Munimaramma vs Rajamma
2022 Latest Caselaw 180 Mad

                                                                                    S.A.No.334 of 2010

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 04.01.2022

                                                       CORAM

                                  THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                                  S.A.No.334 of 2010
                                                         and
                                                   M.P.No.1 of 2010

                  Munimaramma                                                  .. Appellant

                                                           vs.

                  Rajamma                                                      .. Respondent


                  Prayer : The Second Appeal is filed under Section 100 of C.P.C. against
                  the Judgment and Decree of the learned Subordinate Judge, Hosur,
                  dated 19.10.2009 in A.S.No.11 of 2009 reversing the judgment and
                  decree of the learned District Munsif, Denkanikottai dated 30.10.2008
                  in O.S.No.189 of 2005.


                                  For Appellant             :     Mr.B.Bharath Kumar
                                  For Respondent            :     Not ready in notice


                                                     JUDGMENT

Heard the learned counsel for the appellant.

2. On verification of records it seems, on 07.12.2021, when the

matter was came up for hearing, this Court ordered fresh Notice to the

respondent through Court as well as privately, returnable by

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

S.A.No.334 of 2010

04.01.2022. In this regard, the submission made by the learned

R. PONGIAPPAN, J.

rsi

counsel for the appellant shows that he has not taken any steps for

sending notice to the respondent through Court as well as privately.

2. Hence, in view of the above, this Second Appeal is dismissed

for default. No costs. Consequently, connected miscellaneous petition is

closed.

04.01.2022

Internet : Yes/No Index : Yes/No rsi

To

1.The Subordinate Judge, Hosur.

2.The District Munsif, Denkanikottai.

S.A.No.334 of 2010 and https://www.mhc.tn.gov.in/judis

S.A.No.334 of 2010

M.P.No.1 of 2010

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