Rani vs T.Mohan
2022 Latest Caselaw 272 Mad

                                                                               S.A.No.2311 of 2003



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 05.01.2022

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                               S.A.No.2311 of 2003
                                                       and
                                             C.M.P.No.21744 of 2003

                     Rani                                          ... Appellant/
                                                                       Respondent/Plaintiff

                                                        Vs.
                     1.T.Mohan
                     2.Thanu Thevar
                     3.Shivakumar                                  ... Defendants 1 to 3/
                                                                       Respondents 1to 3/
                                                                       Respondents 1to 3

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree made in A.S.No.132 of
                     2002 on the file of the Principal District Munsif Court, Tirunelveli dated
                     16.09.2003 reversing the judgment and decree dated 05.04.2002 passed
                     in O.S.No.716 of 1996 on the file of the District Munsif Court, Valliyoor
                     dated 05.04.2002.
                                     For Appellant   : No Appearance
                                     For Respondents : Mr.K.Govindarajan
                                                       for Mr.K.Govi Ganesan
                                                       for R2


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.2311 of 2003

                                                         JUDGMENT

The learned counsel for the appellant reported no instructions on

03.01.2022. Hence the matter was listed on 04.01.2022. There was no

representation. It is posted today under the caption for dismissal. Even

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

the Second Appeal is dismissed for default. Consequently, connected

Civil Miscellaneous Petition is closed. No costs.

                                                                             05.01.2022

                     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.2311 of 2003

To

1.The Principal District Munsif Court, Tirunelveli.

2.The District Munsif Court, Valliyoor.

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

R.VIJAYAKUMAR ,J.

https://www.mhc.tn.gov.in/judis S.A.No.2311 of 2003

gbg

Order made in S.A.No.2311 of 2003

Dated:

05.01.2022

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