Mariappa Chettiar vs Ganapathy
2022 Latest Caselaw 1299 Mad

                                                                              S.A.No.1664 of 2003



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 27.01.2022

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                               S.A.No.1664 of 2003
                                                       and
                                                M.P.No.2 of 2008

                     Mariappa Chettiar                            ... Appellant/
                                                                      Appellant/Defendant
                                                       Vs.
                     Ganapathy                                    ... Respondent/
                                                                      Respondent/Plaintiff


                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the decree and judgment, dated, 26.02.2002,
                     made in A.S.No.235 of 2001 on the file of the Subordinate Judge,
                     Aruppukkottai confirming the decree and judgment, dated 04.04.2001
                     made in O.S.No.141 of 1998 on the file of the District Munsif Court,
                     Aruppukkottai.


                                     For Appellant    : No appearance
                                     For Respondent   : Mr.S.Natarajan




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.1664 of 2003



                                                        JUDGMENT

The learned counsel for the appellant had submitted that he had

returned the papers in the year 2012. The said representation was made

on 25.01.2022. Hence, the matter was listed after printing the name of

the appellants on 25.01.2022. Today the names of the appellants are

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

appellants. The Second Appeal stands dismissed for default. No costs.

Consequently, connected Miscellaneous Petition is closed.

                                                                            27.01.2022

                     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.1664 of 2003

To

1.The Subordinate Judge, Aruppukkottai.

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.1664 of 2003

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.1664 of 2003

Dated:

27.01.2022

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