R.Ganesan vs Parvathy
2022 Latest Caselaw 1501 Mad

                                                                     S.A.Nos.1994 and 1995 of 2002



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 31.01.2022

                                                   CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                         S.A.Nos.1994 and 1995 of 2002

                     S.A.No.1994 of 2002:

                     R.Ganesan                                   ... Appellant/
                                                                     Appellant/1st Defendant
                                                      Vs.
                     1.Parvathy                                 ... Respondent
                                                                    Respondent/Plaintiff
                     2.Superintending Engineer,
                       T.N.E.B.,
                       Nagarcoil.

                     3.Assistant Engineer,
                       T.N.E.B.,
                       Yadava Street,
                       Vadasery Vg.,
                       Agastheeswaram TK,
                       Nagarcoil.

                     4.Junior Engineer,
                       Town(II),
                       T.N.E.B.,
                       Yadava Street,
                       Vadasery Vg.,
                       Agastheeswaram TK,
                       Nagarcoil.                           .. Respondents/
                                                              Respondents/Defendants 2 to 4

                     1/5


https://www.mhc.tn.gov.in/judis
                                                                           S.A.Nos.1994 and 1995 of 2002

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 20.09.2000 in
                     O.S.No.437 of 1996 on the file of the Principal District Munsif,
                     Nagarcoil, as confirmed in A.S.No.105 of 2000, dated 27.09.2001, on the
                     file of the Additional Subordinate Judge, Nagarcoil.


                     S.A.No.1995 of 2002:

                     R.Ganesan                                         ... Appellant/
                                                                           Appellant/Plaintiff
                                                             Vs.
                     Parvathy                                         ... Respondent
                                                                          Respondent/Defendant

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 20.09.2000 in
                     O.S.No.1191 of 1996 on the file of the Principal District Munsif,
                     Nagarcoil, as confirmed in A.S.No.107 of 2000, dated 27.09.2001, on the
                     file of the Additional Subordinate Judge I, Nagarcoil.


                                         For Appellant   : No appearance
                                         For Respondents : Mr.S.Murugaiah
                                                           for R2 to R4


                                                         JUDGMENT

The learned counsel for the appellant filed a Memo on 18.01.2022

reporting no instructions. Registry was directed to print the name of the

https://www.mhc.tn.gov.in/judis S.A.Nos.1994 and 1995 of 2002

appellant and post it on 28.01.2022. Even on the said date, there was no

representation on the side of the appellant and hence the matter is listed

today under the caption “for dismissal” after printing the name of the

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

appellant. These Second Appeals are dismissed for default. No costs.

                                                                         31.01.2022

                     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.Nos.1994 and 1995 of 2002

To

1.The Principal District Munsif, Nagarcoil.

2.The Additional Subordinate Judge, Nagarcoil.

3.The Additional Subordinate Judge I, Nagarcoil.

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

https://www.mhc.tn.gov.in/judis S.A.Nos.1994 and 1995 of 2002

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.Nos.1994 and 1995 of 2002

Dated:

31.01.2022

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