAKUMAR ,J.

btr

Order made in S.A.No.1880 of 2003

Dated:

25.01.2022

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