Palani vs Thanappa Mudaliar
2022 Latest Caselaw 747 Mad

                                                                                      S.A.No.88 of 2012
                                                                                   and M.P.No.1 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 12.01.2022

                                                         CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                      S.A.No.88 of 2012
                                                    and M.P.No.1 of 2012

                     Palani                                          ... Appellant/Plaintiff
                                                            Vs.
                     Thanappa Mudaliar                               ... Respondent/1st Defendant


                     PRAYER: This Second Appeal has been filed under Section 100 of CPC
                     against the judgment and decree passed in A.S.No.35 of 2000, by the
                     learned Sub Judge, Cheyyar, dated 26.06.2002 reversing the judgment in
                     O.S.No.471 of 1988, passed by the Principal District Munsif Court,
                     Cheyyar, dated 27.01.2000.


                                    For Appellant         : No appearance

                                    For REspondent        : No appearance


                                                       JUDGMENT

When the matter was taken up for hearing on 17.11.2021, none

appeared for the appellant and the matter was directed to be listed on

18.11.2021 under the caption 'for dismissal'. Thereafter, on 18.11.2021 at https://www.mhc.tn.gov.in/judis

S.A.No.88 of 2012 and M.P.No.1 of 2012

request of M/s.Usha Raman, learned counsel, who undertaken vakalth,

matter was adjourned by three weeks. Even today (i.e. 12.01.2022), no

one appeared for the appellant as well as respondent.

2. Accordingly, this Second Appeal stands dismissed for default.

No costs. Consequently, connected Miscellaneous Petition is closed.

12.01.2022

Internet : Yes dua

To

1.The Sub Judge, Cheyyar.

2.The Principal District Munsif Court, Cheyyar.

RMT.TEEKAA RAMAN, J.

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

S.A.No.88 of 2012 and M.P.No.1 of 2012

S.A.No.88 of 2012 and M.P.No.1 of 2012

12.01.2022

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