Nandakumar vs Palani
2022 Latest Caselaw 267 Mad

                                                                                    S.A.No.55 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 05.01.2022

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

                                                S.A.No.55 of 2017
                                            and C.M.P.No.847 of 2017

                Nandakumar                                                   ... Appellant

                                                       Vs.

                1. Palani
                2. R.Mohan
                3. Kowsalya Mohan
                4. K.Venkatraman
                5. K.Rajagopal
                6. Emili Ammal
                7. S.Natarajan
                8. V.Ramesh
                9. Dhanalakshmi
                10.Renukadevi
                11.Umasankar                                                 ... Respondents

                PRAYER: The Second Appeal filed under Section 100 of the Civil Procedure
                Code against the judgment and decree dated 02.08.2016 made in A.S.No.12 of
                2013 on the file of the I Additional District and Sessions Judge, Vellore, Vellore
                District in confirming the judgment and decree dated 15.07.2011 made in
                O.S.No.453 of 1999 on the file of the Subordinate Judge, Vellore.




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                                                                                     S.A.No.55 of 2017

                                                                            M. GOVINDARAJ, J.

                                                                                                  asi

                                          For Appellant         : M/s.A.Gouthaman

                                          For Respondents       : Mr.A.Swaminathan
                                                            -----

                                                    JUDGMENT

The learned counsel appearing for the appellant has filed a Memo

dated 20.12.2021 that they have no instructions from the appellant. Thereafter,

this Court printed the name of the appellant in the cause list. Even today, there

is no representation on behalf of the appellant. Therefore, the Second Appeal is

dismissed for default. There shall be no order as to costs. Consequently,

connected miscellaneous petition is closed.

05.01.2022 asi

To

1. The I Additional District and Sessions Judge, Vellore, Vellore District.

2. The Subordinate Judge, Vellore.

S.A.No.55 of 2017 and C.M.P.No.847 of 2017

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