Lakshmi Ammal vs M.Dhandapani
2022 Latest Caselaw 385 Mad

                                                                                  S.A.No.344 of 2018


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 06.01.2022

                                                         CORAM

                                  THE HONOURABLE MR. JUSTICE M.GOVINDARAJ

                                                    S.A.No.344 of 2018
                                                and C.M.P.No.9568 of 2018

                     Lakshmi Ammal                                             ... Petitioner

                                                            Vs.

                     M.Dhandapani                                             ... Respondent

                     PRAYER: The Second Appeal has been filed under Section 100 of the Civil
                     Procedure Code to set aside the decree and judgment passed in A.S.No.34
                     of 2017 by the Principal District Judge, Cuddalore on 22.02.2018 by
                     confirming the judgment and Decree in O.S.No.39 of 2011 on the file of
                     Subordinate Judge, Panruti on 30.01.2017.


                                     For Petitioners        : No appearance

                                     For Respondent        : Ms.R.Meenal
                                                         -----




                                                       JUDGEMENT

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When the matter was taken up for hearing on 16.11.2021, there

was no representation on behalf of the appellant and hence, the Registry was

directed to list the matter on 23.11.2021. Again on 23.11.2021, the matter

was directed to be posted after two weeks. When the matter was taken up

for hearing on 07.12.2021, there was no representation and the matter was

directed to be posted on 13.12.2021. Since there was no representation on

13.12.2021, the matter was directed to be listed under the caption “for

dismissal”. Accordingly, the matter is listed today under the same caption.

2. Even today, when the matter is called, 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, the

connected Miscellaneous Petition is closed.

06.01.2022

M. GOVINDARAJ, J.

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kpr

To

1. The Principal District Judge, Cuddalore

2. The Subordinate Judge, Panruti

S.A.No.344 of 2018 and C.M.P.No.9568 of 2018

06.01.2022.

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