Palanisamy @ Selvam vs Ponnusamy
2022 Latest Caselaw 1301 Mad

                                                                              S.A.No.1498 of 1994



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 27.01.2022

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                               S.A.No.1498 of 1994


                     Palanisamy @ Selvam                       ... Appellant/
                                                                   1st Respondent/
                                                                   1st Defendant
                                                       Vs.
                     1.Ponnusamy
                     2.Vellasamy @ Chinnu                      ... Respondents/
                                                                  Appellant-2nd Respondent/
                                                                  Plaintiff-2nd Defendant


                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree passed in A.S.No.53 of
                     1993 on the file of the Principal Sub-Judge, Tiruchirapalli on
                     28.04.1994, against reversing the judgment and decree passed in
                     O.S.No.335 of 1990 on 12.02.1993 by the learned District Munsif,
                     Manapparai.


                                     For Appellant   : No appearance
                                     For Respondents : No appearance




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.1498 of 1994



                                                         JUDGMENT

The matter was listed for final hearing on 19.01.2022. There was

no representation on the side of the appellant. Hence, it was listed on

24.01.2022. Even on the said date, there was no representation on the

side of the appellant and it is listed today under the caption for dismissal.

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

Hence, the Second Appeal stands dismissed for default. No costs.

                                                                             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.1498 of 1994

To

1.The Principal Sub-Judge, Tiruchirapalli.

2.The District Munsif, Manapparai.

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

https://www.mhc.tn.gov.in/judis S.A.No.1498 of 1994

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.1498 of 1994

Dated:

27.01.2022

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